ABHIJIT DEY Vs. LEARNED WEST BENGAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This is an application for review of an order dated 20th April, 2004, passed by a Division Bench of this Court by which the said Division Bench disposed of two separate writ applications, being WPST No.846 of 2003 and WPST No. 1013 of 2003. both filed against the order dated 24th September, 2003 passed by the West Bengal Administrative Tribunal inO. A. No. 3334 of 1999.

(2.) The first of the aforesaid two applications was filed by one Subhro Mukherjee ("Subhro") who was the private-respondent before the learned Tribunal while the other was instituted by one Abhijit Dey ("Abhijit") who was the successful applicant before the Tribunal under section 19 of the Administration Tribunals Act, 1985.

(3.) By the order of the Tribunal, the selection of Subhro was quashed at the instance of Abhijit and a direction was given by the Tribunal to the respondents, namely, the David Hare Training Institute to hold fresh selection test for the post of the Clerk-cum-Accountant as per norms laid down by the Supreme Court in the case of Ashok @ Sumanna Gowda & Anr. vs. State of Karnataka, reported in 1992(1) SCC 28 or as per the norms followed by the West Bengal Public Service Commission or in terms of any other recruitment rules that might have been finalised in the meantime.