SUDIP CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for recalling an order dated 19.04.2011 passed in the above writ petition on the ground that certain fraudulent acts of the petitioner could not be brought before the Court. The aforesaid application is taken out by the Director of the School Education who was not represented when the aforesaid order was passed.

(2.) The writ petitioner was admitted in the Primary Teachers' Training Course conducted by an institute recognized by the West Bengal Board of Secondary Education. After successful completion of the said training course, the writ petitioner was granted a certificate and on the basis, thereof, his name was registered in the concerned Employment Exchange under the trained category.

(3.) On notification of the vacancy by the Medinipore District Primary School Council, the Employment Exchange sponsored the name of the writ petitioner under the trained category. The petitioner was found eligible to sit in the written test on the basis of the bio-data and/or testimonial submitted to the said Council. The marks awarded by the selection committee made the petitioner eligible for being appointed to the post of a primary teacher. The panel containing the name of the writ petitioner was forwarded to the Director of the School Education by the said council, but approval could not be given for such appointment. On inquiry, it was informed to the petitioner that a doubt has been raised by the Director as to the genuinity of the marksheet issued by the West Bengal Board of Secondary Education, which was submitted by the writ petitioner before a Primary Teachers' Training Institute at the time of getting admission.