PRYANATH REJ Vs. STATE

JUDGEMENT

(1.) This writ application is filed by the petitioner to allow him to participate in the selection process for appointment to the post of assistant teachers in Government Aided/Sponsored Primary/Junior Basic Schools under the District Primary School Councils/Primary School Councils of West Bengal on the basis of a special advertisement published on February 6, 2013 by the respondent No. 6. It is submitted by Mr. L.K. Gupta, learned Senior Advocate appearing on behalf of the respondent Nos. 6 & 7 that he does not want to file affidavit-in-opposition in the matter since the point of law in this matter can be resolved on the basis of the materials available on record as also the order dated February 2, 2011 passed by the Hon'ble Supreme Court in the matter of West Bengal Organizing Primary Teachers' Associations & Ors. v. Chairman, Adhoc Committee, North & Ors. (In re: S.L.A. (Civil) No(s) 15253 of 2006.

(2.) The petitioner claims to be an organizing teacher of one unrecognized school situated in the District of Burdwan. According to the petitioner, he submitted several representations before the Chairman, District Primary School Council, Burdwan for approval of his service in the unapproved primary school in which he had been discharging his function as a teacher.

(3.) On February 6, 2013, one special advertisement was published by the respondent No. 6 in compliance of the order of the Hon'ble Supreme Court inviting applications for the post of assistant teachers in Government Aided/Sponsored Primary/Junior Basic Schools under the District Primary School Councils/Primary School Councils of West Bengal to fill up the vacancies from those who were parties before the Hon'ble High Court at Calcutta and the Writ Petition No. 15632(W) of 1998 with reference to the applications for impleadment made before it on which orders were passed on October 31, 2003 as specified in the order dated February 2, 2011 passed in S.L.A. (Civil) No(s) 15253 of 2006 and S.L.P (c) No. 14897 of 2008 by the Hon'ble Supreme Court of India granting age relaxation for those persons. The upper age limit should be reckoned with reference to September 14, 1995. The petitioner was not a party to that proceeding.