CHAYAN KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present challenge has been preferred against an order whereby the writ petition of the present appellant, challenging the process of selection for the post of Library Clerk in the respondent college was assailed.

(2.) The premise of the challenge in the writ petition was that the private respondent is the wife of the President of the governing body of the said college and had a direct role to play in the selection process. Moreover, learned counsel for the appellant argues before us, the private respondent received additional favours in the examination hall as well, which made it evident that the selection process was tainted by apprehension of bias.

(3.) Thirdly, by drawing our attention to certain portions of the impugned order, it is submitted that the records of the case were produced by the college authorities only at the time of hearing of the writ petition. By placing reliance on the same, without the records being brought on record by way of a proper affidavit and/or copies being served on the present appellant, it was contended that the private respondent secured higher marks in the written examination than the present appellant. Learned counsel for the appellant submits that whereas the total marks allotted for the written test was 75, allegedly the private respondent obtained 116 marks, which is even more than the total marks allotted.