SANDIPAN KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this public interest writ petition the petitioner alleges that recruitment in municipalities has been made directly by the respective municipality without approaching the West Bengal Municipal Service Commission which was constituted by West Bengal Act XII of 2018 and published in the Kolkata Gazette dtd. 13/9/2018.

(2.) By notification dtd. 2/1/2019 the Chairman and Members were appointed to the Commission and it appears to have become functional.

(3.) Thereafter the Urban Development and Municipal Affairs Department, Government of West Bengal issued a notification dtd. 9/1/2019 advising all the Chairpersons of the Municipality that henceforth all recruitments of personnel shall be made through West Bengal Municipal Service Commission and the Urban Local Bodies and Development Authorities shall send requisition for selection of personnel to the Commission directly as and when required.