PULAK TUNG Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners by filing this writ petition challenge a Memo dtd. 1/1/2020 issued by the Director of Mass Education Extension, Government of West Bengal, the respondent No.2 and an another Memo dtd. 10/12/2021 issued by the O.S.D and Ex-Officio Director of Mass Education Extension, Government of West Bengal and pray for direction upon the respondents to approve the panels prepared by the Selection Committee of the respondent No.4 School and appoint the petitioners as teaching and non-teaching staff of the school.

(2.) Be it noted that during the pendency of the writ application the name of the petitioner No.3 Avijit Mandal was struck out from the cause title of the application vide order dtd. 19/12/2022 on his prayer.

(3.) The facts which led to the filing of the writ petition may be summarised as under: