JAINUDDIN SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners have assailed an order dated February 21, 2019 passed in OA 53 of 2019 by the West Bengal Administrative Tribunal.

(2.) By the impugned order, the Tribunal has refused to grant any relief to the writ petitioners on the ground that, the selection process was over and that the selected candidates were given appointment and that such selected candidates were not made parties to the original application.

(3.) Learned advocate appearing for the petitioners has submitted that, the petitioners participated in the selection process for the post of Civil Defence Volunteers. The petitioners have requisite qualification as prescribed by the authorities. A Physical Fitness Test had been held on August 22, 2017 and on the basis of such test only 75 candidates were selected/sponsored. The petitioners had been successful in such selection. Thereafter, the petitioners had been asked to appear for Screening Test on December 15, 2017 at which the petitioners duly appeared. A Further Screening Test had been held on October 2018 which the petitioners attended. Physical Fitness Test of all candidates excluding the petitioners had been taken which was in departure to the recruitment notice. Two female candidates had also been called, though, the posts were meant for males. A final list of selected candidates for the post of Auxiliary Fire Operator had been published on January 16, 2019 where the petitioners did not find any place.