DEBASISH KAR GUPTA,J. - (1.) Re : CAN 286 of 2018 This is an application filed by 231 numbers of applicants for addition as party respondents to this writ application.
(2.) The subject matter of challenge in this writ application is a final order dated March 3, 2016 passed by the West Bengal Administrative Tribunal in the original application. By virtue of the order impugned to this writ application, a selection process for appointment of Sub-Inspector of Police (Armed and Unarmed) under the State Government initiated by Notification dated October 14, 2014 was quashed and set aside.
(3.) Appearing on behalf of the applicants, it is submitted by Mr. D.N. Ray, learned Advocate, that they stand on the same footing to that of applicants in the original application/respondent No.1 to 4.;