PRIYANKA KAYAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Under challenge in this appeal is the Judgment and Order dtd. 13/7/2021 passed in the writ petition being WPA 9895 of 2021 with CAN 1 of 2021.

(2.) The appellants in the instant appeal, who are 70 in number, were the writ petitioners, whereas the respondents in the instant appeal were also the respondents to the writ petition.

(3.) The appellants have preferred the instant appeal being aggrieved by and dissatisfied with the order of rejection of the prayer for a writ of and/or in the nature of mandamus by cancelling and/ or quashing and setting aside the entire selection process initiated by the West Bengal Board of Primary Education (hereinafter referred to as the Board) for recruitment to the posts of Assistant Teachers in Primary Schools in accordance with the Notification dtd. 23/12/2020 issued by the Board.