(1.) Affidavit-in-opposition and affidavit-in reply filed in Court today by the respective parties be kept with the record. Heard the learned advocates of both the sides.
(2.) This writ petition is at the instance of a candidate and is filed for issuance of a writ in the nature of Mandamus commanding the respondent authorities, particularly, the respondent Nos. 5 and 6 to issue a letter of appointment in favour of the petitioner as he stood first in the panel in the post of Guard in Krishnagar Womens' College, Post Office-Krishnagar, District-Nadia on the basis of the panel prepared on 26.02.2011 and other consequential reliefs.
(3.) The short fact is that the petitioner along with others went through a selection process pursuant to the advertisement for the post of Guard (Reserved for Scheduled Caste). A selection committee was formed and an interview was held and on the basis of the marks awarded by the members of the Selection Committee, the petitioner stood first according to the panel but unfortunately, no letter of appointment was issued in favour of the petitioner. So, he has come to this Court.