SIMI JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let affidavit-of-service be kept on record. This writ application is filed by the petitioner for a direction upon the District Primary School Council, South 24-Parganas to issue letter of appointment in her favour in the post of primary school teacher in any primary school within its jurisdiction.

(2.) According to the petitioner, she appeared in the written test as also in oral test. But her name did not appear in the panel of selected candidates. The panel was published on August 14, 2012. The lifetime of the panel was extended from time to time and it ultimately expired on August 14, 2012. According to the petitioner, her name did not appear in the panel due to procedural impropriety so far as the selection process under reference was concerned. Therefore, according to the petitioner, there was no bar or impediment in filing an application under Article 226 of the Constitution of India after expiry of the panel under reference.

(3.) It is submitted by Mr. Joytosh Majumder, the learned Senior Government Advocate, on instruction, that lifetime of the panel under reference was expired on August 14, 2012. Therefore this writ application is not maintainable.