SUBHENDU BANERJEE Vs. SHOVAN KUMAR RUJ

JUDGEMENT

(1.) The instant appeal being M.A.T. No 789 of 2005 is directed against the judgment and Order dated February 23, 2005 passed by the learned Single Bench of the Hon'ble Court in W.P. No. 9052 (W) of 2003.

(2.) Grievances of the Appellants may briefly be stated as follows:

(3.) The controversy relates to selection by the authority concerned being the Victoria Memorial Hall to the post of Conservation Assistant. An advertisement was published in the newspapers in July 2002 inviting applications from Indian nationals for filling in vacancies in different categories of post in Victoria Memorial Hall. The writ Petitioner applied for the post of Conservation Assistant on July 29, 2002. He duly mentioned his academic qualifications and the percentage of marks obtained by him as also the fact that he underwent training from national Archives of India, Delhi for 'Care and Conservation of books manuscripts and archives.' Though he satisfied the requirement, he did not get any interview call letter and for that, he filed an application under Article 226 of the constitution before the High Court being W.P. No. 6060 (W) of 2003. The matter was moved on January 11, 2003 before the Hon'ble Justice Bhaskar Bhattacharya it was submitted on behalf of the authorities that as it was not possible for them to call all the 227 Applicants, a Screening Committee was constituted and the said Committee screened only 19 candidates. The authorities were directed to file affidavit -in -opposition and the writ Petitioner filed an affidavit -in -reply thereto.