MALAY KUMAR JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order dated August 29, 2019 (for short, 'the impugned order') passed by the West Bengal Administrative Tribunal (for short, 'the Tribunal') in OA No.50 of 2018 titled as Sri. Biswarup Samoi and another -versus- The State of West Bengal and others, by which the Original Application filed inter-alia by the writ petitioner stood dismissed.

(2.) In the said original application the writ petitioner herein, was the second applicant and the pro forma respondent herein was the first applicant before the Tribunal.

(3.) Pursuant to an advertisement of 2014 published by the West Bengal Health Recruitment Board, (for short 'the Board') bearing Advertisement No: R/MT/01/2014 the writ petitioner applied for recruitment for the post of Medical Technologist (Lab) Grade-III. The application was filed online and the writ petitioner was called for interview. The writ petitioner was not selected by the Board. The Petitioner being aggrieved by the said decision of the Board, as an unsuccessful candidate challenged the same before the Tribunal.