NILOY KUMAR BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) In the writ petition, the West Bengal School Service Commission (Selection for Appointment to the Posts of Assistant Teachers for Upper primary Level of Classes [except Work Education and Physical Education], Classes IX-X and Classes XI-XII) Rules, 2025 (hereinafter referred to as "said Rules of 2025") and recruitment notification dtd. 30/5/2025 issued under memo no. 1092/7016/CSSC/ESTT/2025 have been questioned. Petitioners are untainted candidates not possessing B.Ed. qualification as on date but prayer is made in this writ petition to permit them to fill up form in terms of recruitment notification dtd. 30/5/2025. In alternative, submission is made by Mr. Chowdhury, learned Senior Advocate representing the petitioners that time to submit application for offering candidature in the ensuing selection process may be extended beyond 21/7/2025 in order to permit the petitioners to obtain training qualification (B.Ed.) within extended time.

(3.) Such prayer made on behalf of the petitioners is opposed by Dr. Patra, learned advocate representing West Bengal Central School Service Commission (for short, "Commission"). Upon placing reliance on Rule 10 of said Rules of 2025, it is submitted on behalf of the Commission that application needs to be submitted online within such time and such manner as may be specified by the Commission in the advertisement and requisite educational and professional qualifications shall have to be obtained by all candidates on or before the last date of receiving online applications. According to the Commission, once last date has been fixed on 21/7/2025 same cannot be relaxed. Moreover, reliance is also placed on the order of the Hon'ble Supreme Court dtd. 17/4/2025 passed on Miscellaneous Application No. 709 of 2025 in Civil Appeal No. 4805 of 2025 which was preferred by West Bengal Board of Secondary Education in order to demonstrate before this Court that a time-schedule has been fixed by the Hon'ble Supreme Court to bring the ensuing recruitment process into logical conclusion.