CHAIRMAN Vs. PALASH KUMAR SAMANTA AND OTHERS

JUDGEMENT

(1.) Let affidavit of service be kept on record.

(2.) This writ application is directed against a final order dated June 29, 2018 passed by the West Bengal Administrative Tribunal in the original application.

(3.) By virtue of the order impugned to this writ application, the applicants/respondent Nos.1 to 4 were allowed to register themselves through online for participation in the selection process for appointments of Fire Operators under the Department of Fire and Emergency Services, Government of West Bengal after condoning the upper age limit of 27 years.