SABITRI MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let the affidavits exchanged between the parties and filed in Court today be kept on record. The petitioner has filed this writ petition challenging the selection of the private respondent No. 8 as a Sahayika of Ulugaria Sishu Siksha Kendra. The allegation is that of nepotism.

(2.) According to the petitioner, the private respondent No. 8 was unduly favoured by the President of Ulugaria Sishu Siksha Kendra, which is situated in the district of Purulia, who happens to be the brother-in-law of the private respondent No. 8.

(3.) According to the learned Advocate representing the President of Ulugaria Sishu Siksha Kendra, being the respondent No. 7, his client has no blood relationship with Smt. Chintamoni Mahato, being the respondent No. 8. In this context, he has relied on annexure "A-1" to his client's affidavit-in-opposition, which appears to be a certificate issued by the Pradhan of Mankiary Gram Panchayat.