LAWS(CAL)-2023-4-48

AMAR CHANDRA MANDAL Vs. STATE OF WEST BENGAL

Decided On April 27, 2023
Amar Chandra Mandal Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Aggrieved by the non-approval of a panel dtd. 2/5/2014 selecting him to be appointed as a librarian of a Girls High School, the petitioner has approached this Court by preferring this writ petition.

(2.) Background facts which are necessary for adjudication of the matter may be summarised as under:

(3.) The petitioner passed secondary examination in the year 1987 and higher secondary examination in the year 1990. Thereafter, he completed B.A. Part-I (Honours) Examination, 1992 from the University of North Bengal. He passed Bachelor of Library Science Examination, 1997 from the University of North Bengal.