SHUBHRANGSHU DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned advocate for the applicant/writ petitioner and the learned A.G.P. appearing for the State.

(2.) The writ petitioner participated in a recruitment process initiated vide an Advertisement No.:R/DSTD/54(1)/2018 for appointment to the post of Dental Surgeon-cum-Clinical Tutor/Demonstrator in West Bengal Dental Education Service. The controversy arose since the petitioner claims that he was wrongly deprived one (1) mark, per year for his teaching experience, which according to him, he possessed but has not been considered by the recruitment body. Had the same been taken into consideration, the petitioner would have got 5 additional marks.

(3.) The relevant provision in the advertisement governing the grant of marks for working experience reads: