SANDIP SANTRA & ANOTHER Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2018-1-176
HIGH COURT OF CALCUTTA
Decided on January 18,2018

Sandip Santra And Another Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) The subject matter of challenge in this writ application is a final order dated December 1, 2017 passed by the West Bengal Administrative Tribunal in the original application bearing O.A. 977 of 2017.
(2.) The subject matter of challenge in the above original application was an order dated October 23, 2017 passed by the Director of Health Services, West Bengal rejecting the prayers of both the petitioners' applications dated August 8, 2017 and September 6, 2017 respectively for their sponsorship under Trainee Reserved/Study Leave for pursuing study in Diplomat of National Board (DNB Courses)(Post MBBS) for July, 2017 Admission Session.
(3.) It is submitted by Mr. Pratik Dhar, learned Senior Advocate appearing on behalf of the petitioners, that both the petitioners participated in the Entrance Examination conducted by National Board of Examination for pursuing the aforesaid study. According to Mr. Dhar, the petitioners were only two successful participants from the State of West Bengal in the above Entrance Examination. Thereafter, the petitioners submitted their above applications before the Director of Health Services, West Bengal. Their prayers were rejected by a common order dated October 23, 2017. It was under challenge before the learned Tribunal. After dismissal of their original applications by the learned Tribunal, this writ application is filed.;


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