RCCIIT STAFF ASSOCIATION Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) WPA 547 of 2020 (hereinafter referred to as "WP-1") has been filed by a Staff Association praying for issuance of a writ of quo warranto directing the private respondent namely Sandip Saha to vacate the post of Deputy Registrar at RCC institute of Information Technology (hereinafter referred to as "the Institute").

(2.) WPA 4925 of 2021 (hereinafter referred to as "WP-2") has been filed praying for issuance of a writ of mandamus commanding the respondents to initiate a fresh selection process for the post of Registrar at the Institute after cancelling the impugned advertisements for the said post.

(3.) The petitioner in WP-2, while working as an Assistant Professor of an Engineering College submitted an application seeking appointment to the post of Registrar at the said Institute pursuant to an advertisement published in the website of the Institute. The petitioner received a call letter for appearing in the interview for the post of Registrar. Petitioner claims to have learnt that the selection/ interview would be an eye wash and the entire exercise was intended to give appointment to Sandip Saha, the private respondent, who, according to the petitioner is an influential non- teaching employee of the Institute. In the initial advertisement, it was stipulated that the maximum age for the post of Registrar would be as per Government Rules. However, in the corrigendum issued subsequently, it was stated that the age of the intending candidates should not be more than 40 years as on 1/11/2020 relaxable for specially qualified and experienced candidates.