TANMOY MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The West Bengal Power Development Corporation (hereafter the Corporation) by issuing a public notice (advertisement in a widely circulated Bengali daily on 22nd Feb., 2011), invited applications from eligible candidates for filling up various vacant posts immediately for its corporate office and power stations/projects located at different places in West Bengal. Inter alia, against serial no.11, number of vacant posts of assistant teachers was advertised. Although the Corporation is engaged in the business of generation of electricity in the State of West Bengal, it runs four schools and it stands to reason that the posts of assistant teachers in such schools were sought to be filled up by the process initiated by the said public notice.

(2.) The break up of vacant posts of assistant teachers, as indicated in the public notice, is given below :

(3.) However, such notice was silent in identifying the reserved posts out of the 18 vacant posts.