SELIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred challenging an order dtd. 26/2/2025 passed by the learned single Judge in the writ petition being WPA 3011 of 2025.

(2.) The said writ petition was preferred primarily praying for issuance of necessary direction upon the respondents 'to include those existing unfilled vacancies during 1st phase counseling, as mentioned in para 14 of this writ application or any other non-joining vacancies for the subject Pure Science under OBC-A Male Female Category in the present counseling process which is under going on and from 28 th January, 2025 for recruitment of Assistant Teachers in Upper Primary Level and further allow the petitioners to exercise further option in any of those vacancies for the district Malda which may be available to the petitioners during the said counseling process in accordance with law'.

(3.) The following facts are not in dispute. The appellants/writ petitioners participated in the 1st State Level Selection Test for recruitment of Assistant Teachers (Upper Primary Level except physical education and work education) in Government aided/sponsored school notified vide memo dtd. 23/9/2016. They were empanelled in the wait list. Subsequent thereto, they were called in the third phase of counselling during the period from 28/1/2025 to 31/1/2025. The appellant no.1 was recommended to the school of Hatimara Junior High School vide memo dtd. 29/1/2025 and the appellant no.2 was also recommended to Sarbeswar Joyduar Junior High School vide memo dtd. 29/1/2025. However, the appellants did not join the said schools and claimed for issuance of recommendation in respect of five schools as stated in paragraph 14 of the writ petition but such prayer was not considered and as such, the appellants filed the writ petition which was dismissed by the order impugned in the present appeal.