BIKASH SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN the application under Article 226 of the Constitution of India, the four petitioners are questioning the propriety of the order of the West Bengal Administrative Tribunal dated March 22, 2012 in O.A. No. 1339 of 2010 whereby the Tribunal rejected the prayer of the petitioners and others with a finding that the selection process was conducted in accordance with law.

(2.) THE Department of Fire and Emergency Services, Government of West Bengal invited application from the eligible candidates in proper pro -forma for appointing to the posts of (i) Fire Engine Operator cum Driver (FEOD) (ii) Staff Car Driver (SCD) (iii) Assistant Mobilizing Officer (AMO) and (iv) Group D.

(3.) THE petitioners participated in the selection process for recruitment of Fire Engine Operator cum Driver. They claimed that they were successful at every stage of the selection process; but that their names were missing in the final list, prepared and published ultimately for appointment.