Dipankar Datta, J. - (1.) Having regard to the commonality of factual and legal issues emerging for decision on these writ petitions, we propose to dispose of the same by this common judgment and order.
(2.) These writ petitions arise out of separate orders passed by the West Bengal Administrative Tribunal (hereafter the tribunal). We shall now trace what were the facts that gave rise to the several original applications before the tribunal, the nature of orders passed by it, the orders passed by this Court on these writ petitions (which were challenged before the Hon'ble Supreme Court when the State of West Bengal approached it) and the order passed thereon by such Court.
(3.) The original applicants before the tribunal are members of the West Bengal Health Service and posted as medical officers in various Government hospitals (hereafter the 'applicants', wherever referred to jointly). As medical officers, the applicants had obtained sponsorship of the State Government to participate as in-service candidates in the West Bengal Post Graduate Medical Admission Test, 2015 (hereafter the 'WBPGMAT, 2015') to be conducted by the West Bengal University of Health Sciences (hereafter 'the University'). Importantly, while sponsoring the names of the applicants, the Director of Health Services, West Bengal (hereafter 'the director') made it clear that selection of the applicants may not be binding on the Government to permit him/her to undergo the course with 'trainee reserve' facility, despite issuance of sponsorship certificate.;