SATYAJIT SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner was permitted to appear at the interview in view of leave granted by this Hon'ble Court. The writ petitioner passed through the selection process along with the other candidates who have applied for the (Group 'D7 post in the concerned school. After holding interview a panel was prepared but in view of order passed by this Hon'ble Court the panel could not be considered and approved by the concerned District Inspector of Schools. Mr. Bari, learned Counsel appearing for the private respondent made an application for addition of party as a party respondent in this proceeding. Such application was allowed.

(2.) Learned Counsel for the writ petitioner submits that there is no hard and fast rule to the effect that only Employment Exchange sponsored candidate should be given appointment. Moreover, the candidate who appeared, in view of Court's order could also be given appointment.

(3.) Mr. Bari submits that there is Division Bench judgment and Special Bench judgment in support of his contention.