- (1.) Leave granted.
(2.) In Civil Appeal No.4485/2016 (arising out of SLP (C) No.10124/2016), the High Court has set aside a final order of the West Bengal Administrative Tribunal in O.A. No.993 of 2015 dated 29th September, 2015. In the connected Civil Appeals (arising out of SLP (C) No.11613/2016; 11642/2016; 11644/2016; 11543/2016) the orders passed by the High Court in writ petitions arising out of interim orders passed by the Tribunal in somewhat similar terms have been assailed by the appellants.
(3.) Having heard the learned counsel for the parties at some length, we are inclined to set aside the order impugned in Civil Appeal No.4485/2016 (arising out of SLP (C) No.10124/2016) and to remit the matter to the High Court for a fresh disposal with the observation that pending fresh disposal, the respondents shall have the option to pursue their Post-graduate courses in the discipline in which they have been granted admissions pursuant to the West Bengal Post Graduate Medical Admission Test, 2015. Pending final disposal of the matter by the High Court, the respondents shall not however be treated as Trainee Reserve for it is not in dispute that they do not have requisite rural service to qualify as Trainee Reserve candidates. Consequently, they shall not be entitled to claim any salary or other benefits till such time the High Court finally disposes of the writ petitions afresh.;