Calcutta High Court (Appellete Side)
Akd Kartick Chandra Manna vs The State Of West Bengal & Ors on 5 May, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
61 05.05.16 W.P. 1924 (W) of 2016
Ct. No. 16
akd Kartick Chandra Manna.
Vs.
The State of West Bengal & Ors.
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Mr. Shyamal Chakraborty, Mr. S. M. Ismail.
... for the petitioner.
Mr. Pranab Kumar Dutta, Mr. Naba Kumar Das.
... for the State.
Mr. Baidurya Ghosal, Ms. Sudeshna Das.
... for the respondent nos. 3 to 8.
The petition is for annulling an appointment obtained in the respondent rural bank by the private respondent in the year 1984.
It is evident that the petitioner bears a serious grudge against the private respondent and from or about the year 2007 the petitioner has been making representations to the rural bank that the private respondent was not qualified to be given the employment as he was overaged at the time of his appointment.
It is an admitted position that the petitioner is not employed in the rural bank. It cannot be appreciated as to how the petitioner, who had also applied for the post in 1984, could pursue the matter in 2007 on a vendetta against the successful candidate when the matter was more than two decades old.
2The petitioner has been persistent in pursuing his vengeance against the private respondent. The petitioner had instituted a public interest matter, which was not entertained and the petitioner was left free to file an appropriate application.
Since the petitioner is not an employee of the rural bank and the petitioner's cause to complain of the private respondent's employment cannot be seen to remain alive from 1984, W.P. 1924 (W) of 2016 is dismissed.
The petitioner will pay costs assessed at Rs.5,000/- to the respondent rural bank.
Urgent certified website copy of this order, if applied for, be supplied to the parties.
(SANJIB BANERJEE, J.)