Calcutta High Court (Appellete Side)
Rahul Deb Lahiri vs The State Of West Bengal & Ors on 15 May, 2013
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
300 15.05.13 W. P. 12921 (W) of 2013
akd
Rahul Deb Lahiri
Vs.
The State of West Bengal & Ors.
Mr. Partha Sarathi Bhattacherjee,
Ms. Indrani Chakraborty,
Mr. R. I. Sardar.
... for the petitioner.
Mr. Ashim Kumar Ganguly,
Mr. Sk. Joynal Abdin.
... for the State.
Mr. Abhijit Gangopadhyay,
Ms. Supriya Debey.
... for the SSC.
This writ application is filed by the petitioner
assailing the 'final wait-listed panel report' of
District - Malda for the post of non-teaching staff /
1st RLST(NT) 2010 prepared by the West Bengal
Central School Service Commission.
According to the petitioner, he obtained 10
marks towards academic qualifications as per the
guidelines issued by the Central Commission and,
therefore, the total marks obtained by him was
41.34. But according to the petitioner, in the above
report it was shown as 31.34.
Similarly the respondent no. 5 obtained
6.47, according to the above report, in Computer Typing and Computer Proficiency Test; but it was shown in the communication issued under the Right to Information Act as 8.47.
On the prayer made on behalf of respondent nos. 2, 3 and 4, the hearing of this matter stands adjourned to enable them to obtain instructions.
Let this matter appear in the Monthly Combined List of June, 2013 under the same heading.
Upon prima facie consideration of the allegations made by the petitioner and upon consideration of the 'final wait-listed panel report' of District - Malda for the post of non-teaching staff / 1st RLST(NT) 2010 prepared by the West Bengal Central School Service Commission as also prima facie upon consideration of the information supplied under the Right to Information Act, 2005 to the 2 petitioner, I find that the petitioner has made out a strong prima facie case. Therefore, the balance of convenience and inconvenience in favour of protecting his interest respondent no. 2 is restrained from making recommendation in respect of one post of Clerk till 30th June, 2013 or until further order/orders whichever is earlier.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
(DEBASISH KAR GUPTA, J.)