RAHUL PATI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Pursuant to an advertisement issued by the Managing Director, South Bengal State Transport Corporation (the Corporation, for short), i.e., the respondent no. 3 herein, the petitioners applied for the post of conductors. Both of them appeared at the interview.

(2.) The petitioners, however, were not included in the panel. According to them, the panel amongst others contained 18 candidates who had been selected for the category of died-in-harness. In the advertisement there is no mention for any appointment from the said category; but the authorities without following the proper procedure selected the respondent nos. 4 to 21 in regular process and, therefore, their selection and subsequent appointment were bad and not binding upon the petitioners. Moreover, the respondent nos. 22 and 23 are not fit for the post of conductors, but the authorities without verifying their documents appointed them and it should be set aside. The respondents without considering the fact that the petitioners were working as conductors under the said Corporation for the last 2 to 3 years appointed respondent nos. 22 and 23.

(3.) The petitioners, therefore, prayed for a writ in the nature of mandamus commanding the respondents to rescind the notice dated Jan. 15, 2016 and consequently, the result published by the Corporation and for other reliefs.