LAWS(CAL)-2017-2-108

MANAGING COMMITTEE OF BADURIA SENIOR MADRASAH (W.P. NO. 3321 (W) OF 2011) Vs. THE STATE OF WEST BENGAL & ORS.

Decided On February 21, 2017
Managing Committee Of Baduria Senior Madrasah (W.P. No. 3321 (W) Of 2011) Appellant
V/S
The State of West Bengal and Ors. Respondents

JUDGEMENT

(1.) Both the Managing Committee of a Madrasah and the first empanelled candidate have filed identical writs. They are being disposed of by this judgement and order. The reference to the petitioner will mean one of the petitioners, according to the context.

(2.) One Group-D post in Basuria Senior Madrasah, P.O.- Dakshin Dinajpur became vacant after 30th June, 2001 when one class-IV staff retired.

(3.) On 22nd September, 2008 the Additional District Inspector Schools (SE) Gangarampur, Dakshin Dinajpur accorded permission to the school authorities to fill up this vacant post. The Employment Exchange was notified by the School Authorities and on 30th September, 2008 they sponsored the names of eligible candidates. On 30th December, 2008 the vacancy was also advertised by the school authorities, inviting applications.