ABHISHEK MADDUNAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The first petitioner belongs to Other Backward Classes (for short, OBC-B) and the second petitioner belongs to Exempted Category (Unreserved) candidate.

(2.) The erstwhile Burdwan District Primary School Council (for short, the Primary School Council), at present Purba Burdwan issued an advertisement for the Post of Lower Division Clerk. One post was reserved for General (EC) and one was reserved for Ex-servicemen with the respective educational qualification mentioned therein.

(3.) The petitioners participated in a selection process for the post of Lower Division Clerk (LDC) in the year 2015, pursuant to an advertisement issued by the District Primary School Council, Annexure P-2 at page 28 to the writ petition. The petitioners were the successful candidates in the said selection process and were called for interview of June 12, 2015, Annexure P-4 at page 32 to the writ petition. However, no result was published by the Primary School Council and the petitioners were not made known of the fate of their candidatures. The petitioners on February 15, 2016 applied under the Right to Information Act, 2005 on February 15, 2016. From time to time several applications/reminders were submitted by the petitioners, since no reply was given to the petitioners under the Right to Information Act which shall be available at various pages from page 34 to the writ petition.