SUSANTA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS mandamus appeal is directed against the judgement and/or order passed by the Learned Single Judge of this Court on 28th March, 2012 in W.P. No. 4376 (W) of 2012 whereby the writ petition filed by the appellant was rejected. In the said writ petition, the appellant complained about some irregularities in the process of preparation of panel of Head Teacher under Suti -I Circle for the year 2009 -2010. It was complained therein that though initially the petitioner was included in the said panel at Serial No.22 on the basis of his seniority within the said Circle but subsequently, the panel was altered and he was removed from the panel. With this complaint, the writ petition was filed with a prayer for recasting the panel so that his original position in the panel is restored.

(2.) THE said writ petition was dismissed by the Learned Trial Judge giving rise to the instant mandamus appeal at the instance of the writ petitioner.

(3.) LET us now consider as to how far the Learned Trial Judge was justified in passing the impugned order in the facts of the instant case.