ABDUR RAHIM SARDAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner was asked to appear at an interview for selection to the post of Constable in the Calcutta Police and pursuant to the interview letter dated 17th January, 1994 the petitioner appeared before the Selection Board on 6th April, 1994 for interview, which according to him was to be conducted on the basis of the Calcutta Police Regulations, 1968.

(2.) The petitioner was found fit and suitable in physical measurement and also successfully completed the physical tests, such as, hundred metres and four hundred metres run and fifteen feet long jump. Despite having succeeded at the aforesaid stages, the petitioner was ultimately informed that he had failed to qualify in the viva -voce test.

(3.) Since the petitioner was not officially informed as to the fate of his interview, he moved a writ application, being C.O. No. 10370(W)/94 in November, 1994, inter alia, for a direction upon the respondents to appoint him as Constable in the Calcutta Police. The said writ application stood transferred to the West Bengal Administrative Tribunal and was re -numbered as T.A. No. 46 of 2000.