JYOTIRMAY BHATTACHARYA, J. - (1.) THIS mandamus appeal is directed against the judgement and/or order passed by a Learned Single Judge of this Court on 22nd June, 2012 in W.P.No. 9739(W) of 2012. The relief claimed in the writ petition was not granted by the Learned Trial Judge.
(2.) THE writ petition was rejected by the Learned Trial Judge by holding, inter alia, that it was rightly held by the Government by its order dated 21st June, 2012 that the written test and interview held by the selection authority be treated as cancelled. The Learned Trial Judge also held that no prejudice will be caused to the writ petitioners as they were permitted to participate in the fresh selection process which was directed to be completed within a time bound period. The Learned Trial Judge, while disposing of the writ petition, granted liberty to the writ petitioners to challenge the said order of the State Government passed on 21st June, 2012 in accordance with law, if they are so advised.
(3.) THE legality and/or propriety of the said order of the Learned Trial Judge of this Court is under challenge in this Mandamus Appeal at the instance of the writ petitioners/appellants.;