Calcutta High Court (Appellete Side)
Sri Bamdeb Barik vs State Of West Bengal & Ors on 5 August, 2013
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1
05.08.13
2/akd
W.P.S.T. 290 of 2013
Sri Bamdeb Barik
-Vs-
State of West Bengal & Ors.
...........................................................................
Mr. Tapabrata Chakraborty, Mr. Kamal Mishra ... ... for the petitioner Ms. Paramita Pal ... ... for the State This writ petition has been filed challenging the order dated 16th January, 2013 passed by the West Bengal Administrative Tribunal in case number O.A. 846 of 2012 whereby the said learned Tribunal refused to grant any relief to the petitioner herein.
The petitioner herein applied for the post of Fire Engine Operator-cum-Driver in the year 2010 and was included in the panel of selected candidates. However, no appointment letter was issued in favour of the said petitioner in view of detection of some discrepancies in the driving licence.
The authorities concerned found that the petitioner herein is not possessing a valid driving licence since the driving licence in question was issued to the petitioner only at the age of 13 years when the said petitioner was a minor.
The driving licence issued in favour of the petitioner was held to be an invalid licence and the 2 authorities concerned refused to issue appointment letter to the said petitioner in absence of a valid driving licence.
Since the petitioner at the time of selection did not possess a valid driving licence, the respondent authorities had rightly refused to issue appointment letter to the said petitioner.
We do not find any illegality and/or irregularity in the impugned decision of the authorities concerned.
The learned Tribunal, in our opinion, has properly decided the issues raised before it and declined to grant any relief to the petitioner on valid and proper grounds.
Therefore, we find no scope to interfere with the impugned order passed by the learned Tribunal.
In the aforesaid circumstances, this writ petition stands dismissed as we do not find any merit in the same.
In the facts of the present case, there will be no order as to costs.
Let urgent xerox certified copy of this order, if applied for, be given to the learned Advocate of the parties on usual undertaking.
(Pranab Kumar Chattopadhyay, J.) (Murari Prasad Shrivastava, J.) 3