NAUSHAD AHMED ANSARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petition has been preferred challenging, inter alia, an order passed by the West Bengal Administrative Tribunal (for short the Tribunal) dtd. 7/5/2024 in the Original Application (in short O.A.) being O.A. 217 of 2020. Through the said order the Ld. Tribunal has stated that the prayer made in the said O.A. is no more relevant and has thus disposed the said application.

(2.) Shorn of unnecessary details the fact of the instant lis is that the petitioner had applied for appearing in the West Bengal SubordinateForest Service Examination 2018 (for short the WBSFS examination). The Public Service Commission, West Bengal (for short the Commission) through the Advertisement No. 14/2018 had published seeking applications from the candidates who were eager for the said post. The petitioner applied for the WBSFS and had been successful in the preliminary examination and the main examination. He was requested to appear before the Commission for personality test for WBSFS on 22/1/2020, but the petitioner was ultimately not allowed to appear in the interview on the ground that he had a degree in the Branch-Information Technology instead of the requisite Bachelors degree in Science or Engineering which had been prescribed in the said advertisement. Being unable to appear for the said personality test, the petitioner preferred the said O.A. before the Tribunal.

(3.) After hearing the Ld. Counsel representing the petitioners in the saidO.A. the Ld. Tribunal has been pleased to pass the following order on 7/5/2024: