JAYASRI GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Registrar General, High Court, Calcutta and Chairman of the Committee of Registrars, issued employment notification dated July 6, 2011 inviting applications from eligible candidates for filling up various vacant posts in the several district judgeships of the state. In respect of the judgeship of Murshidabad, the posts of, inter alia, process server and peon/nightguard/farash (Group D) were sought to be filled up. The number of unreserved vacancies on the posts of process server and peon/nightguard/farash were 4 and 27 respectively. The employment notification stipulated the educational qualification in respect of Group D category. The candidates were required to have a class VIII pass certificate from any recognised school or recognised madrasah or any other recognised equivalent institution. Regarding the mode of selection, it was further stipulated that the candidates would be required to take a written examination and on the result thereof, those who are short-listed would be called for personality test. The final panel would be prepared on the basis of the total marks obtained in the written examination and the personality test.

(2.) The petitioner offered her candidature for the post of process server. She took the written examination and was selected for the personality test. On the basis of her performance in the written examination as well as the personality test, her name figured in the final panel at serial no.6. However, to her utter surprise, she found that the candidates whose names figured at serial nos. 1, 3, 4 and 5 had applied for the post of Group D staff. Since the number of unreserved vacancies was 4 only, she was ultimately not offered appointment.

(3.) Feeling aggrieved thereby, the petitioner has invoked the jurisdiction of this Court under Article 226 by presenting this writ petition dated July 23, 2012.