Calcutta High Court (Appellete Side)
Saidur Rahaman & Ors vs The State Of West Bengal & Ors on 2 December, 2011
Author: Patherya
Bench: Patherya
1
02-12-2011
S.L. No. 28.
S.D.
WP 9846 (W) of 2010
Saidur Rahaman & Ors.
Vs.
The State of West Bengal & Ors.
Ms. Debjani Sengupta
Mr. Sandipan Banerjee
Ms. Nivedita Karmakar
Ms. Kalpita Pal
......For the Petitioners.
By order dated 19th June, 2006, the petitioners were
directed to make representation to the Employment Exchange
Officer for purposes of relaxing age bar in view of the decision
reported in 1997 (1) CLJ 501. Representations were made on
10th July, 2006 and received by the Employment Exchange
Officer. On the basis of such representations, call letters were
issued. On 12th July, 2011, a provisional approval list of
candidates as per the High Court's order was sent by the
respondent no. 3 to the respondent no. 4. In the said
provisionally approved list of candidates, names of the petitioners were withheld and no appointment letters issued due to the remarks set out for such withholding.
Although, it was informed to the Employment Exchange Officer that the list was not enclosed therewith, accordingly, respondent no. 6 is directed to submit to the respondent no. 4 2 the authenticated sponsored list by the Exchange within two weeks from the date of receipt of this order along with the copies of representation. The said may be required for verification purposes. On receipt of the said documents, the respondent no. 4 will take steps for grant of approval to the petitioner provided there has been compliance with all requisites.
Needless to mention that in the event, an approval is granted to the petitioners, the respondent no. 2 will take steps for issuance of appointment letters preferably within two weeks from the date of receipt of approval, if any.
In spite of notice given to the counsel for the respondent nos. 2 and 3 and the same received by him, none appears on behalf of the council, affidavit of service filed be kept on record, the petitioner is directed to communicate this order to the non-appearing respondents.
Supplementary affidavit filed be kept on record. With the aforesaid direction, this writ petition is disposed of.
Urgent xerox certified copy of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
3(Patherya, J.) (Patherya, J.) 4 5