TANUJA SANTRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An unsuccessful litigant approached the Court challenging the selection process on multiple grounds including the constitution of the selection committee and their conduct in awarding the marks in the interview as an outcome of bias and favouritism. The selection process for filling the post of an Assistant Head Master in a relevant school was initiated in terms of the provisions contained in Memo No. 1628 dtd. 10/7/2022. The said Memo contains an exhaustive provision, the mechanisms and the procedure to be adopted for selection of the eligible candidate to the post of a Assistant Head Master including the awarding of the marks on various counts.

(2.) According to the appellant the paragraph 3 of the said Memo postulates who shall be the members of the selection committee which includes a nominee of the Panchayat Samity and one Teachers representative to be selected by the managing committee.

(3.) It is a specific case of the appellant that the words "Selection" cannot be substituted with the word "Election" and the moment it is found that the Teachers representative is elected and not selected it vitiates the entire selection process.