DIBYA JYOTI PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The issues in both the writ petitions being identical, they are taken up for consideration analogously and disposed of by this common judgment.

(2.) The petitioners are aggrieved by the order passed by the Chairman, West Bengal Regional School Service Commission, Northern Region, Malda whereby it was ordered that the counselling in temporary in-service teacher category, and the option exercised by them during such counselling, be treated as cancelled. Ignoring their experience under in-service category they are not entitled to be counselled and recommended for any post until their rank (CMP), without the above benefit, turns up in the respective category (OBC-B) in Work Education (Pass) subject, within the validity period of the panel.

(3.) Dibya Jyoti Paul was a contractual teacher in Debinagar K.C.R. Vidyapith (HS) from 26th June, 2007 to 30th July, 2014. Rajib Kumar Saha was a contractual teacher in the Vocational Training Centre of Raiganj Mohanbati High School (HS) from 7th August, 2009 to 30th July, 2014.