AJITENDRA HIRA AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) This application is directed against the judgment/order passed by the State Administrative Tribunal in case No. TA 513 of 1996 date 9th April, 1997 rejecting the petition filed by the applicants.

(2.) The applicants were the candidates for the post of Constable in the District 24 Parganas (N) as their names were duly sponsored by the local employment exchange. It remains not in dispute that they possessed requisite qualification for being appointed in the post of Constable as laid down in Regulation 746 of Police Regulations of Bengal 1943. They had undergone requisite physical fitness test and allegedly bad become successful. But subsequently, in viva-voce test it is found that there were not selected. Therefore, they being aggrieved by that order, filed a case before the State Administrative Tribunal.

(3.) The State respondent had however controverted the allegations of the petitioners, inter alia, alleging that the petitioners were eliminated as they were not found suitable as per Home Department Notification dated 7.1.92. The learned Administrative Tribunal was however of the view that since the petitioners in view of the amended notification having not been found eligible, were rightly not given appointment.