ABHIJIT SADHUKHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In these bunch of writ petitions, the petitioners have challenged similar orders passed by the Chairman, Hooghly District Primary School Council (respondent no.4) and the Commissioner of School Education, West Bengal (respondent no. 2). The same issues arise in all the writ petitions and hence they have been bunched together for hearing and disposal. Submission has been made by the parties with reference to the pleadings filed in W.P. No. 26316(W) of 2014 (Abhijit Sadhukhan vs. State of West Bengal and Anr.). This judgment and order shall dispose of all the writ petitions.

(2.) The petitioner aspires to be appointed to the post of Assistant Teacher under the Hooghly District Primary School Council (in short, "DPSC"). A notification dated 3rd December, 2009 was published by the DPSC for recruitment to several posts of Assistant Teachers in various primary and junior basic schools. Learned counsel for the petitioner submitted that it was indicated in the recruitment notification that the candidates would be allotted marks on the basis of their performance in the recruitment tests and also on the basis of marks obtained in the Madhyamik Examination and on extra-curricular activities. The notification did not provide for allotment of any additional mark for having undergone any training programme.

(3.) The petitioner participated in the recruitment process. It was submitted that he performed well in the written test. However, the panel of successful candidates that was published by the DPSC in or about January, 2010 did not include the petitioner's name.