Debasish Kar Gupta, J. - (1.) This writ application is directed against a final order dated June 11, 2018 passed by the West Bengal Administrative Tribunal in connection with 10 original applications bearing Nos.260 of 2018, 279 of 2018, 292 of 2018, 303 of 2018, 306 of 2018, 307 of 2018, 323 of 2018, 329 of 2018, 338 of 2018 and 361 of 2018. The operative portion of the final order impugned to this writ application is quoted below:- "In view of the foregoing reasons, we are constrained to hold that order dated April 12, 2018, order dated April 20, 2018 and order dated April 21, 2018 issued by the respondent No.3, Director of Health Services, West Bengal are quashed. Similarly, the notice dated April 21, 2018 issued by the Controller of Examinations, West Bengal University of Health Sciences also stands quashed. The momo dated March 19, 2018 issued by the Joint Secretary to the Government of West Bengal, Department of Health and Family Welfare, Medical Administration Branch and Addendum dated April 2, 2018 issued by the respondent No.1, Principal Secretary to the Government of West Bengal, Department of Health and Family Welfare are also quashed. The respondent No.3, Director of Health Services, West Bengal is directed to issue sponsorship certificate in favour of all the applicants along with 196 candidates who have already been allowed to get admission in PG courses as Government sponsored candidates within a period of two weeks from the date of communication of the order. The respondent No.1, Principal Secretary to the Government of West Bengal, Department of Health and Family Welfare is directed to issue placement order for trainee reserve in favour of all the applicants along with 196 candidates referred to above for continuation of their PG courses under the university within a period of two weeks from the date of communication of the order. With the above directions all original applications are disposed of."
(2.) The backdrop of the case in a nutshell is as under:-
(3.) By a notification dated March 6, 2018, the Government was pleased to pass an order for fixation of permissible limit of post graduate trainee reserve every year/academic session for the officers of West Bengal Health Services, West Bengal Health cum Administrative Services, West Bengal Medical Education Services, Dental Services and Dental Education Services in supersession of previous order/s in this regard. According to the above notification, the strength of trainee reserve has been fixed as 10% of existing strength (not sanctioned strength) as on 31st December of previous year meaning thereby that for any session/year trainee reserve will be allowed in order of merit, to 10% of existing strength as on December 31 of previous year. Necessary to point out that the above notification was issued by the Principal Secretary to the Government of West Bengal, the Department of Health and Family Welfare by order of the Governor, State of West Bengal.;