SK. OBAIDULLAH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition has been preferred challenging an order IC/239/LP/2021 dtd. 27/1/2022 wherein one Sk. Obaidullah herein the writ petitioner was denied appointment to the post of primary school teacher under Physically Challenged category in connection with the Recruitment Process of primary school teachers, 2006 by Commissioner of School Education herein respondent No. 2 and lack of action on the part of the District Primary School Council, Birbhum herein respondent No.6 for not taking any steps in respect of issuing appointment letter to the petitioner.

(2.) Shorn of unnecessary details, the facts of the case are that the petitioner passed one-year Primary Teachers' Training Examination from Minerva Academy PTTI, Murshidabad and Md. Bazar Govt. SP PTTI, State recognized institutions in the academic session 2004-2005, received Training Certificate on 23/12/2005 and was a candidate in the recruitment process of primary teachers initiated by respondent No. 6 starting in 2006.

(3.) The petitioner filled up an application form for appearing in the examination for appointment as a primary school teacher under Physically Challenged category on 13/10/2009 and submitted handicapped certificate dtd. 25/5/2000.