SUTAPA (NAG) GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The following issue is to be determined in this case:-

(2.) The petitioner's case in a nutshell is as follows:-

(3.) Mr. Bikash Ranjan Bhattacharya, learned senior Advocate appearing for the petitioner submitted that guidelines for conducting Teacher Eligibility Test under Clause 14 has specifically directed the appropriate government as follows:-