KARTIK PANDIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This matter has not appeared in today's list as per direction of this Court.

(2.) With consent of both the parties this matter is taken up today and treating the same as on today's list.

(3.) The petitioner files this application with a prayer to allow him to participate in the interview scheduled to be held on December 17, 2006 to prepare a panel for the post of Clerk in Gazipur Balika Vidyalaya, Village & P.O Gazipur, District - Howrah. The ground for challenge of this writ application are as follows : - In accordance with the provision of sub-section (3) of Section 1 of West Bengal Schools Control of Expenditure Bill, 2005 should come into force at once and the remaining sections should come into force on such date or dates and in such area or areas as the State Government may, by notification, appoint and different dates may be appointed for different sections or for different areas.