TAPAN KUMAR DEB Vs. THE SECRETARY, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, GOVERNMENT OF WEST BENGAL AND ORS.

JUDGEMENT

(1.) In this writ application the petitioner challenges the appointment of the private respondent no.10 to a Group 'D' staff post (for short the said post) under the Uttar Dinajpur Zilla Parishad. The petitioner alleges that the appointment of the private respondent no.10 was the outcome of favouritism and nepotism and therefore prays for setting aside such appointment with a further command to the respondents to prepare a fresh panel on the basis of the interview held on 22nd August, 2004.

(2.) Mr. Ekramul Bari, Ld. Counsel appearing for the petitioner submits that for filling up the said post the Executive Officer, Uttar Dinajpur Zilla Parishad called upon the Employment Exchange, Raiganj to sponsor the names of eligible candidates. The name of the petitioner was sponsored and the petitioner was called for a written test on 11th July, 2004. In view of the cancellation of the written test further selection was held on 18th September, 2004.

(3.) The petitioner claims to have performed commendably in both the written test and in the interview. However, the petitioner further alleges that the entire selection exercise was merely an eyewash to select the private respondent no.10 whose name was subsequently sponsored by the Employment Exchange on 6th April, 2004.