PROVAT KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ application the petitioner challenges the appointment of the private respondent no. 7 to the post of Group -D staff at Bisinda Kali Krishna Memorial High School, P.O. Bisinda, District -Bankura (hereinafter referred to as the said school).

(2.) Sri Nirbanesh Chatterjee, Ld. Counsel appears on behalf of the petitioner and submits that in response to Memo dated 27th Oct., 1994 issued by the District Inspector of Schools (SE) (for short DI (SE), Bankura 20 candidates including the writ petitioner were sponsored by the District Employment Exchange, Bankura for being called for interview on the 17th of Feb., 1995.

(3.) Pursuant to the interview a panel was prepared in which the private respondent no.7 was placed first and the petitioner second. Since the appointment was to be offered to the private respondent no.7, the petitioner lodged a complaint with the DI (SE) that the private respondent no.7 had produced a false school leaving certificate stating that he had read up to class VIII although the said school did not have any recognition as a Junior High School at the relevant point of time. The second limb of the petitioner' complaint was that the date of birth shown in the certificate of the private respondent no.7 as 03.01.1955 is false since his year of birth in his earlier school is shown as 1956. The petitioner accordingly complained before the DI (SE) to take necessary steps for investigating the matter and if it is found that the complaint of the petitioner is correct, then appointment should not be offered to the private respondent no.7.