MD. TANWAR ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has made the petition for issuance of writ of mandamus commanding the respondents and/or each of them to cancel, revoke or if the panel prepared by the Selection Committee in terms of the interview dated 18.9.97 and not to accord the panel and/or give effect by the concerned authorities along with the consequential further reliefs. The petitioner contended that he is an able candidate for all practical purposes as would be evident from the statement in the petition as well as an annexure made therein but his candidature was not accepted on the plea that in the demonstration and oral test he had not obtained appropriate marks which give lower in rank in the panel than the successful candidate.

(2.) The petitioner herein came to know from the reliable sources that the respondent No. 7 stood first in the panel for getting service by obtaining 41.45 marks approx. (31.45 in academic + 10 in interview & demonstration). Second candidate in the panel is respondent No. 8 herein and obtained 40.83 marks approach. (40 in academic + .83 in interview and demonstration) and the petitioner stood third in the panel by obtaining 40.79 marks approx. (39.96 in academic + 0.83 in interview and demonstration).

(3.) The appropriate Recruitment Rules prescribe that the Selection Committee should be constituted by five members under that Act., i.e.