SANJIB BANERJEE,J. - (1.) Since the petitioners have a common cause of action and the petitioners were only seeking to obtain an employment in these difficult times, the common cause has been permitted to be canvassed by way of a single petition without insisting on technicalities.
(2.) The petitioners applied for the post of naval architect pursuant to an advertisement issued by the Garden Reach Shipbuilders & Engineers Limited in the year 2015. The petitioners all appear to have degrees in marine engineering from recognised universities or institutions, but the petitioners overlooked the requirements for the post as indicated in the second note appended to the employment notification published by the respondent company. Such note required any of the following degrees as minimum qualification to apply for the post of naval architect: naval architecture; ocean engineering & naval architecture; naval architecture & shipbuilding; naval architecture & marine engineering; and, naval architecture & ocean engineering.
(3.) Unfortunately for the four petitioners, none of them possessed the requisite degree to be eligible for the post. Nonetheless, the petitioners applied by indicating the degree to have a component of naval architecture though they only possessed marine engineering degrees. It is easy to sympathise with the petitioners, given the lack of employment opportunities in the present days.;