DEBASISH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CAN 9734 of 2018 is an application for recall of an order dated November 13, 2018 whereby a coordinate Bench of this Court dismissed the appeal for default.

(2.) While hearing the application for recall we have considered the merits of the appeal.

(3.) It appears that the appellants were aspirants for appointment on different posts in the City Civil Court at Calcutta viz. peon, farash, stenographer and summons bailiff. For appointment on each of the posts i.e., peon, farash, stenographer and summons bailiff, separate written examinations were conducted. Such written examinations were to be followed by further tests/interviews to asses the credentials of the job aspirants.