SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India against order dated August 5, 2011 passed by the West Bengal Administrative Tribunal in Original Application no.1194 of 2009.
(2.) The petitioners participated in the selection process for appointment in the post of Bhumi Sahayak held on June 3, 2007. They moved the original application on the allegation that the authorities did not publish the results.
(3.) It was submitted before the Tribunal that the results were published in two leading newspapers. It is submitted before the Tribunal, as the petitioners were not found eligible, they were not appointed.;