LAWS(CAL)-2009-5-44

PARTHA PRATIM GHOSH Vs. SUDIP DUTTA

Decided On May 04, 2009
PARTHA PRATIM GHOSH Appellant
V/S
SUDIP DUTTA Respondents

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and order dated April 13, 2006 passed in W. P. N. 11555 (W) of 2005. By virtue of the above judgment the learned Single Judge allowed the above writ application cancelling the appointment of the appellant/respondent No. 4 in the post of clerk-cum-Typist (Group-C) under Balurghat Development Block and Balurghat panchayat Samity in the District of Dakshin Dinajpur. By the impugned judgment the Sub-divisional Officer and the Chairman of Selection Committee of balurghat Panchayat Samity, District Dakshin Dinajpur was also directed to issue necessary letter of appointment to the respondent No. 1/writ petitioner in respect of the post under reference.

(2.) THE backdrop of this case as revealed from the materials on record are stated below: the appellant and the respondent No. 1 enrolled their names in the balurghat Employment Exchange, District Dakshin Dinajpur in the year 1997. On the strength of the above enrolment the respondent No. 1 got a call letter in the year 2001 to participate in the selection process for appointment of an assistant Teacher Daulpara Free Primary School, Post Office Ramchandrapur, balurghat, District Dakshin Dinajpur. Pursuant thereto, the petitioner participated in that selecti. on process.

(3.) IN or about January 2004 the respondent No. 1/writ petitioner as also the appellant got call letters from the above employment exchange to participate in the selection process for appointment of a Clark-cum-Typist (Group-C) under Balurghat Development Block and Balurghat Panchayat samity, Dakshin Dinajpur.