DEBKUMAR BAIDYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Pursuant to an advertisement published in a Bengali Daily, the petitioner applied for the post of Guard of Gour Mohan Sachin Mandal Mahavidyalaya in the district of South 24-Parganas. He was requested to appear at the written examination on May 13, 2012 at Sonarpur Mahavidyalaya within the same district. The petitioner alleges that he smelt nepotism and by a letter dated this he raised objection about the future appointment of Kausik Paik which he, allegedly learnt from the reliable source. According to him the interview would be an eye-wash.

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(3.) The further case of the petitioner is that he had obtained the highest marks in the written examination and the selected candidate i.e., respondent No. 6 obtained 19 marks and the successful candidate had been disproportionately awarded marks at the interview in order to cover the shortfall in the written examination. According to the petitioner the College authorities have not maintained the transparency in the matter of selection and the selection of the said Kausik Paik was known to him in advance and as such by the writ petition he has prayed for cancellation of the selection of the respondent No. 6 and for other reliefs.