Calcutta High Court (Appellete Side)
Sunanda Biswas Sen vs State Of West Bengal & Ors on 23 March, 2026
Author: Amrita Sinha
Bench: Amrita Sinha
08
23.03.2026
Ct. No.18
pg.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
WPA 4834 of 2026
Sunanda Biswas Sen
v.
State of West Bengal & Ors.
Mr. Kunal Ganguly
... For the petitioner
Mr. Deepnath Roy Choudhury
Mrs. Tithi Paul
... For the State
1.Perused the affidavit in the form of report and the para-wise statement forwarded by the Sub- Divisional Officer, Sadar, Suri, Birbhum dated 13th March, 2026.
2. It appears therefrom that in respect of Block Dubrajpur, from where the petitioner intends to get appointed, there is only one vacancy. The number of candidates present in the written examination was five. The petitioner was one of such candidates. Her allegation is that she has not been called for the computer test even though there was no cut-off marks mentioned as eligibility criteria for appearing in the computer test.
3. Admittedly, for the computer proficiency test, only three candidates were permitted to appear in respect of the Block Dubrajpur. The authorities allegedly relied on the Sangha Co-operative Human 2 Resources Manual to shortlist the candidates and permit them to appear in the computer test.
4. The examination process as mentioned in the Manual does not specify that the candidates will be shortlisted after General Knowledge, Writing Skill and Thematic Knowledge test. There is a provision for identification of the eligible candidates in the interview. No specific provision has, however, been pointed out to the Court as regards identification of eligible candidates to appear in the computer test.
5. For ascertaining as to how the short-listing of candidates was made for appearing in the computer test, hearing of the writ petition once again stands adjourned till 7th April, 2026.
6. The fate of the examination in respect of the subject Block shall abide by the result of the writ petition.
7. Let the marks obtained by each of the candidates in respect of the concerned Block in each stage of the examination be placed before this Court on the adjourned date.
8. All parties shall act on the basis of a server copy of this order duly downloaded from the official website of this Court.
(Amrita Sinha, J.)