Calcutta High Court (Appellete Side)
Ac Madhusmita Das vs District Primary School Council ... on 5 June, 2012
Author: Harish Tandon
Bench: Harish Tandon
1
Court 05.6.12 W.P. 10085 (W) of 2011
No. 3
Sl 7
Ac Madhusmita Das
-vs-
District Primary School Council Kolkata & Ors
Mr. Sudip Ghosh
Mr. Lal Ratan Mandal ... For Petitioner
Mr. Pranab Halder ... For Respondents No. 2,
3 and 4 Mr. Tulsi Das Maiti ... For Respondent No. 1 Vakalatnama filed today on behalf of respondents No. 2, 3 and 4 be kept with the record.
The only grievance of the petitioner in this writ petition is that the authorities have not awarded marks in Co-Curriculum activities despite having participated in XVIII Junior National Softball Championship - 2000.
It is a specific case of the petitioner that she submitted the certificate at the time of interview, which was accepted by the Selection Committee.
It is further stated that enclosure of the certificate along with the application is not mandatory in terms of Rule 9 (c) of the Recruitment Rules.
Copy of the application is annexed to the writ petition as Annexure P-4 at page 25. Column 11 of the application, which deals with the participation in any sport activity in the State Level Games or Sports, has been answered as 'No'.
Although it is tried to be contended at this stage that a mistake was committed but I do not find that 2 would really enure to the benefit of the petitioner.
Applications are invited for verification testimonials and credentials and the information provided by an applicant must be correct and true to the knowledge. Moreover, when a declaration, which is appended to the said application, shows that the statement and the information provided therein are true and correct, it is inconceivable that a candidate, who participated at the State Level Games, would furnish such information in negative.
Thus, I do not find any fault on the part of the authorities in not awarding any marks under Co- curriculum activities.
The writ petition is, thus, dismissed. There will be no order as to costs.
Urgent photostat certified copy be supplied to the parties, if applied for, on priority basis.
(Harish Tandon, J.)