Calcutta High Court (Appellete Side)
Pg (Ilias Mondal & Ors vs The State Of West Bengal on 12 December, 2013
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
10 12.12.2013 W.P.33160(W) of 2013
pg (Ilias Mondal & Ors. vs. The State of West Bengal
& Ors.)
Ms. Kalyani Bhattacharyya..........for the petitioners
Mr. Joytosh Majumder
Mr. Somnath Naskar........for the State
The petitioners have approached this Court seeking a
direction upon the respondents to allow them to appear
before the selection Board for P.M.T. & P.E.T./interview along with other candidates to the post of Home Guard Volunteer (Male and Female) under District South 24- Parganas.
Mr. Majumder, learned counsel for the respondents, upon instructions, submits that out of the 22 petitioners, no application for participation in the selection process had been received by the respondents in respect of petitioner nos. 1,2,3,4,6,7,9,11,13,14,16,17,18,19,20,21 and 22.
Mr. Majumder, learned counsel for the respondents further submits that the petitioner nos.5,8,10,12 and 15 applied to the authorities for participation in the concerned selection process and they were allowed by the respondents to participate in the selection process. A copy of the said instruction handed over by Mr. Majumder be kept on record.
Ms. Bhattacharyya, learned counsel appearing for the petitioners have not been able to dispute such 2 submission as made by Mr. Majumder, appearing for the respondents. As such, no interference is called for and the writ application is, accordingly dismissed. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(TAPABRATA CHAKRABORTY,J.)