SUBRATA KAR Vs. WEST BENGAL COLLEGE SERVICE COMMISSION

JUDGEMENT

(1.) The Court : The petitioners six (6) in number have filed the above write petition seeking a direction upon the respondents to recommend the names of the petitioners to fill up the posts and not to give any effect and/or further effect to the advertisement dated 19th July, 1997, being annexure 'D' to the petition.

(2.) Facts in brief are that the petitioners are all candidates in the panel prepared in accordance with the rank for the post of Lecturer in Commerce stream by the respondent authorities published on 4th November, 1996.

(3.) Recruitment to Colleges under different Universities in West Bengal are required to be made through the College Service Commission constituted under the West Bengal College Service Commission Act, 1978. The Commission is required to, inter alia, publish lists of panel of candidates for the post of Lecturer in accordance with the merit in every stream and/or subject for various Universities after due selection process. The various non-Government Colleges affiliated to the various universities in the State are required to send their requests to the Commission in respect of any vacancy and/or expected vacancies in any particular stream or subject and the Commission is required in accordance with the rank of candidate in the empanelled list to recommend the name of the candidate to that particular college. Such recommendations are to be strictly in accordance with the rank of the candidate in the published panel. The life of the said panel is one year.