UTTAM KUMAR MAITI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE subject-matter of challenge in the present appeal is an order dated 20. 12. 06 passed by the learned Single Judge of this Court in W. P. No. 26838 (W) of 2006.

(2.) IN the writ application, the only prayer made by the writ petitioner/ appellant was for a direction upon the respondent authorities to allow the writ petitioner to appear in the interview for appointment in the post of clerk. Since the name of the writ petitioner was not sponsored by employment exchange, he approached this Court by filing a writ application for such direction upon the respondent authorities to allow the petitioner to appear in the interview. The writ application was rejected by the learned Single Judge on the ground that there was no specific averment in the writ application stating that the name of the writ petitioner was not earlier sponsored by the employment exchange concerned.

(3.) IT is the main contention of the learned Advocate of the appellant/writ petitioner that the recruitment procedure followed by the respondent authorities violated the principles of law laid down by the Hon'ble Apex Court in the case of Excise Superintendent, Malkapatnam, Krishna District, A. P. vs. K. B. N. Visweshwara Rao and Ors. reported in 1996 (6) Supreme Court Cases 216.