Calcutta High Court (Appellete Side)
6021W/2009 on 3 August, 2010
Author: Dipankar Datta
Bench: Dipankar Datta
104 3.8.2010
W.P.6021 (W) of 2009 Mr. Sailendra Nath Chakraborty ...for the Petitioner Mr. Gautam som ...for the State This writ petition is directed against an order dated 2.8.2008 passed by the Secretary. Regional School Service Commission, Western Region. It appears therefrom that the petitioner not having submitted certificate certifying him to be a physically handicapped candidate along with his application, he was given chance to submit such certificate later on. Even then, the petitioner failed to produce such certificate. Accordingly, the petitioner's candidature has been treated as cancelled.
Learned advocate for the petitioner contends that subsequently the petitioner has obtained the certificate. Nothing turns on such submission since the petitioner at the relevant point of time could not produce such certificate. There is no infirmity in the order of the 'Secretary. The writ petition stands dismissed.
However, dismissal of this writ petition shall not preclude the petitioner to apply once again for selection together with copy of the certificate since obtained.
There shall be no order as to costs.
Urgent certified photostat copy of this order if applied for, be supplied to the parties expeditiously. (DIPANKAR DATTA,J.)