SAHIM HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Four writ petitions have been heard analogously as they emanate from the same order dated March 29, 2022 passed by the West Bengal Administrative Tribunal in OA 11 of 2021, OA 105 of 2021 and OA 150 of 2021.

(2.) By the impugned order, the Tribunal has refused to set aside the recruitment process conducted by the West Bengal Public Service Commission for the post of Sub- Inspector in the Subordinate Food and Supply Service, Grade III, under Food and Supplies Department, Government of West Bengal, 2018. The Tribunal has however held that, persons belonging to a reserved category who took the benefit of age relaxation could not be placed in the unreserved category. The Tribunal has directed the preparation of fresh panels for the unreserved and the reserved categories in such context.

(3.) For the sake of convenience, the parties in the four writ petitions can be categorized as Public Service Commission, State, successful candidates who have been given appointment, successful candidates who are yet to be given the appointment, and unsuccessful candidates.