ANJIRA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order dtd. 15/3/2021 passed by the Hon'ble Single Judge in Writ Petition No. 15200(W) of 2010.

(2.) The case of the petitioner/appellant, in the writ petition, may be encapsulated as hereunder:

(3.) Mr. Asim Banerjee, learned counsel appearing for the petitioner/appellant in this Appeal has submitted that due process for the selection was not followed at the time of selection for the relevant post of 4th Sahayika at Makrampur Sishu Siksha Kendra at the relevant point of time. The learned counsel has also urged that the prayer/representation of the appellant could have been considered by the concerned authority but that was not done. The learned counsel has further urged that the prayer of the present appellant for appointment as a teacher should be considered by the authority for any future selection process.