GAUTAM KUMAR DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These four petitions are related; hence the same have been heard together and shall stand disposed of by this common judgment and order.

(2.) Ashis Kumar Sikdar, petitioner, W.P. No. 10675 (W) of 2007 and W.P. No. 31980 (W) of 2008 preferred the former petition voicing a grievance that although the authorities of Bhowanipore High School (hereafter the school) had initiated a process for filling up a vacant post of Clerk by requisitioning names of eligible candidates from the local employment exchange, the sponsoring list did not contain his name as a result whereof he would be deprived of offering his candidature for appointment as Clerk. He, accordingly, prayed for a direction on the school authority to consider his candidature in course of interview fixed on 15.6.07.

(3.) On that petition, an order was passed on 11.6.07 by a learned Judge of this Court directing the school authority to permit him to appear at the interview, if he is otherwise eligible. It was specifically observed in the order that participation of Ashis in the process would not create any equity in his favour in obtaining employment and that the same shall abide by the result of the writ petition. Affidavits were called for and the writ petition was directed to be enlisted for hearing six weeks hence.