MD NOOR ALAM & ORS Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-4-80
HIGH COURT OF CALCUTTA
Decided on April 26,2019

MD NOOR ALAM And ORS Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Amrita Sinha - (1.) The West Bengal Cooperative Service Commission published an advertisement being Advertisement No. 02/2017 inviting online applications for recruitment in several posts in various cooperative institutions as mentioned in the said advertisement.
(2.) The petitioners herein applied for the post of clerk. The educational qualification required for the said post was mentioned as "Graduate in any discipline with 50% marks in HS plus DCA or IT or equivalent accredited by AICTE". As per the said advertisement DCA meant Diploma in Computer Applications with minimum one year duration. IT meant Information Technology, AICTE meant All India Council for Technical Education. The admit cards were issued in favour of the petitioners. The petitioners appeared in the written test and were selected for the computer test and interview. The petitioners qualified in the computer test and the interview. A list of recommended candidates on the basis of merit-cum-preference was published. The petitioners' name figured in the said list.
(3.) The Secretary of the Commission forwarded the list of candidates recommended by the Selection Committee of the Commission to the Managing Director of the bank with request to issue appointment letters in their favour. It was informed that the service will be guided by the Service Rules of the bank. Inter-se seniority of the recommended candidates to be observed irrespective of their date of joining.;


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