Calcutta High Court (Appellete Side)
Tuku Rani Bera vs The State Of West Bengal & Ors on 22 September, 2025
Author: Aniruddha Roy
Bench: Aniruddha Roy
Form No. J.(2)
Item No. 24
AB
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
Present:
The Hon'ble Justice Aniruddha Roy
W.P.A. 20157 of 2025
Tuku Rani Bera
Vs.
The State of West Bengal & Ors.
For the petitioner : Mr. Bhaskar Chandra Manna, Advocate
Ms. Moumita Biswas, Advocate
For the State : Mr. Biswarup Biswas, Advocate
Heard on : September 22, 2025
Judgment on : : September 22, 2025
Aniruddha Roy, J.
The petitioner was an aspirant for the post of 'Anganwadi Karmee'. The petitioner claims that, she has attended the selection process and appeared in the interview. Thereafter nothing is known to her. The concerned selection process is of 2014 where the petitioner had participated.
Now referring to a panel of 2024 at page 23 to the writ petition which was published in terms of a selection process of 2024, the petitioner claims her candidature to be considered though neither the petitioner has participated in the selection process nor her name is there in the panel.
Mr. Bhaskar Chandra Manna, learned advocate for the petitioner submits that, since the petitioner has participated in the selection process of 2014 even though she has not participated in the selection process of 2024, 2 her candidature is required to be considered. Several representations are made in this regard and are pending, as submitted by the learned advocate for the petitioner.
Mr. Biswarup Biswas, learned advocate appearing for the State, on instruction, submits that, in 2024 selection process the petitioner has not participated and her name has also not been there in the panel. The selection process 2014, where petitioner had participated, the panel was published within time and has expired within time in 2016.
In the light of the above, learned State advocate submits this is a frivolous writ petition.
Considering the rival contentions of the parties and upon perusal of the materials on record, it appears to this Court that, admittedly the petitioner had participated in 2014 selection process, the panel has already been expired and she was not empanelled then. This writ petition has been filed in 2025. Even the petitioner has not participated in the 2024 selection process at all, therefore, the question of her name to be considered does not and cannot arise in a subsequent selection process in any event.
Accordingly, this writ petition W.P.A. 20157 of 2025 stands dismissed, without any order as to costs.
Photostat certified copy of this order, if applied for, be furnished expeditiously.
(Aniruddha Roy, J.)