JHUMA MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner is questioning the action of the authorities who prepared a list on which the twelfth and thirteenth respondents were put in the first and second positions respectively and she was put in the third position.

(2.) THE selection committee that prepared the original list put the petitioner in the first position, and the list accompanied by the proceedings of the selection was forwarded to the District Project Officer, SSA, Howrah for approval. It is at that stage that the list prepared by the selection committee was modified and the petitioner was put in the third position.

(3.) BY order dated April 21 st, 2006 the writ petition was admitted and liberty was given to the respondents to file opposition. The authorities have chosen not to file any opposition. Counsel for the respondents submit that the selection committee did not give proper marks to the candidates on the basis of their academic qualifications. There is nothing to show that on such ground that authority who modified the list prepared by the selection committee decided to modify it to the petitioner's detriment and behind her back. There is nothing to show either that the authority who modified the list prepared by the selection committee was empowered by the relevant rules, regulations and guidelines to modify it. It seems to me that the authority took the matter very casually.