SUBHRO KAMAL MUKHERJEE,J. - (1.) An affidavit-of-service is filed in Court today; let the same be kept with the record.
(2.) This is an application under Article 226 of the Constitution of India against order dated May 6, 2011 passed by the West Bengal Administrative Tribunal in Original Application No. 3182 of 2008.
(3.) The petitioner applied for appointment in the post of Operator-cum-Mechanic. The selection process was conducted in the year 2007. There was no written test, but the applicants were directed to appear in an oral interview. In the viva-voce test, consisting of hundred marks, the petitioner secured thirty seven marks and his position in the merit list was seventy two. The petitioner challenged the result and stated that he did well in the interview and, therefore, he should have been empanelled for the appointment.;