SAIKAT SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petitioners were three out of the five applicants before the West Bengal Administrative Tribunal (in short 'Tribunal'). They approached the Tribunal with the following relief:

(2.) The brief factual background is that an advertisement was issued for recruitment of Lower Division Assistant and Lower Division Clerks. The advertisement was dtd. 27/11/2015. The petitioners emerged successful in Part-I and Part-II of the recruitment process. At this juncture, the Commission, conducting the recruitment process, came out with a notification announcing the introduction of a type test. The announcement was dtd. 18/7/2018 fixing the date of type test on 24th and 25/7/2018. After the type test was conducted, a recommendation dtd. 4/9/2018 was published recommending the eligible candidates. The petitioners' names were not included in the recommendation.

(3.) We consider it relevant to take into consideration a fact that two out of the three present writ petitioners participated in the type test after raising an objection regarding introduction of the type test.