Calcutta High Court (Appellete Side)
Sd3 Sri Samir Kumar Das vs State Of West Bengal & Ors on 4 December, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
z 1
139. 04.12. W.P. 20543 (W) of 2018 M.L. 2018 Sd3 Sri Samir Kumar Das.
Versus State of West Bengal & Ors.
Mr. Sunny Nandy Mr. Siddhartha Ray ...for the petitioner.
Mr. Dibyendu Chatterjee Mr. Pritam Mazumdar Mrs. Madhuparna Kannar ...for the Municipality Mr. Susanta Pal Mr. Prabir Kumar Ray ...for the State The petitioner seeks condonation of age bar. Publication of result of the examination held pursuant to the notification dated January 27, 2017.
Finding that, there was an earlier order of condoning the age passed on April 4, 2003 a Report was called for from the municipality, as to whether there was any selection process subsequent thereto or not, and whether the petitioner succeeded in such selection process or not.
The report filed on behalf of the municipality be taken on record.
The report states that, the petitioner succeeded in the selection process as commenced by the notification dated January 27, 2017 after participating therein pursuant to the condonation of age bar order dated April 4, 2003. There was no selection process initiated by the municipality for the period between April 4, 2003 and January 27, 2017.
In such circumstances, since, the petitioner has already participated in such selection process, the z 2 authorities will proceed to publish the result of such selection process in accordance with law, as expeditiously as possible and preferably within four weeks from the date of communication of this order to it.
W.P. No. 20543 (W) of 2018 is disposed of. No order as to costs.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
(Debangsu Basak, J.)