MITALI NANDY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petition has been preferred challenging an order dated 19th June, 2019 passed by the learned West Bengal Administrative Tribunal in OA 659 of 2018 wherein the petitioner prayed for the following reliefs :

(2.) The learned Tribunal rejected the prayers holding that the petitioner was not entitled to be exempted from appearing in the departmental examination on the date of his promotion to Assistant Engineer (in Short, AE) with retrospective effect from 21st November, 1994 as he was liable to pass the departmental examination at that relevant period for not crossing 52 years of age.

(3.) During pendency of the writ petition, the petitioner, namely, Bidyut Kumar Nandi (in short, Bidyut) expired on 12th January, 2020 and thereafter the present applicants, who are the heirs of the deceased, have been brought on record.