I.P. Mukerji, J. - (1.) I notice a very disturbing trend. Some people are trying to misuse the jurisdiction of this court under Article 226 of the Constitution of India. A typical example is this case. Candidates who did not qualify in the 2012 selection process for recruitment of Medical Officers (School Health) under the Adolescent Health Programme of RCH (Reproductive Child Health) of the Health and Family Welfare Samity, under the Government of West Bengal have filed this writ application challenging the process.
(2.) THE State Health and Family Welfare Samity was constituted under the West Bengal Societies Registration Act, 1961, for the purpose of proper planning, implementation and supervision of all the National Health and Public Health Programmes undertaken under the policies of the Ministry of Health, Government of India. This society conducted this recruitment process. In this writ application, 17 such unsuccessful candidates have challenged the selection. They want the court to become the selection board. The court should, according to them, go into the results of each and every candidate and make a fresh declaration of results. Some of the selected candidates have put in several months of service. Even then, this body of persons wants the whole selection process to be overturned so that a re -look is made into their selection.
(3.) THE writ petitioners are all Bachelor of Homoeopathic Medicine and Surgery (BHMS).;