SK. SAHAJAHAN ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners case is that pursuant to the approval of Directorate of Local Bodies, Government of West Bengal, Municipal Affairs Department, Selection Process in the year 2016, for the recruitment of 11 (eleven) approved permanent posts of different categories (Assessment-in-Charge- UR-1, Steno Typist- UR-1, Typist- SC-1, Peon-SC-1 and UR-1, Helper SC-1 and UR-1, Majdoor SC-1, UR-1, ST-1, UR-1 Ex-Serviceman of Panskura Municipality was started following the provision of Recruitment Rules, 2005.

(2.) It is further stated that some candidates filed several writ petitions and got an ex-parte interim order on 24/2/2017, wherein it was observed:-

(3.) In terms of the decision of selection committee and the Hon'ble High Court's direction, the written test was held on the scheduled date, 26/2/2017 but the result of the written test was not published pursuant to the order dtd. 24/2/2017.