Calcutta High Court (Appellete Side)
Dr. Goutam Pal vs 29.06.15 West Bengal College Service ... on 29 June, 2015
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
W. P. No.13400 (W) of 2015
Dr. Goutam Pal
v.
29.06.15 West Bengal College Service Commission & Anr.
SL-13
(S.R.) Mr. Ranajit Chatterjee
Mr. Prasenjit De ... for the petitioner.
Mr. P.R. Mondal
Ms. Bandana Das ... for the WBCSC.
Affidavit of service filed by the petitioner be kept on
record.
The instant writ application has been preferred
challenging, inter alia, the merit list prepared by the West
Bengal College Service Commission (hereinafter referred
to as the said 'Commission') on 31st October, 2014 for the
post of Assistant Professor in Mathematics (unreserved).
Mr. Chatterjee, learned advocate appearing for the
petitioner submits that the petitioner participated in the
selection process pertaining to the post of Assistant
Professor in Mathematics but his name was not included
in the merit list and in reply to a representation made
under the Right to Information Act, 2005, it was intimated
inter alia that no marks have been allotted to him towards
experience.
Drawing the attention of this court to the document
at page 95 of the writ application, Mr. Chatterjee submits
that the authorities ought to have granted him marks for
experience as he had rendered six years of service at RCC
Institute of Information Technology.
Mr. Mondal, learned advocate appearing for the
Commission submits that there is no infirmity in the
selection process and that the advertisement pertaining to
the said selection was made in the month of December,
2
2012 and the merit list was published on 31st October,
2014 and thereafter the successful candidates were called
for counselling and the entire selection process is over.
I have heard the learned advocates appearing for
the respective parties and I have considered the materials
on record.
In my opinion, the matter needs to be decided upon
exchange of affidavits.
Accordingly, the respondents would be at liberty to
file an affidavit-in-opposition within four weeks from date. Reply thereto, if any, be filed within a week thereafter.
Needless to observe, the steps taken by the said Commission will abide by the result of the writ application.
The parties would be at liberty to mention the matter for final hearing upon expiry of the period as fixed above towards exchange of affidavits.
(Tapabrata Chakraborty, J.)