ATANU CHAKRABORTY Vs. HIGH COURT OF CALCUTTA

JUDGEMENT

(1.) The issues raised at the bar as well as in the pleadings of the parties are quite numerous and varied. But all of them need not be addressed for the present purpose of disposal of the writ petition. However, underlying the admitted factual position lies an aspect of great importance which calls for a positive finding.

(2.) The facts leading to the filing of the writ petition may be summed up briefly. In the year 2009 an advertisement was issued announcing certain vacancies in the cadre of District Judge (Entry Level) under the West Bengal Judicial Service. The Registrar General, High Court, Calcutta issued an advertisement on April 4, 2009 for filling up 16 vacancies by way of direct recruitment from the bar to the said cadre for selection of the District Judge.

(3.) It was mentioned in the advertisement that the selection was to be on a written examination of 500 marks and a viva-voce of 100 marks. Candidates successful in the written examination were eligible to participate in the viva-voce/personality test. Pass mark for each subject would be 40 and in addition to that candidates were required to obtain 50% in aggregate in order to be successful in the written test. High Court reserved the right to relax the above eligibility criteria and qualifying marks in each subject or aggregate, if required. Other stipulations in the advertisement are not relevant for the present purpose.