Debasish Kar Gupta, J. - (1.) This appeal is directed against a judgment dated June 21, 2013 passed in the writ applications bearing W.P. Nos.8446 (W) of 2011 and W.P. 565 (W) of 2012.
(2.) The subject matter of challenge in the above writ applications was the validity of the action on the part of the respondents in the matter of recruitment to the post in the West Bengal Judicial Service in the cadre of Civil Judge (Junior Division)/ Judicial Magistrate etc. initiated by virtue of West Bengal Judicial Service Examination, 2010 (hereinafter referred to as the said Examination, 2010).
(3.) The selection process in question for recruitment to the posts in Judicial Service in the cadre of Civil Judge (Junior Division)/Judicial Magistrate etc. (hereinafter referred to as the said Judicial Service) was initiated under advertisement No.03/2010 dated March 6, 2010, inviting applications from the eligible candidates in prescribed proforma for the following vacancies:- a) The number of vacancies arising in 2010 due to retirement/ promotion of W.B.J.S. officers 35 (Unreserved 23, BC 02, SC 03, ST 02 + 04* = 06, and PH 01). *04 vacancies reserved for ST for the year 2008 were carried forward. b) The number of vacancies which might arise due to death, voluntary retirement, resignation or unwillingness to join the service by selected candidates 10 (Unreserved 08, BC 01, SC 01).;