Debasish Kar Gupta, J. - (1.) The subject matter of challenge in this writ petition is a process of selection in different groups of the staff for their employments under Gayeshpur Municipality, District - Nadia.
(2.) According to the petitioners, they were the unemployed youths and eligible to participate in the selection process in question in respect of several posts, namely, Accountant, Assistant Cashier, Clerk, Helper and Majdur etc. According to the petitioners, they could not apply for participation in the above selection process because the publication of those vacancies inviting applications from the eligible candidates were not made adhering to the law laid down by the Hon'ble Supreme Court of India in the case of Excise Superintendent Malkapatnam, Krishna District, A. P. Vs. K. B. N. Visweshwara Rao & Ors., 1996 6 SCC 216.
(3.) The next contention of the petitioners is this the relations of the persons having command on the decision making process of the selection are shortlisted. Details have been given in paragraph 4 of this writ petition. Taking into consideration the statements made in the affidavit-in-opposition, I find that the aforesaid two allegations are correct so far as the factual matrixes are concerned.;