MD. REJA AHAMMAD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal has been preferred against the Judgement and Order dtd. 21/11/2022 passed by an Hon'ble Single Bench in WPA 24657 of 2015.

(2.) Through the impugned Judgement the Hon'ble Single Bench has rejected the prayer of the writ petitioner praying for a mandate upon the Sidho Kanho Birsha University, Purulia (hereinafter referred to as the University) to award marks to the writ petitioner and to recommend his name for the post of Assistant Professor in political science in the category of OBC-A. The appellant in the instant appeal was the writ petitioner and having his prayer rejected has preferred the instant appeal.

(3.) The fact of the instant lis is that initially an advertisement was published by the said University on 26/11/2011 inviting application from eligible candidates for the post of Assistant Professor along with other posts. Among the said posts which were advertised to be filled up there was one post of Assistant Professor in Political Science reserved for the OBC-A category. Thereafter once again another advertisement was published on the 26/6/2014 for filling up the post of Assistant Professor in Political Science reserved for the OBC-A category. On both the occasions the writ petitioner applied for the post of Assistant Professor in political science reserved for the OBC-A category but ultimately the writ petitioner has not been selected for the said post and no reason has been assigned for that.