BASUDEB GHOSH Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition is filed assailing the judgment and order dtd. 28/2/2022 passed by the West Bengal Administrative Tribunal in OA No. 170 of 2021 whereby and whereunder the said tribunal application was dismissed.

(2.) As many as 582 persons have joined together and filed the instant writ petition challenging the aforesaid order of the Tribunal on various grounds. It is undisputed that the aforesaid writ petitioners though participated in the selection process but were not included in the list of the successful candidates and thereafter approached the Tribunal by filing OA No. 170 of 2021 challenging the entire selection process.

(3.) All the writ petitioners belong to a different categories like Unreserved category, SC category, ST category, OBC-A and OBC-B category and the Sportsman category and applied their candidature in pursuance of the advertisement no. 15/2018 uploaded on the Website of the Public Service Commission on 13/6/2018 for the post of Fire Fighter in the West Bengal Fire Services under the Department of Fire and Emergency Services, Government of West Bengal. The total vacancies for the said post was declared as 1452 and the breakup whereof was also indicated in the said advertisement relating to Unreserved category, SC category, ST category, OBC-A category, OBC-B category, Ex-serviceman and Meritorious Sportsperson category. The essential qualification enshrined in the said advertisement includes the minimum educational qualification to be Madhyamik pass or its equivalent and the physical test, the endurance test.