Calcutta High Court (Appellete Side)
Shyamal Gharami vs Union Of India & Ors on 3 April, 2023
03.04.2023 IN THE HIGH COURT AT CALCUTTA
ML-13 CONSTITUTIONAL WRIT JURISDICTION
(PP) APPELLATE SIDE
WPA 4319 of 2023
Shyamal Gharami
Vs.
Union of India & Ors.
Mr. Malay Bhattacharyya,
Mr. Subhrajyoti Ghosh
....for the petitioner.
Mr. Pulakesh Bajpayee,
Mr. Praloy Bhattacharjee
....for Union of India.
Affidavit of service filed in Court today is
retained with the records.
The petitioner participated in the recruitment
process for Constable (GD) in CAPFs, NIA & SSA &
Rifleman General Duty in Assam Rifle Examination
2021 conducted by Staff Selection Commission
(SSC). The petitioner was a successful candidate and
his name was included in the merit list published by
SSC.
Mr. Bhattacharyya, learned counsel appearing
on behalf of the petitioner submits that despite the
name of the petitioner being recommended for
appointment, no appointment has been given till date.
The petitioner's queries under the Right to
Information Act, 2005 have also not been answered.
2
It is also submitted that appointments in respect of
most of the successful candidates have been given.
Mr. Bajpayee, learned counsel appears on behalf
of Union of India.
Considering the submissions of the parties and
the materials placed on record, this Court directs the
respondent no.4/the Directorate General, Central
Reserve Police Force (Recruitment Branch) to take a final decision in respect of the petitioner and provide appointment to the petitioner if he is otherwise found eligible since his name has already been included in the merit list of successful candidates published by SSC. The entire exercise should be completed within a period of three months from date.
Since nothing further remains to be adjudicated in this writ petition, WPA 4319 of 2023 is disposed of.
Since no affidavits have been directed to be exchanged in the writ petition, all the allegations contained therein are deemed not to have been admitted by the parties.
All parties shall act on the server copies of this order duly downloaded from the official website of this Hon'ble Court.
3Urgent photostat certified copies of this order, if applied for, be supplied to the parties upon compliance of all necessary formalities.
(Lapita Banerji, J.)