SANTANU NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioners are the registrants of the concerned District Employment Exchange and their names were sponsored for consideration of their candidature for the post of Primary Teacher in a school under the District Primary School Council, South 24 -Parganas. Pursuant to the sponsorship, the petitioners were asked to submit their bio -data and testimonials in terms of Rule 9 of the West Bengal Primary School Teachers' Recruitment Rules, 2001. The petitioners submitted their testimonials and bio -data on a date prescribed by the said authority. There were several litigations before this Hon'ble Court relating to the said Recruitment Process and upon the disposal of the same the District Primary School Council, thereafter, notified the date of written test. For verifying the said date being fixed for written test, the petitioner approached the offers of the District Primary School Council and found that by notice dated 25.10.2009 the candidature of 298 candidates have been cancelled by the concerned Employment Exchange which includes the petitioners' candidature as well.

(2.) ALTHOUGH , the petitioners pleaded several irregularities regarding the number of vacancies advertised and/or notified and relief in this regard is made but one of the relief in this writ petition claimed by the petitioners is the cancellation of the said notice dated 25.10.2009 by which the sponsorship of the petitioners was cancelled.

(3.) THE District Employment Exchange, Diamond Harbour, the Respondent No. 3 took a stand in affidavit -in -opposition that the sponsorship of the petitioners have been cancelled for having registered beyond the cut -off date.