MATAR CHANDRA MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS writ petition and a few other similar petitions have been moved primarily on the issue as to whether an ex-personnel of the Border Security Force could qualify as an ex-serviceman of the Armed Forces of the Union for the purpose of being eligible to participate in the recruitment process initiated by the District Primary School Council, Purulia, for the post of assistant primary school teachers under the category of an 'ex-serviceman'.

(2.) THE genesis of the instant matter arises at a point of time when the writ petitioner - who had retired from the Border Security Force on 30th April, 2009 decided to participate in the recruitment process initiated by the District Primary School Council, Purulia, pursuant to a public advertisement issued on 30th August, 2009. THE writ petitioner duly filled up the requisite application form in the prescribed format, describing himself as an ex-serviceman and applied for participating in the selection process under that category. THE concerned Councih considered him as an eligible candidate and allowed him to participate in the written test examination and on being successful called him for an aptitude test/oral interview. On 23rd June, 2010, the petitioner appeared before the selection committee for the aptitude test/oral interview. Subsequently, when the results were published on the internet, he was shown as not selected. On query, the petitioner came to learn that all ex-personnel of the Border Security Force were not considered for appointment on the ground that they did not belong to the category of an 'ex-serviceman'. Challenging this action of non consideration of his candidature in the category of an 'ex-serviceman', the writ petitioner filed the instant writ petition, which has been heard at length for several days.

(3.) MR. Dey, thereafter, drew this Court's attention to Section 4 Qf the Border Security Force Act, 1968, which reads as follows :-