SANJIT KUMAR SHEET Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) BOTH the appeals have been preferred at the instance of the same appellant. These appeals were heard analogously since the facts involved in the said appeals are almost identical and the issues raised therein are more or less similar.

(2.) THE appellant herein initially filed a writ application before this court for granting an opportunity to the said appellant to appear at the interview in the post of Group 'd' staff in the Majilapur Birendra Vidyapith at Purba Midnapore, as the name of the said appellant was not sponsored by the concerned Employment Exchange.

(3.) THE learned single Judge of this Honb'le Court upon hearing the submissions of the respective parties passed an interim order directing the Secretary and the Headmaster of the said school to consider the candidature of the appellant herein for the said post of Group 'd' staff along with other candidates sponsored by the Employment Exchange. The relevant portion of the said order dated 18th August, 2004 passed by the learned single Judge in favour of the appellant herein is set out hereunder: