CALCUTTA MUNICIPAL CORPORATION Vs. RUKHSANA ANJUM

JUDGEMENT

(1.) THIS appeal has been preferred at the instance of the Calcutta Municipal Corporation and its superior officers assailing the judgment and order passed by the learned Single Judge in the writ petition filed by the respondent No. 1. The learned Single Judge by the aforesaid judgment and order under appeal issued certain mandatory directions to the appellants herein in order to grant relief to the said respondent No. 1/ writ petitioner.

(2.) THE facts leading to the instant appeal are briefly narrated hereinafter : an advertisement was issued by the appellant-Calcutta Municipal corporation inviting applications from the interested eligible candidates for filling up the posts of Urdu Teacher in the Primary Schools of the said corporation. The respondent No. 1/writ petitioner submitted an application in response to the aforesaid advertisement for the post of Urdu Teacher and appeared at the interview held on 29th August, 1996.

(3.) INITIALLY, a common panel of selected candidates including SC and ST candidates was prepared. The respondent No. 1/writ petitioner secured 66th position in the said common panel.