KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court aggrieved by an interim order passed by the High Court in W.P.S.T. No. 52 of 2016. The issue pertains to the selection and appointment of Sub-Inspectors in the State of West Bengal through the Limited Departmental Competitive Examination route.
(3.) It appears that a few candidates approached the Tribunal with certain grievances regarding discrimination with regard to the height. The Tribunal set aside the entire selection process. That was challenged before the High Court by the State. The High Court declined to grant stay and hence, the appellants are before this Court.;