Calcutta High Court (Appellete Side)
(Tanmoy Mitra vs The Union Of India & Ors.) on 7 December, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
1
W. P. 10955 (W) OF 2015
07.12.2016
(Tanmoy Mitra -vs- The Union of India & Ors.)
No.130
urt no.13
Mr. Gulam Mastafa - for the petitioner
The petitioner seeks revocation of a cancellation of recruitment process.
None appears for the respondents in spite of service of notice.
The learned advocate for the petitioner refers to a reply to the Right to Information Act, 2005 and submits that, the information supplied is insufficient.
A candidate participating in a selection process has a right to participate in that provided he fulfils the eligibility criteria. He has the right to be considered fairly. In the present case, the selection process has been cancelled midstream. No right of the petitioner has been infringed by cancellation of the selection process.
In such circumstances, I am not minded to interfere with the present writ petition. W. P. No. 10955 (W) of 2015 is disposed of without any order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)