JUDGEMENT
SANJIB BANERJEE,J. -
(1.) The petition has brought to light the alarming manner in which the administration has proceeded in the matter of recruiting senior treatment supervisors in the districts.
(2.) The petitioner alleges arbitrariness in candidates from Purulia district not being given preference over candidates from other districts for Purulia posts. The petitioner refers to the memorandum of March 17, 2015 by which applications were invited by the Chief Medical Officer of Health, Purulia. One of the clauses in the memorandum provides that residents of Purulia district will be given preference.
(3.) When the matter was taken up on February 1, 2016, an impression was given on behalf of the State that preference on residential basis would arise if there was a tie between two candidates. The matter was adjourned at the request of the State for relevant documents to be produced.;
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