KAH-KASHAN TABASSUM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition is presented, inter alia, challenging the decision of the Chairman, West Bengal Central School Service Commission dtd. 2/1/2017 whereby prayer of the petitioner to be appointed in the post of Assistant Teacher in Urdu (Pass) based on participation of the petitioner in Regional Level Selection Test, 1998 has been spurned.

(2.) While refusing to accept the contention of the petitioner the Chairman of the Commission took the point of expiry of the panel upon indicating the relevant facts that the panel in question which was prepared for appointment in the post of Assistant Teacher in Urdu (Pass) was published on 14/12/1999 and subsequently the said panel was extended. However, it has been specifically stated in the impugned order dtd. 2/1/2017 that the life time of the said panel even after the extension expired on 13/12/2001. Petitioner filed the first writ petition on 19/8/2005.

(3.) The learned advocate representing the petitioner submits that the first writ petition being WPA 6030 of 2006 was disposed of by a coordinate Bench vide order dtd. 17/11/2016 thereby directing the Chairman of the West Bengal Central School Service Commission to take decision on the right of the petitioner to be recommended for the post of Assistant Teacher in Urdu under pass category being 3rd empanelled candidate in the panel in question. However, vide order dtd. 2/1/2017 the Chairman has negated the contention of the petitioner,