- (1.) All the four petitioners were recruited on contractual basis in or around 2007. It appears from the records that the writ petitioners were selected more or less following the procedure for normal selection. All of them have been working as Medical Officers in Kolkata Municipal Corporation for nine years or so.
(2.) The respondent Corporation has started the selection process for recruitment of Medical Officers. When this writ was moved an interim order was passed on 13th January, 2016 directing the Corporation not to fill up four posts. Mr. Mukherjee, learned counsel appearing for the Corporation submits that the selection process has not proceeded any further on account of the retirement of the Chairman of the Municipal Service Commission.
(3.) The respondent Corporation has prescribed the maximum age for candidates. It is 37 years. They have relaxed it by three years in the case of contractual employees, who wish to participate in the selection process.;