PRABIR BHOWMICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners in both the writ petitions assail an order dated 3 April 2014 passed by the Secretary, Government of West Bengal, Department of Technical Education & Training.

(2.) The petitioners are the selected teaching staff in the vocational stream of the Barnan High School (H.S.), Barnan, District Purba Mednipur. The school was initially recognised as Barnan High School. However, subsequently it was upgraded as a Higher Secondary school having a vocational stream. Thereafter, certain posts in different categories were created.

(3.) By a Government order being G.O No.179-TET(Poly)/14D-21/2005(Pt.) dated 22nd February 2006, the Government of West Bengal prescribed the eligibility criteria of the teachers or instructors for the vocational stream. Subsequently, an advertisement was also published by the school authorities inviting candidates to participate in the selection process as vocational instructors.