PROTIK PRAKASH BANERJEE,J. - (1.) The writ petition is moved on service. Affidavit of service is taken on record. Mr. Samim Ahmed led by Mr. Bikash Ranjan Bhattacharyya, learned senior advocate have appeared.
(2.) The impugned final vacancy list at page 36 of the writ petition is illegal in so many ways even prima facie, that to recount all of them would require me to writ a new epic.
(3.) For the purpose of the present order, I only note two things. Even though this is a case where the 100-point roster applies (Annexure P/6) and even though the vacancy list advertised by the respondent no.3/Commission showed initially on the basis of prior permission three vacancies (OH) pertaining to cerebral palsy locomotor disability, the final vacancy list shows that the respondent no.3/Commission has reduced the vacancy under that category to only one.;