MANISH KUMAR Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-2017-5-78
SUPREME COURT OF INDIA
Decided on May 02,2017

MANISH KUMAR Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) State of West Bengal : Mr. A.K. Ganguli, learned Senior Advocate, has assisted us with reference to the vacancies in the cadre of police personnel in the State of West Bengal. In turn, he has been assisted by Mr. Swapan Kumar Paul, Additional Secretary, Department of Home, Government of West Bengal, who is present in Court in-person. It is brought to our notice, that there were 25,722 vacancies in the cadre of Constables as on 1.1.2017. Additional vacancies in the cadre of Constables (based on the dates of retirement of existing personnel) are indicated as 1,119 (during the year 2017), 1,234 (during the year 2018), 1,003 (during the year 2019) and 766 (during the year 2020). Based on the above vacancy position, it is submitted, that 25,487 Constables will have to be appointed upto the year 2020.
(2.) To fill up the vacancies referred to in the foregoing paragraph, it was submitted, that 4,357 posts of Constables will be filled up by 31.12.2017 (from out of the ongoing process of selection). Thereafter, in every recruitment year, 8,000 Constables will be appointed annually. Thus viewed it was asserted, that by the year 2020, 28,357 Constables will be appointed, leaving only 1,487 vacancies in the cadre of Constables. It is submitted, that all remaining vacancies in the cadre of Constables, whether on account of retirement or for any other reason, will be positively filled up by the year 2020-21.
(3.) We take on our record the above statement made on behalf of the State of West Bengal, as has been narrated in the foregoing paragraph.;


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