The Calcutta High Court Bench comprising Justice Arindam Mukherjee, while dealing with a writ petition filed by a group of Muslim women alleging that their application forms for recruitment had been rejected by the Recruitment Board due to wearing of 'hijab' in the photograph that was submitted, held that the recruitment process will be subject to its orders in the petition filed by aggrieved candidates.
Background of the case
The petitioners in the present plea questioned the rejection of their candidature for having applied with their respective photographs with headgear (hijab) as part of their religious practice when the face in the photograph is clear for necessary identification. The jurisdictional issue as to maintainability of the writ petition before the court was raised by Respondents.
Order of the Court
Justice Arindam Mukherjee noted that the result of the recruitment process so far as the petitioner is concerned shall abide by the result of this writ petition. The Court noted that the face is clearly visible for the needed identification.
It was made clear by the Bench that the result of the recruitment process so far as the petitioner is concerned, shall abide by the result of this writ petition. The Court ordered the matter to be heard on 6th January 2022.
Case Details
Title: Hapija Khatun & Ors. Vs. The State of West Bengal & Ors.
Bench: Justice Arindam Mukherjee
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