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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 20835-20836 OF 2017 [@ SPECIAL LEAVE PETITION (C) NOS. 4502-4503 OF 2017]

STATE OF WEST BENGAL  & ANR.                  Appellant (s)

                               VERSUS

BASUDEV DAS & ORS.                            Respondent(s)

WITH CIVIL APPEAL NO. 20839-20840 OF 2017

[@ SPECIAL LEAVE PETITION (C) NOS. 4494-4495 OF 2017] WITH

CIVIL APPEAL NO. 20837-20838 OF 2017 [@ SPECIAL LEAVE PETITION (C) NOS. 4499-4500 OF 2017]

J U D G M E N T

KURIAN, J.

1. Leave granted. 2. The appellants are before this Court aggrieved by an interim order passed by the High Court in W.P.S.T. No. 52 of 2016.  The issue pertains to the selection and  appointment  of  Sub-Inspectors  in  the  State  of West  Bengal  through  the  Limited  Departmental

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Competitive Examination route. 3. It appears that a few candidates approached the Tribunal  with  certain  grievances  regarding discrimination  with  regard  to  the  height.   The Tribunal  set  aside  the  entire  selection  process. That  was  challenged  before  the  High  Court  by  the State.  The High Court declined to grant stay and hence, the appellants are before this Court. 4. When the matter came up before this Court, on 03.02.2017,  this  Court  stayed  the  impugned  order passed by the Tribunal as well as the orders of the High Court. 5. After having heard the learned counsel on both sides, we are of the view that it is in the interest of all concerned that the High Court disposes of the writ  petition  expeditiously.   Accordingly,  these appeals are disposed of with a request to the High Court  to  dispose  of  W.P.S.T.  No.  52  of  2016 expeditiously and preferably within a period of six months from today.  The interim order passed by this Court  shall  continue  till  the  writ  petition  is disposed of. 6. We do not pass any orders on the application for impleadment.  We  permit  the  applicant(s)  to  get

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himself/themselves impleaded before the High Court.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ AMITAVA ROY ]  

New Delhi; December 04, 2017.

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ITEM NO.54               COURT NO.5               SECTION XVI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  4502-4503/2017 (Arising out of impugned final judgment and order dated  09-09-2016 in WPST No. 52/2016 08-04-2016 in WPST No. 52/2016 passed by the High Court At Calcutta) STATE OF WEST BENGAL & ANR.                       Petitioner(s)                                 VERSUS BASUDEV DAS  & ORS.                               Respondent(s) WITH SLP(C) No. 4494-4495/2017 (XVI) SLP(C) No. 4499-4500/2017 (XVI)

Date : 04-12-2017 These petitions were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.  

Mr. Pijush K. Roy, Adv.  Ms. Kakali Roy, Adv.  Mr. Rajan K. Chourasia, Adv.  Mr. Soumitra G. Chaudhuri, Adv.   

                   Mr. Chanchal Kumar Ganguli, AOR                     Mr. Parijat Sinha, AOR                     For Respondent(s) Mr. Vikas Mahajan, Adv.  

Mr. D. N. Ray, Adv.  Mr. Sankha Ghosh, Adv.  Mr. Joydip Roy, Adv.  Mr. Vinod Sharma, AOR

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   UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  civil  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)