ANANTA KUMAR BEJ Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 27.11.98 passed by M.H.S. Ansari, J. whereby and whereunder the writ petition filed by the appellant-petitioner was dismissed. The admitted fact of the matter is as follows :-

(2.) respondent-Council with a view to fill up 2700 posts of Primary Teachers requested the local Employment Exchange to sponsor the names of the eligible candidates. Pursuant to the said request names of 54,000 including that of the appellant was sent.

(3.) Admittedly, recruitment of Primary Teachers is governed by the Rules regulating the Recruitment and Leave of Teachers is Primary Schools in West Bengal which has come into force with effect from 25.11.1991, framed by the Governor in exercise of its power conferred upon him under sub-section (1) of section 106 of the West Bengal Primary Education Act, 1973 for the purpose of clause (k) of sub-section (1) of section 60 of the said Act.