SHYAMAL CHANDRA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept on record.

(2.) After hearing the learned advocates for the parties and upon perusing the instant writ petition, it appears that the grievance of the writ Petitioner is that although he holds a junior Diploma in Engineering awarded by the State Council for Engineering and Technical Education, West Bengal, his appointment letter dated 24th February, 2010, has been kept in abeyance by the Chairman, District Primary School Council, Uttar Dinajpur, in terms of the memo dated 15th March, 2010, being annexure P-1, page 41 of the writ petition.

(3.) This memo is under challenge in the instant writ proceeding: