Calcutta High Court (Appellete Side)
Sankar Mandal vs State Of West Bengal & Ors on 12 January, 2018
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1 12.1.2018
W.P. 12601(W) of 2017 sk Sankar Mandal Vs State of West Bengal & Ors.
Mr. Biswarup Bhattacharyya Mr. Abhijit Basu ......for the petitioner.
Mr. Subir Sanyal Mr. Ratul Biswas ...for the Board.
Mr. Kamal Mishra Mr. Tamal Taru Panda ...for the Council, Purba Medinipur. Mr. Rajaram banerjee ...for the State.
Affidavit of service filed today be kept with the record. It is submitted by Mr. Bhattacharyya, learned Advocate appearing for the petitioner that though the petitioner is possessing TET passed certificate but he is an untrained candidate in spite of that the petitioner was called for to appear in the interview. Ultimately, no result has been communicated to the petitioner till date in respect of the said interview. Hence, the present writ petition.
Mr. Sanyal, learned Advocate appearing for the Board submits that though the petitioner is a TET passed candidate but he is an untrained candidate. Not only that the petitioner is an unsuccessful candidate in the selection process. Therefore, there is no scope to entertain this writ petition. Mr. 2 Sanyal further submits that this writ petition should be dismissed in limini with cost.
Considering the submission as advanced by the learned Advocates appearing for the parties and after perusing the records, in my considered view, since the petitioner is an unsuccessful candidate, therefore there is no merit to entertain this writ petition.
Accordingly, the writ petition is dismissed. However, there will be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis.
( Samapti Chatterjee J.)