SNEHASIS THAKUR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner in this writ petition dated January 25th, 2008 is seeking a mandamus directing the respondents to permit him to participate as a candidate in the selection process initiated by them for recruitment to the post of Gram Panchayat Karmee.

(2.) HIS case is that though his name has not been sponsored by the employment exchange, he is entitled to participate in the selection process, since he satisfies the qualifications prescribed by the West Bengal Panchayat (Recruitment and Conditions of Service of Gram Panchayat Karmee) Rules, 1995, Rule 6.

(3.) COUNSEL for the petitioner submits that in view of Excise Superintendent v. K. B. N. Visweshwara Rao and Ors. , (1996) 6 SCC 216; and Aran Kumar Nayak v. Union of India and Ors. , (2006) 8 SCC 111, the petitioner is entitled to participate in the selection process. The question therefore is whether the petitioner is entitled to participate in the selection process.