SK SALMAN ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has challenged the Notification No. 610-L/L W/O/St./4M-14/2022 (Part-1) dtd. 3/6/2025, wherein and where under the private respondent is appointed as Muslim Marriage Registrar (MMR) under the area of Haripal Police Station, District- Hooghly.

(2.) The District Registrar, Hooghly, published a notice for permanent appointment of Muslim Marriage Registrar (Kazi) for the area under the jurisdiction of Jangipara/Haripal Police Stations in the District of Hooghly. Accordingly, the petitioner has applied for the said post.

(3.) The petitioner was called for interview and has appeared before the Interview Board on 15/1/2025. The petitioner secured the highest marks of 4.125, and the name of the petitioner was placed at Serial No.1 in the final merit list prepared for the area of Haripal Police Station. The District Registrar, Hooghly, has prepared another final list for Jangipara Police Station and in the said final list, name of one Abdur Rouf Haldar was in Serial No.1.