Calcutta High Court (Appellete Side)
Swapna Adhikary (Das) & Ors vs The State Of West Bengal & Ors on 14 January, 2015
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 01 14.01.2015
W.P. No. 28746(W) of 2014 NB Swapna Adhikary (Das) & Ors.
Vs. The State of West Bengal & Ors.
Mr. Mukunda Lal Sarkar ...for the petitioners.
Mr. Biswajit De ...for the State.
Though this writ petition has been listed today under the heading 'To Be Mentioned', the same is being taken up for hearing at this stage only on consent of the learned Advocates appearing for the parties.
The dispute in this proceeding is over filling up of vacancies in the posts of "Anganwari Helper" under different Gram Panchayats of Krishnagunj block in the district of Nadia. The selection process was being conducted in two phases, written examination and viva-voce or oral test. Admitted position is that the petitioners on qualifying the written examination became eligible for participating in the oral test. In this case their complain is that though the oral examination was fixed on 1st September, 2014, the same was adjourned. As per direction of this Court issued on 25th November, 2014, the decision of the Sub- divisional Officer, Sadar, Krishnagar, Nadia has been produced in Court today. It is recorded in the decision that so far as candidates of Bhajanghat Tungi Gram Panchayat, with which the petitioners are concerned, there were eight vacancies but only seven persons qualified in the written examination. The selection process is being held up because the answer scripts of all the candidates have been directed to be reviewed to ascertain if any of examinees could further qualify in the written examination.
In my view however, for this reason the entire selection process of the candidates who have qualified in the written test cannot be held up for unspecified period for the purpose of conducting oral 2 interview. Let the review of the answer scripts for the candidates for the said Gram Panchayat be completed within a period of four weeks from the date of communication of this order. Thereafter, a fresh date shall be posted for conducting oral interview within a further period of four weeks. In the event the review of answer scripts does not result in getting any additional qualified candidates, then so far as seven candidates are concerned, who have qualified in the written examination, their oral interview shall be taken within the timeframe prescribed above and the selection process so far as these candidates are concerned shall be completed.
The writ petition stands disposed of in the above terms. There shall however be no order as to costs. Urgent Photostat certified copy of this order be given to the parties expeditiously, if applied for.
(Aniruddha Bose, J.)