ANKUR BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners pray for giving appointment to them in the vacant posts of Peshkar (Bench Clerk) in the Fast Track Courts in the Hooghly Judgeship.

(2.) In response to the employment notification no. 1/2015 dated 30th April, 2015 the petitioners applied for being recruited in the post of Peshkar (Bench Clerk) in the Fast Track Court of the Hooghly Judgeship. Initially the advertisement was made in respect of two sanctioned posts, but later on, by way of a corrigendum, the sanctioned posts were enhanced to three. The employment was to be given on ad hoc basis, temporary and contractual in nature.

(3.) The petitioners participated in the recruitment process and were eligible for appointment. The name of the petitioners appeared in the list of selected candidates. It was notified on 22nd September, 2015 that the selected candidates will be intimated by post and/or by telephonic message to receive the appointment letters in person from the office of the District Judge, English Department, Hooghly.