UTTAM KUMAR MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India (the writ petition in short) challenging an order dated October 19, 2005 passed by the District Panchayat and Rural Development Officer, Nadia concerning recruitment to the post of gram panchayet karmee of Bablari Gram Panchayat under Nabadwip Development Block.

(2.) The name of the writ petitioner is registered with the local employment exchange. The writ petitioner belongs to scheduled tribe community. His name was sponsored by the employment exchange for recruitment to the post of panchayat karmee (reserved for scheduled tribe community) of Bablari Gram Panchayat under Nabadwip Development Block in the district of Nadia.

(3.) The Gram Panchayat Staff Recruitment Committee issued letters asking the candidates to appear in the interview. The said recruitment committee, also, invited one Gopal Malpaharia to appear in the interview.