HAFIZUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenged in this appeal is the order dtd. 18/7/2024, passed in WPA 17588 of 2024, a writ petition preferred by the writ petitioner/appellant (hereinafter referred to as "the appellant "), primarily seeking a direction upon the West Bengal Board of Primary Education (for short, "the Board ") to consider the petitioner as an OBC-A exempted category candidate in the recruitment process initiated in 2020 or 2022 for filling up the post of Assistant Teacher in primary education. However, by the said order dtd. 18/7/2024, the writ petition was dismissed.

(2.) The facts leading to the institution of the present appeal are that the appellant belongs to the OBC category. He passed the Higher Secondary Examination, subsequently cleared the Teacher Eligibility Test in 2014, and completed the D.El.Ed. course for the academic session 2015 -2017. Vide a proceeding being LA Case No. 39 (IV)/07-08, a piece of land belonging to the appellant 's mother was acquired, and the declaration under Sec. 6 of the Land Acquisition Act, 1894 was published on 27/10/2009.

(3.) Following such acquisition, the petitioner applied for a certificate declaring him as a candidate under the exempted category. However, the certificate was issued only in 2024, almost 15 years later. The petitioner intended to participate in the recruitment processes initiated in 2020 and 2022 for the post of Assistant Teacher. However, due to the delayed issuance of the certificate, he could not be considered as a candidate belonging to the OBC-A exempted category for the post of Assistant Teacher in those recruitment processes.