- (1.) Leave granted.
(2.) These appeals by special leave are directed against the Judgment and order dated 17.04.2015 passed by the Division Bench of High Court of Calcutta in A.S.T. Nos. 51 & 52 of 2015 dismissing the writ petitions preferred by the appellants against the order of the West Bengal Administrative Tribunal refusing to pass an interim order and fixing the matter for final hearing.
(3.) The facts of the case in brief are that the appellants-writ petitioners, who are all Doctors serving under the Department of Health and Family Welfare, Government of West Bengal, had obtained M.B.B.S. Degree and were issued Registration Certificates from the West Bengal Medical Council in different years. All of them are permanent employees under the Department of Health and Family Welfare, Government of West Bengal, having joined their services mostly before 2008. It is appellants' case that the West Bengal University of Health Sciences published an Advertisement for the West Bengal Post Graduate Medical Admission Test for the years 2011-2012. They all got rank in the test of 2011 or in the test of 2012 and after counselling, all of them were admitted to different Diploma courses and they all completed their courses in the year 2014 with Trainee Reserve Facility (T.R. Facility) following the West Bengal Medical Education Service, the West Bengal Health Service and the West Bengal Public Health-cumAdministrative Service (Placement on Trainee Reserve) Rules, 2008 (in short, "T. R. Rules of 2008"), which enabled them to study in the said courses as applicable to in-service candidates. Such T. R. facilities were allowed by the Government vide different memos issued from time to time.;