Calcutta High Court (Appellete Side)
Vara Satyanarayana Marthi vs The State Of West Bengal & Ors on 19 January, 2022
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
19.01.2022 Item No. 6 Ct. No.17 S.A. WPA 4899 of 2020 (Via Video Conference) Vara Satyanarayana Marthi
-vs-
The State of West Bengal & Ors. Mr. Ujjal Ray Mr. Arpa Chakraborty ...for the petitioner Mr. Supriyo Chattopadhyay Ms. Iti Dutta ...for the State Dr. Sutanu Kumar Patra Ms. Supriya Dubey ...for the SSC The case of the petitioner is that he contested in the State Level Selection Test (Headmaster). There were four vacancies. But, in the merit list the names of three persons were included and it is not understood why four persons were not included in the merit list. He was the first wait listed candidate. One candidate from the panel joined another school, so in that year of the State Level Selection Test for the Headmaster, according to the petitioner, there were two vacancies. He submits that out of these two vacancies, he should be included as the first wait listed candidate.
In the writ application, I find one representation to the Secretary of the West Bengal Central School Service Commission dated 13.02.2020 which is Annexure 'P-10' of the writ application. I direct the 2 Secretary of the West Bengal Central School Service Commission to consider this representation after giving the petitioner an opportunity of hearing by two weeks of the communication of this order.
The matter is not disposed of. It will appear in the list on 2nd February, 2022 when the reasoned order that will be passed after hearing will be placed before this Court by the School Service Commission.
(Abhijit Gangopadhyay, J.)