PRIYANKA NASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application has been filed by 140 writ petitioners who were qualified in Teacher Eligibility Test 2014 (TET 2014 in short) and participated in 2016 recruitment process, but did not get appointment. The recruitment process was held by the West Bengal Board of Primary Education which was to be held in accordance with West Bengal Board of Primary School Teachers Recruitment Rules 2016 (said Rules, in short) which came in to effect from 2/3/2016.

(2.) In Rule 6 Sub Rule 3 of the said Rules the following provision has been made:

(3.) Under the said sub Rule 3, 8 notes are there which would be taken in to consideration, if required.