RAJIB HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Aggrieved by the dismissal of a batch of appeals arising out of the dismissal of writ petitions challenging their non-appointment to the post of Assistant Teachers in Secondary and Higher Secondary Schools in the State of West Bengal, the candidates who participated in the selection have come up with these special leave petitions.

(2.) We have heard the learned counsel for the parties and the learned standing counsel for the respondent-State.

(3.) The brief facts necessary for the disposal of these special leave petitions are as follows:-