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High CourtsSingle Bench(2025) 03 CAL CK 1035

Susmita Ghosh vs State Of West Bengal & Ors

Calcutta High Court, Appellate Side · Decided on 18 March 2025

HON’BLE JUDGES
Arindam Mukherjee, J
RESULT
Disposed Of
CASE NUMBER
W.P.A 14779 Of 2024 With CAN 1, 2 Of 2025

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Judgment

10 paragraphs · 396 words

Arindam Mukherjee, J

1) The challenge in this writ petition to the selection process held by West Bengal Public Service Commission (in short, ‘PSC’) for filling up the clear and anticipated vacancies in the cadre of Civil Judge (Junior Division) in West Bengal though the West Bengal Judicial Service Examination, 2022 are on identical ground as contained in WPA 16722 of 2024 [Ivana Hossaini vs. The State of West Bengal & Ors.]. The only exception is that in Ivana (supra) the petitioner belonged to OBC-A while the petitioner herein is OBC-B.

2) Since I have passed a detailed judgment dealing with the arguments advanced in Ivana (supra) and have dismissed the said writ petition, I hold that the same principle will be applicable in the petitioners’ case made out in this writ petition.

The writ petition is accordingly dismissed.

The interim order stands vacated. The respondents shall be free to proceed to give appointment as per the recommendation list published by PSC on 14th May, 2024.

RE:- CAN 1of 2025

This is an application for addition as party respondent in the writ petition made by 8 applicants who claim their name as figured in the final list prepared by West Bengal Public Service Commission for recommending appointment in connection with the West Bengal Judicial Service Examination 2022. This is application was filed on 17th February, 2025 that is much after the hearing of the writ petition was concluded since I have dismissed the writ petition being WPA No.14779 of 2024 by a detailed judgment, this application has lost its force and is as such disposed of without passing any order as prayed for therein.

RE: CAN 2 of 2025

This is an application for vacating the interim order dated 24th May, 2024 which was lastly extended on 19th September, 2024. This application has been filed by 8 applicants who have also filed the application being CAN 1 of 2025 for addition of party. This application has been filed on 17th February 2025 that is much after the judgment was reserved. Since I have dismissed the writ petition by detailed judgment this application has also lost its force and is accordingly disposed of without passing any order as prayed for therein.

Urgent photostat certified copy of this judgment and order, if applied for, be supplied to the parties on priority basis after compliance with all necessary formalities.