Shyamal Kumar Sen, J. - (1.) The facts in all the aforesaid Writ petitions are almost identical and accordingly they have been taken up for hearing together and are disposed of by a common judgment.
(2.) The petitioners in these cases were selected for empanelment to the post of Staff Officer Instructors in the Civil Defence organisation, West Bengal in the scale of pay of Rs. 380/-910/- -f usual allowances as are admissible under the Governments Rules and Orders.
(3.) They have to undergo training at the C.C.D.T.I. for a period of four weeks. It was further stated that they will be given provisional appointments subject to availability of vacancy and will be deputed to undergo a full time CD. Instructors Course at the N.C.D.C., Nagpur. Failure to pass the training courses will result in cancellation of selection and/or provisional appointment forfeiture. The letters issued by the Director of Civil Defence in that regard have been annexed in the (different Writ petitions. On diverse dates beginning from September 15,1985, the petitioner were directed to report to the office of the Director of Civil Defence, 81/2/2, Phears Lane, Calcutta-700 012 and to complete Police Verification Form enclosed with the said letter of selection issued by the Director of Civil Defence. Pursuant to the said letter of empanelment, petitioners called upon the Director of Civil Defence for C.C.D.T.I. training. Each one of them successfully completed the training and qualified for appointment to the post of Staff Officer Instructors in the Civil Defence Organisation, West Bengal. As the petitioners were not given such appointment, even after assurance given by the Director of Civil Defence, the petitioners moved the Writ applications.;