BIPLAB THAKUR Vs. PARIMAL MAHATO

JUDGEMENT

(1.) The appeal is arising out of an order dtd. 21/11/2022 at the instance of the para teachers of primary schools.

(2.) They are aggrieved by the impugned order dtd. 21/11/2022 in view of the direction upon the Education Department to take steps for filling up the vacancies of para teachers by reading down the Notification dtd. 23/9/2016 and in permitting the upper primary para teachers to participate in the selection process for the recruitment of para teachers of primary schools.

(3.) The appellants are aggrieved by the said order as it has affected their rights to participate in the selection process initiated pursuant to the Notification dtd. 23/9/2016. The said notification was issued in terms of Note 7 of Rule 6(3) of the West Bengal Primary School Teachers' Recruitment Rules 2016, (hereinafter referred to as "Primary Teachers' Recruitment Rules, 2016") in which a direction was given by the Hon'ble Governor that during the "forthcoming" recruitment of teacher for primary schools, 10% of the existing vacant posts shall be filled up by the para teachers serving at present in various primary schools across the State.