Calcutta High Court (Appellete Side)
Tanmay Ghosh And Thirty Others vs The State Of West Bengal & Ors on 9 June, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
AD-45
June 9, 2015
s.d.
W.P. No. 12246(W) of 2013
Tanmay Ghosh and thirty others
Vs.
The State of West Bengal & Ors.
With
W.P. No. 7593 (W) of 2013
Kajal Kundu and others
Vs.
The State of West Bengal & Ors.
With
W.P. No.21994 (W) of 2013
Kajal Roy
Vs.
The State of West Bengal & Ors.
With
W.P.No.16739 (W) of 2013
Mritunjoy Biswas and others
Vs.
The State of West Bengal & Ors.
With
W.P. No.9964(W) of 2013
Avijit Dey and others
Vs.
The State of West Bengal & Ors.
With
W.P. No.9454 (W) of 2013
Sandip Chandra and others
Vs.
The State of West Bengal & Ors.
With
W.P. No.26650 (W) of 2013
Jillur Rahaman and others
Vs.
The State of West Bengal & Ors.
Mr. Swapan Kumar Nandi
Mr. Sib Narayan Chattopadhyay
Mr. Uttam Rajak
........ for the petitioners
(in WP 12246(W) of 2013)
Ms. Baishali Ghoshal
.....for the petitioners
(in 9964(W) of 2013 and W.P 9454(W) of 2013)
2
Mr. Sajal Kanti Bhattacharyya
.. for the petitioners
(in W. P. 21994 of 2013)
Mr. Pritam Chowdhury
...for the petitioners
(in WP No. 16739(W) of 2013).
Mr. Sadhan Roy Choudury
Mr. Moloy Roy
...for the State.
(in WP 12246(W)/2013)
Md. Yasin Ali
Ms. Tapati Samanta
....for the State
( in WP9964(W)/2013).
The petitioners in these matters question the propriety of
the selection procedure for engaging auxiliary fire service personnel
in several districts. The first of the matters pertains to Hooghly
district and it is submitted that about 148 persons have been
arbitrarily engaged on the basis of a physical test and interview
when the only criterion was physical fitness.
Since several persons have already been engaged and are likely
to be affected if these petitions are allowed and such persons have
not been impleaded, it is necessary that the State puts up
appropriate notices in noticeboards or otherwise makes the persons
engaged aware of the present proceedings so that such persons may
be impleaded as respondents and allowed a say. At any rate, the
State should indicate the particulars of the persons engaged to 3 advocates for the petitioners so that necessary steps may be taken to implead the persons engaged.
Let these petitions appear in the monthly list of July, 2015 with liberty to the petitioners to take immediate steps to implead the persons engaged upon the State furnishing the particulars within a week from date.
(Sanjib Banerjee, J.)