(1.) Several writ petitions have been filed in relation to the same issue, and therefore, this batch of writ petitions have been taken up and heard conjointly.
(2.) This is an application under Article 226 of the Constitution of India wherein the writ petitioners pray for a writ in the nature of mandamus commanding the Respondents, particularly the Respondent no. 4, namely, the Secretary of the West Bengal Central School Service Commission (hereinafter referred to as "the Commission") to allow the writ petitioners to add their enhanced training qualifications, as prescribed in the Recruitment Rules, 2016 in the process of selection for appointment to the post of Assistant Teacher in Upper Primary Level of schools in pursuance of the Appointment Notification dated September 23, 2016 as well as to consider their candidatures as trained candidates as per verifications to be submitted online in terms of the latest verification notification dated December 28, 2020.
(3.) Mr. Biswaroop Bhattacharya, learned Counsel appearing on behalf of the writ petitioners submits that since the process of selection has been set aside after four years from the initial date of such advertisement, dated 23rd September, 2016 by an order dated December 11, 2020, candidates who have enhanced their qualifications should be allowed to avail the benefit of the same. He further submits that it is the responsibility of the recruiting authority that is, the Commission, to get the best talent available in the market and that such a proposed course of action was in furtherance of public interest.