ARJINA BANU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) At the time of call accommodation is prayed for on behalf of the petitioners.

(2.) However, respondents are represented by learned advocates, who have jointly submitted that the issue involved in this writ petition has already been decided in another writ petition being WPA 7327 of 2025 (Mst Wahida Rahman & Ors. vs. State of West Bengal & Ors.). Since the issue is no more res integra, prayer for accommodation as made on behalf of the petitioners is refused when respondents are represented.

(3.) Matter relates to appointment in the post of Primary Teacher in the district of Malda in connection with a selection process which was scheduled to be initiated in 2009. Series of litigations followed after initiation of selection process and the long legal battle culminated into an order passed by the Co-ordinate Bench on 26/4/2024. In the order dtd. 26/4/2024 it was observed that candidates who were called for the interview in the aforesaid selection process and have filed the writ petitions before this Court till 25 th April, 2024 shall be entitled to appointments against the existing and future vacancies. It was further observed that if applications for addition of parties have been filed on or before the aforesaid cut-off date in that event added candidates shall get the benefit of the order dtd. 26/4/2024 and shall be treated similarly circumstanced like writ petitioners in the writ petition being WPA 25712 of 2022.