Sambuddha Chakrabarti, J. - (1.) The case of the petitioners, in short, is that the District Magistrate and Controller of Civil Defence, i.e., the respondent no. 4 herein, published an advertisement dated July 30, 2015 for sponsoring the names of eligible Civil Defence Volunteers for appointment on contractual basis to the post of Auxiliary Fire Personnel under the West Bengal Fire and Emergency Services.
(2.) In the advertisement it was mentioned that all the candidates would have to undergo a physical endurance and measurement test and those who would pass those tests would be called for an interview on August 18, 2015. The petitioners appeared before the selection committee on the respective dates as mentioned in the advertisement and on being selected in physical measurement test or endurance test were called for a viva voce to be held on August 18, 2015 with all the testimonials. The respondent no. 4 prepared a list of 63 civil defence volunteers including the petitioners for sponsoring the names for appointment to the respective posts.
(3.) It is the further case of the petitioners that subsequently the respondent no. 4 by a memo dated August 27, 2015 sponsored the names of 21 candidates along with the names of the petitioners according to the rank from the said list of 63 candidates.;