KABILUDDIN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Dismissal of a writ petition [W.P. 21043(W) of 2010] by a learned judge of this Court vide judgment and order dated March 1, 2012 is challenged in this writ appeal.

(2.) We shall preface our decision by reciting in brief the facts leading to presentation of such writ petition.

(3.) The appellant and Ruhul Amin (hereafter Ruhul), the respondent no.5, were aspirants for appointment on the post of para-teacher in Kutipara Rural High School in the District of Nadia. A merit list was prepared by the headmaster of the school containing names of 9 candidates. Such list was forwarded by the secretary of the school (vide memo dated July 19, 2004) to the District Project Officer (Sarva Shiksha Mission, Krishnanagar, Nadia) (hereafter the DPO).