PASCHIMBANGA PRATHAMIK SIKSHAK SIKHAN PRAPTA BEKAR O SIKSHAK SAMITI, WEST BENGAL AND OTHERS Vs. STATE OF WEST BENGAL AND OTHERS

JUDGEMENT

(1.) Paschimbanga Prathamik Siksbak Sikshan Prapta Bakar'O' Sikshek Samity, Hooghly Zillah is the petitioner in Civil Rule No. 13340(W) 1 of 1983 and Paschimbanga Prathamik Sikshak Sikshan Prapta Bakar 'O' Sikshak Samity, West Bengal and Others are the Writ petitioners in Civil Rule No. 610(W) of 1988 (for short the Writ petitioners hereafter in both the Rules).

(2.) The Writ petitioners obtained Civil Rule No. 13340(W) of 1983 centring round the grievances of the trained teachers having requisite qualifications against the actions of respondents in empanelling and appointing untrained teachers were taken up for hearing together. Writ petitioners are registered Societies raised its grievances for the appointment of primary teachers for the District of Hooghly only. This rule came up for hearing before this court in terms of the directions of the Honourable Supreme Court for disposal thereof within the stipulated time.

(3.) The Writ petitioners similarly obtained the Civil Rule No. 610(W) of 1988 for the appointment of qualified and trained primary teachers in different districts of the State of West Bengal, inter alia, praying for cancellation of panels illegally prepared by the respondents authorities of all the districts of West Bengal and for impanelment of the names of the petitioners for appointment as primary teachers against the vacancies in the Primary Schools-of different districts of the State of West Bengal in conformity with the Pay Commission's recommendations and orders of the Government having statutory force. As indicated above, prayer on behalf of the State was made for the analogous bearing of the aforesaid Civil Rule No. 13340(W) of 1983 and Civil Rule No. 610(W) of 1988. As the controversies in both the cases being more or less common and the reliefs, both immediate and ultimate, as prayed for by the petitioners are for securing employment according to eligibility In both the matters, number of applications for addition of parties were made and they are added as parties. Appearance on behalf of the Ad-hoc District School Board was effected.