SURENDRA NATH ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioner approaches this Court third time, to impugn the order of State Education Department officials. As I understand from this petition, on earlier occasion, the Petitioner was partly successful in impugning the order of the Director of School Education,

(2.) The Petitioner's case is that his qualification of M.A, was not taken into consideration, while allotting marks, on account of qualification in adjudging his performance, at the time of interview, held by the school authority, for appointment to the post of assistant teacher. The old recruitment rules was followed in this case, as at the relevant point of time, the School Service Commission did not come into being. The Respondent No. 6 has been given appointment, after having been declared successful, as the first candidate.

(3.) It is the grievance of the Petitioner herein all the time that his name was sponsored by the employment exchange with a lesser qualification than that of which should have been forwarded to the school authority. According to the Petitioner, even before the date of -sponsoring the names of respective candidates from the District employment exchange, the employment exchange concerned duly took note of and recorded the improvement of the Petitioner's qualification as M.A., but inspite of that, his name was sponsored with the qualification B.A. (Hans.) with B. Ed.. In the interview, the Petitioner could secure higher marks than that of the Respondent No. 6, but for taking note of Respondent No. 6's M.A. qualification, he could have had edge over the writ Petitioner. In other words, had the M.A. qualification of the Petitioner been taken note of and consequently sponsored by the employment exchange, then the Petitioner would have been allotted with the marks for the same and could have place over the private Respondent with these marks.