Banerji, J. - (1.) By the present application, the petitioners challenge the order dated June 28, 1999 passed by the West Bengal Administrative Tribunal allowing the application of respondent Nos. 1,2 & 3, and directing the petitioners herein to appoint the respondent Nos. 1, 2 & 3 to the posts of Constable in the district of Midnapore, against the existing vacancies, if any, and in case there is no such existing vacancy, against vacancies to occur in future.
(2.) An advertisement was published in the Employment Gazette in the month of May 1996 that recruitment to the posts of Constables would be made in different districts and Employment Exchanges would be asked to sponsor the names of the candidates having requisite qualifications as given in Annexure 'C' to the application before the Tribunal.
(3.) Receiving Call Letters (Annexure 'D' to the petition before the Tribunal) from Employment Officer of the Employment Exchanges concerned, the respondent Nos. 1 to 3 met them for physical measurement on 25.6.1996. S.P., Midnapore asked the respondents to appear before the interview on the dates mentioned therein at Midnapore Police Lines with all testimonials for recruitment to the posts of Constables. The respondents qualified in the physical measurement which is essential for getting appointment to the posts of Constables. Thereafter, they appeared before the Interview Board as they had qualified in the physical efficiency test.;