SUKDEV SUTRADHAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The facts leading to the filing of the writ petition are that the petitioner who is having the qualifications of B.A. Hons. in History, M.A. in History and also B.Ed. was sponsored by the Employment Exchange for filling up the post of Assistant Teacher in History. The interview for the said post was held on 6.9.95.

(2.) The respondent No. 8 it is stated was illegally sponsored by the Employment Exchange inasmuch as, at the relevant time his degree of M.A. in Modern History was not recorded with the Employment Exchange and only the qualification of M.A. in Ancient Indian History, Culture and Archaeology was recorded.

(3.) Seventeen (17) candidates participated in the interview (those names were sent by the Employment Exchange). The Selection Committee prepared a panel of three candidates which was approved by the Managing Committee and sent to the District Inspector of Schools (SE), Birbhum on 10.10.96 for approval. The respondent No. 8 being unsuccessful in the interview filed a writ petition to which the petitioner herein was not a party and the said application was disposed of by an order dated 7.6.96 directing the District Inspector of Schools (SE) to dispose of the representation of the respondent No. 8 in accordance with the law. In purported compliance therewith, the District Inspector of Schools (SE) directed the school authorities to recast the panel by awarding marks to the respondent No. 8 for M.A. qualification in Ancient Indian History, Culture and Archaeology.