Calcutta High Court (Appellete Side)
Arpita Karmakar vs The State Of West Bengal & Ors on 22 February, 2022
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
22. 02. 2022 W BP Sl. 74 WPA 19000 of 2021 Court No. 17 (Via Video Conference) Arpita Karmakar Vs. The State of West Bengal & Ors. Mr. Firdous Samim Ms. Gopa Biswas ..for the petitioner.
Dr. Sutanu Kumar Patra Ms. Supriya Dubey ..for SSC.
Mr. Supriya Chattopadhyay Ms. Sayantanee Bhattacharya ..for the State.
Mr. Shehnaz Tareq Mina ..for the Board.
Learned advocate for the petitioner submits that the petitioner participated in the First State Level Selection Test-2016 for Class XI and XII conducted by the West Bengal Central School Service Commission. She became successful in the recruitment process and ultimately was recommended to Bishpur High School (H.S.). When she had gone to the school with the recommendation letter and the appointment letter to join the school, it was intimated to her that there is no vacancy for the subject Computer Science in the said school, the vacancy which was reported by the school 2 through prior permission format was for Computer Application (PG). Therefore, the school could not do anything for joining of the petitioner in the said school. The petitioner made several representations to the West Bengal Central School Service Commission but till date no steps have been taken by the Commission. It is a matter of 2020.
I direct the Chairman of the West Bengal Central School Service Commission to consider the matter immediately after giving an opportunity of hearing to the petitioner within a period of two weeks from the date of communication of the order and to issue re- recommendation letter after withdrawal of wrong recommendation letter within the said two weeks period.
The matter is not disposed of. It will appear in the list on 8th March, 2022 under the heading "To Be Mentioned".
(Abhijit Gangopadhyay, J.) Rul 3