SUBHASISH MUHURI Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE backdrop of the present case is as follows: the writ petitioner submitted his application in prescribed manner in response to the advertisement No. 4/2007 dated 17th February, 2007 issued by the respondent No. 1 i. e. Public Service Commission, West Bengal. This was in connection with recruitment in west Bengal Judicial Service.

(2.) HE duly appeared in the earlier examination for selection in the said service. He was successful in the written examination and appeared in the personality test but unfortunately, could not make it.

(3.) IN his second attempt, he passed the preliminary test, appeared in the written examination and was called for personality test. At the time of his interview, which was held on 23rd November, 2007, he was given an impression that he was possibly not eligible to appear in such examination as he was in full time employment. Subsequently when the select list of candidates was published, he did not find his name therein.