TAMAL MONDAL Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Aggrieved by dismissal of his writ petition [W.P. 14247(W) of 2010] by the judgement and order dated 10th Nov., 2010 passed by a learned Judge of this Court, the writ petitioner as appellant has preferred this writ appeal.

(2.) The facts leading to presentation of the writ petition may be noted first.

(3.) The District Primary School Council, South 24- Parganas (hereafter the D.P.S.C.) had initiated a process of recruitment of assistant teachers in primary schools within its jurisdiction. Names of eligible candidates were requisitioned by the Chairman of the D.P.S.C. (vide Memo dated 9th Jan., 2006) from the office of the Deputy Director of Employment, South 24-Parganas, with copies to the Employment Officers-in- Charge, Sonarpur, Diamond Harbour, Budge Budge, Canning and Kakdwip Regional Employment Exchanges. Such requisition did not refer to any cut-off date of registration of candidates aspiring for public employment; all that it required was that the regional employment exchanges ought to sponsor names in the ratio of 1:10 with promptitude so as to facilitate filling up the vacant posts at the earliest.