SANDIP SINGHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since in the instant three writ petitions the subject matters of challenge are identical and since common questions of facts and laws are involved, the instant three writ petitions are taken up together for hearing and this Court thus proposes to dispose of the instant three writ petitions by passing a common judgement.

(2.) In the instant three writ petitions the writ petitioners have prayed for issuance of appropriate writ/writs against the respondents/authorities more specifically against respondent Paschim Mednipur District Primary Council (herein after referred to as the said 'council' in short) and its functionaries for cancellation of the selection procedure for appointment of primary teachers pursuant to the revised notification as published in the year 2009 by the said council.

(3.) In course of hearing Mr. Jahan, learned advocate appearing on behalf of the writ petitioners in WPA 13677 of 2010 at the very outset draws attention of this Court to paragraph 6 of the said writ petition. It is argued by Mr. Jahan that from the later part of the said paragraph 6 it would reveal that five candidates were placed in the final panel as published by the said council though the said five candidates could not qualify in the written examination and were thus not selected for interview. It is further submitted by Mr. Jahan that in the affidavit-in- opposition as filed by the said council as affirmed on 19/11/2015 it has been practically admitted by the said council that due to some data base error of one M/S UMC Technologies Pvt. Ltd. (who were entrusted with the responsibility to publish the result of 2009 examination by the said council) some mistakes cropped up for which some results were not correctly reflected in the website in respect of the result of 2009 examination.