TAPASI GHOSH Vs. WEST BENGAL COLLEGE SERVICE COMMISSION

JUDGEMENT

(1.) ON the following facts this writ. petition has been filed.

(2.) THERE was an advertisement in the newspaper inviting applications from the candidates to take examination for preparing a panel for appointment of the teachers amongst others in music in various colleges in West Bengal.

(3.) IN view of the commencement of the West Bengal College Service commission Act, 1978 (hereinafter referred to as the said Act) the method of recruitment of the teacher in the colleges throughout the colleges in West Bengal has to be made on the recommendation of the Commission and none else. Upon bare reading of the Act it appears to me that once a candidate is empanelled his appointment is as a matter of course, subject of course the panel in question shall remain valid for one year.