REGENT COMPUTRONICS PVT. LTD.

Akash Bhunia Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

NAZIR AHMED VS. KING EMPEROR [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
CHANDRA KISHORE JHA VS. MAHAVIR PRASAD [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
AJITHKUMAR P. AND ORS. VS. REMIN K.R. AND ORS. [REFERRED TO]
GAURAV PRADHAN & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]
NIRAVKUMAR DILIPBHAI MAKWANA VS. GUJARAT PUBLIC SERVICE COMMISSION [REFERRED TO]
ANUPAL SINGH VS. STATE OF U P [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. ABHILASH LAL [REFERRED TO]

JUDGEMENT

(1.) The original applicants before the West Bengal Administrative Tribunal (for short 'the Tribunal') have assailed the judgment and order dtd. 28/1/2022 passed in OA 430 of 2020 which was heard analogously with OA 479 of 2020 and OA 210 of 2021 by filing WPST 9 of 2022 and WPST 12 of 2022.

(2.) By the judgment and order impugned herein, the West Bengal Police Recruitment Board was directed to prepare a panel afresh for recommendation to the post of constables in West Bengal Police.

(3.) WPST 30 of 2022 and WPST 31 of 2022 are at the instance of reserved category candidates whose names were excluded in the revised merit list published pursuant to the impugned judgment and order.

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AKASH BHUNIA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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