Calcutta High Court (Appellete Side)
Partima Kumari Singha vs The State Of West Bengal & Ors on 14 December, 2016
Author: Subrata Talukdar
Bench: Subrata Talukdar
1
14.12.2016
Unlisted(KB)
AST 331 of 2016
Partima Kumari Singha
Versus
The State of West Bengal & Ors.
Mr. Ekramul Bari
Mr. S.S. Mondal
... For the petitioner.
Ms. Chaitali Bhattacharjee
Ms. Shukla Das Chanda
... For the State respondents.
Sri Ekramul Bari, learned counsel appears for the writ petitioner and submits that the writ petitioner applied for the post of Process Server in the Judgeship of Dakshin Dinajpur. However, although the writ petitioner secured high marks in the written examination, she was not favoured with a position in the list meant to call candidates for the viva voce examination.
Sri Bari submits that the writ petitioner applied for the category Scheduled Caste (Exempted).
For the State respondents as well as the Judgeship of Dakshin Dinajpur, Ms. Chaitali Bhattacharjee appears and submits that since the 2 petitioner got high marks in the written examination, she could be treated as a selectee for the viva voce in the general category. However, Ms. Bhattacharjee seeks an opportunity to take complete instructions.
Such opportunity is granted.
Having heard the parties and considering the materials placed, this Court, prima facie, is of the view at this stage that the balance of convenience lies in permitting the writ petitioner to appear for the viva voce examination for the said posts to be held between 15th December, 2016 to 17th December, 2016. However, the results of the petitioner shall not be published without the leave of this Court.
Steps taken shall abide by the result of this writ petition.
Let the matter next appear under the same heading "Motions" fairly at the top in the Combined Monthly List of January, 2017.
(Subrata Talukdar,J.)