SINTU BHADRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Matter is heard at length in presence of the learned advocates representing the petitioner and the State respondents.

(2.) In the writ petition memo dtd. 7/3/2025 issued by the District Inspector of Schools (SE), Barrackpore, North 24 Parganas being respondent no.5 is questioned whereby it was decided by the said respondent that petitioner is not eligible to be considered for appointment as Assistant Headmaster in Kanchrapara Harnett High School (HS), North 24 Parganas as petitioner was not having regular B.Ed degree.

(3.) While throwing challenge to the contents of this memo dtd. 7/3/2025 learned advocate for the petitioner has submitted that B.Ed. degree obtained from Open University needs to be considered as valid one in terms of Clause 2(b) of the Government notification dtd. 10/7/2002 on the strength of the judgment delivered by a coordinate Bench dtd. 12/11/2024 on a writ petition being WPA 18251 of 2019 (Sudip Adak vs. The State of West Bengal & Ors.).