BABLU SAREN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Alleging that the integrity of the selection process conducted by the West Bengal College Service Commission (hereinafter referred to as 'the Commission') under Advertisement No. 1 of 2018, dated July 16th, 2018, for recruitment to the post of Assistant Professor in Santhali and other subjects for State-aided general degree colleges across West Bengal has been compromised, the present writ petition has been filed. The petitioner seeks cancellation of the entire selection process along with the merit list. Additionally, the petitioner prays for a direction to recast the panel, cancel the appointments already made, and recommend the petitioner's name for appointment to the said post.

(2.) The petitioner's grievance is rooted in alleged procedural irregularities, non-compliance with statutory and constitutional mandates, arbitrary evaluation of eligibility criteria and discriminatory selection practices in violation of University Grant Commission (In short, UGC) guidelines and the other relevant Act and regulations.

(3.) Before delving into the contours of the controversy surrounding the present writ petition, it would be appropriate to outline the key facts, as projected in the writ petition and affidavit-in- reply, which are as set out below: