TAPAN KUMAR MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against an order passed on 1st April, 1086 by the learned Trial Judge dismissing the writ petition made by the appellants.

(2.) It appears that pursuant to a circular issued on or about 10th May, 1985 by the Assistant Inspector General of Police (S.R.), Government of West Bengal for filing up vacancies of 15 posts of constables by the members of the National Volunteer Force, the appellants made applications for being recruited to the post of Constables. The appellants appeared in the interview on 29th May, 1985 and they were successful in such interview and they were directed to appear for medical examination at the unit headquarters at Mangal Pandey Udyan on 5.8.85. It is the case of the appellants that they also appeared for the medical examination and they ascertained from the respondent No. 5 that they were also found medically fit.

(3.) It is the further case of the appellants that in the aforesaid circumstances that they reasonably expected to get the appointment to the post of constables, but unfortunately such appointment was not given to them and later on they ascertained by enquiry that since the upper age limit for recruitment of the police constables was changed t6 25 years and the relaxation which was made available to the members of the National Volunteer Force was withdrawn, such appointment had not been given to them.