SUPRITI MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed on behalf of the petitioners is taken on record.

(2.) Document filed in support of depositing Court fee is taken on record.

(3.) Petitioners participated in 1st State Level Selection Test, 2016 (Upper Primary) not as in service candidates but as fresh candidates. Admittedly petitioners did not have teacher training qualification at the relevant point of time when application was submitted in response to Recruitment Notification issued vide memo dtd. 23/9/2016. Subsequently, petitioners obtained training qualification in 2018 onwards and prayer is made for consideration of their candidature in 1st State Level Selection Test, 2016 (Upper Primary).