CHITTA RANJAN BARMAN Vs. STATE OF W B

JUDGEMENT

(1.) The judgment of the Court was as follows : The petitioners are all ex-servicemen. After completion of the tenure of their service in Armed Forces, the petitioners were given combined certificates of discharge and recommendation for civil and/or public employment along with Ex-servicemen's Identity Cards.

(2.) The Chairman of District Primary School Council, Cooch-behar by the office Memorandium No. 2833/IS-3 (V) dated 12th September, 2002, requested the Secretary, Zilla Sainik Board, Jalpaiguri to sponsor the names of the eligible candidates to the office of the Chairman, District Primary School Council, Cooch-behar for the purpose of recruitment of 25 Assistant Teachers reserved for ex-servicemen out of the total available vacancies of 496 in primary and junior basic schools under the said Council.

(3.) The following are the prescribed essential qualification for the general candidates including ex-servicemen : 1. Madhyamik Pariksha or its equivalent examination passed and 2. Primary Teachers' Training or its equivalent examination passed.