CHITTARANJAN BAIDYA Vs. DIPANKAR MANDAL

JUDGEMENT

(1.) The Writ Petitioner being unemployed registered his name in the District Employment Exchange Basirhat on 28/1/2002 and since the date of registration no interview call was given to the petitioner.

(2.) The Writ Petitioner came to know from a reliable source that a post of Clerk Group 'C' was lying vacant at Chowdhury Chwak Santimay Siksha Niketan (High School) P.O. Kamarganti P.S. Haroa District- North 24 Parganas and names of 35 candidates have been sponsored by the District Employment Exchange Authority filling up the said post of Clerk in the said school excluding the name of the petitioner. Petitioner's name was not sponsored by the concerned Employment Exchange or office of the District Inspector of schools (SE) concerned.

(3.) The Writ Petitioner made an application for the post of Clerk in the said school but the authority of the said school did not accept his application on 24/5/2007 and the authority of the said school has also stated that there was no provision for taking any application from outsiders. The post of clerk was a skilled post and the Employment Exchange concerned did not sponsor the name of the petitioner.