WEST BENGAL COLLEGE SERVICE COMMISSION Vs. AZFAR MONDAL

JUDGEMENT

(1.) The instant appeals have been preferred against the common Judgement and Order dtd. 15/9/2021 passed by a Hon'ble Single Bench in WPA No. 5970 of 2021 and WPA 9231 of 2021.

(2.) Both the appeals have been taken up together for analogous consideration.

(3.) Through the impugned Judgement the Hon'ble Single Bench has directed the West Bengal College Service Commission (hereinafter referred to as the Commission) to verify about the existence of the 2 vacancies and if the vacancies are indeed available, conduct re-counselling from the empanelled candidates for filling up the said posts, notwithstanding the fact that the validity of the panel expired in the meantime, as the writ petition was filed when the panel was valid.