- (1.) This writ petition has been filed by four individuals who participated in a recruitment process conducted by the Public Service Commission, West Bengal. They sat in the West Bengal Judicial Service Examination, 2014, on the basis of an advertisement bearing no. 04/2014 issued by the Public Service Commission, West Bengal. In the said advertisement, the vacancy position was declared as follows: "Vacancy: Existing - 39 & Anticipated - 25 = 64 Unreserved - 42 SC - 06 ST - 03 BC Category A - 06 BC Category B - 05 PWD - 02."
(2.) A select list of 117 candidates who qualified on the basis of the results of the West Bengal Judicial Service Examination, 2014 was announced by the Public Service Commission, West Bengal, on 24th December, 2014. As per record, the petitioner no.1 - Moumita Sen - was placed under serial no.38; the petitioner no.2 - Chitrita Roy - was placed under serial no.44; the petitioner no.3 - Ankan Basu - was placed under serial no.36; and the petitioner no.4 - Jahangir Alam Dewan - was placed under serial no.87. The Public Service Commission, West Bengal, also separately published lists of 25 candidates who were recommended against unreserved clear vacancies as also a list of 24 candidates who were recommended against anticipated vacancies (both reserved and unreserved). The names of the petitioners figure in the list of candidates recommended for appointment against anticipated vacancies. Moumita Sen is placed under serial no.11; Chitrita Roy is placed under serial no.17; Ankan Basu is placed under serial no.9; and Jahangir Alam Dewan is placed under serial no.19.
(3.) The petitioners received letters, all dated 8th January, 2015, from the Assistant Secretary to the Government of West Bengal, Judicial Department, informing them individually that their names had been recommended by the Public Service Commission, West Bengal, for appointment to the post of Civil Judge (Junior Division)/Judicial Magistrate etc. on the basis of the results of the West Bengal Judicial Service Examination, 2014. They were requested to appear before the said authority on a particular date and time with all original certificates and testimonials and other documents, as stated in the said letter dated 8th January, 2015. Subsequently, they were also asked to appear before a Medical Board, in terms of several letters dated 16th March, 2015, issued by the Deputy Director of Health Services (MERT), Government of West Bengal, Directorate of Health Services. However, on 8th May, 2015, when the Public Service Commission, West Bengal, published a list of candidates recommended for appointment against confirmed/cleared vacancies in the West Bengal Judicial Service on the basis of the results of the West Bengal Judicial Service Examination, 2014, they did not find their names in the said list, which prompted them to file the instant writ petition.;