PRAVASH GOLE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned advocate for the petitioners and learned advocate for the State at length.

(2.) By filing the instant writ petition, the present writ petitioners seek parity with the 1257 numbers of members of the West Bengal Organizer Primary Teachers Association, (in short, the "Association") who were the petitioners before this Court in a separate writ petition.

(3.) Being aggrieved by the order of the Hon'ble High Court at Calcutta, the said Association approached the Hon'ble Apex Court by filing Special Leave to Appeal (Civil) No(s). 15253 of 2006. The relevant portion of the order dtd. 9/5/2013 as passed in the said SLP by the Hon'ble Apex Court is quoted hereinbelow in verbatim for effective disposal of the instant writ petition. The relevant portion of the order dtd. 9/5/2013 as passed by the Hon'ble Apex Court is as under: