Calcutta High Court (Appellete Side)
Dr. Rabbani Hossain vs The State Of West Bengal & Ors on 17 March, 2026
Author: Amrita Sinha
Bench: Amrita Sinha
10
17.03.2026
chanchal
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A 4741 of 2026
Dr. Rabbani Hossain
-versus
The State of West Bengal & Ors.
Mr. Pinaki Ranjan Chakraborty
... for the petitioner
Mr. Tapas Kumar Adhikari
.. for the State
1. The petitioner participated for recruitment
for General Duty Officer conducted by the
West Bengal Health Recruitment Board in
the OBC-A category. The reservation
certificate relied upon by the petitioner was
issued on 6th December, 2012.
2. The authority considered the petitioner in
the unreserved category as he failed to
produce updated reservation certificate
within the cut-off date. The petitioner is
aggrieved by the same.
3. It has been submitted that as the petitioner
was already in possession of reservation
certificate and there has been no change in
his reservation. Accordingly, the existing
certificate ought to have been taken into
consideration without insisting upon a
fresh certificate.
4. The Senior Law Officer of the West Bengal
Health Recruitment Board has forwarded a
report signed on 16th March, 2026 wherein
it is mentioned that a notification was
published by the Backward Classes Welfare
2
Department mentioning that all certificates
issued before 13th June, 2025 are required
to be issued afresh from the online portal of
the Department. As the petitioner did not
obtain an updated certificate within the
cut-off date, i.e., 22nd September, 2025,
accordingly, the petitioner has been treated
as an unreserved category candidate.
5. Whether the petitioner can be treated as
unreserved category candidate despite
having a valid reservation certification in
his favour has to be decided.
6. The respondents are directed to file a report
by way of an affidavit disclosing all notifications relying on which the candidature of the petitioner was treated in the unreserved category. Such affidavit shall be prepared and circulated by 10th April, 2026.
7. Re-list the matter on 20th April, 2026.
8. The candidature of the petitioner in the reserved category shall abide by the result of the writ petition.
9. Parties to act on the basis of the server copy of this order duly downloaded from the official website of this Court.
( Amrita Sinha, J.)