- (1.) Aggrieved by the order of the West Bengal Administrative Tribunal in O.A. No. 1219 of 2011 the petitioner has filed the present petition under Articles 226 & 227 of the Constitution of India.
(2.) The petitioner applied for the post of Police Constable in the Kolkata Police pursuant to an advertisement issued in the newspaper. He was provisionally selected on 19th March 2010 and was then directed to appear for the medical test before the Chief Medical Officer. He passed the medical examination successfully on 25th March 2010. Thereafter on 30th March 2010 the petitioner submitted the Verification Roll in the office of the Superintendent of Police, Burdwan. However, the petitioner did not receive any intimation from the authorities indicating that he was selected for the post. He, therefore, submitted a representation on 10th May 2010 to the Superintendent of Police, Burdwan calling upon him to issue an appointment letter in his favour. Similar representations were made by the petitioner to various other authorities. However, there was no response to these representations. The petitioner filed O.A. No. 1219 of 2011. That application was dismissed by the Chairman of the West Bengal Administrative Tribunal sitting singly. The petitioner then filed W.P.S.T. No. 122 of 2012 challenging the order of the Tribunal. That petition was disposed of by us on 27th April 2012 by remanding the Original Application to the Tribunal for hearing it afresh as the members of the West Bengal Administrative Tribunal have no jurisdiction to decide matters sitting singly.
(3.) The Tribunal has thereafter heard the matter afresh on 11th December 2012 and dismissed the application. The Tribunal found that the petitioner was not suitable for being appointed as a constable in the Kolkata Police by referring various judgements of the Supreme Court.;