- (1.) This writ application is directed against the judgment dated January 30, 2017 passed by the West Bengal Administrative Tribunal in connection with a number of original applications rejecting the prayers of the petitioners for a direction upon the respondent concerned to conclude the selection process initiated by the respondent authorities for recruitment of Excise Constables in the year 2006.
(2.) Having heard the learned Advocate appearing on behalf of the respective parties as also after considering the facts and circumstances of this case, we find that the petitioners were eligible candidates in respect of the selection process under reference. Since the above selection process was not completed and the reasons thereof were not known to a number of participants, original applications were filed before the learned Tribunal praying for concluding the above selection process.
(3.) The above applications were disposed of with a direction upon the State respondents to complete the selection process of Excise Constables initiated in the year 2006. The Authority was given an option to consider whether the applicants, who had succeeded in physical efficiency test and measurement test would be allowed to sit directly for written examination in connection with the selection process initiated after 2010 or there would be separate written test and interview for the participants of 2006.;