Nasrin Sultana & Anr vs The State Of West Bengal & Ors
2021 Latest Caselaw 1484 Cal

19.02.2021 SL No.46 Court No.11 (gc) WPA 14854 of 2019

Nasrin Sultana & Anr.

Versus The State of West Bengal & Ors.

(Through Video Conference)

Mr. Debabrata Mondal, Adv.

Ms. Sreetama Neogi, Adv.

...for the petitioners.

Mr. Kanak Kiran Bandyopadhyay, Adv.

...for SSC.

The writ petitioners have qualified Teacher Eligibility

Test (Upper Primary), 2015 and also participated in the

selection process pursuant to the Notification dated 23rd

September, 2016 issued for recruitment of Assistant Teacher

for Upper Primary Level in Government Aided/Sponsored

Schools. Petitioners pray for consideration of their

candidatures afresh from the stage of verification pursuant to

the said Notification dated 23rd September, 2016 since the

previous recruitment process initiated by the West Bengal

Central School Service Commission has already been set

aside by virtue of a judgment dated 11th December, 2020

passed by a Co-ordinate Bench on a batch of similar writ

petitions. Writ petitioners in the present petition have placed

reliance upon the said judgment dated 11th December, 2020

and pray for same benefit as has been extended to the writ

petitioners whose writ petitions were disposed of by the said

judgment dated 11th December, 2020 by a Co-ordinate

Bench.

Mr. Kanak Kiran Bandyopadhyay, learned Advocate

who usually represents the West Bengal Central School

Service Commission submits before the Court that since the

previous selection process has already been cancelled by this

Court, a fresh recruitment process has been initiated by the

Commission from the verification stage and since the writ

petitioners applied for participating in the recruitment

process pursuant to the Notification dated 23rd September,

2016, the benefit of the said judgment dated 11th December,

2020 may be extended in their favour.

In view of the above discussion, no further order is

required to be passed in this writ petition save and except

observing that the judgment and order dated 11th December,

2020 passed by a Co-ordinate Bench shall also govern the

case of the present writ petitioners.

Accordingly, the writ petition stands disposed of.

There shall be no order as to costs.

This Court appreciates the assistance rendered by Mr.

Kanak Kiran Bandyopadhyay, learned Counsel who usually

appears on behalf of the West Bengal Central School Service

Commission and the Court directs the Commission to

regularize the engagement of Mr. Bandyopadhyay in this

matter.

Urgent Photostat certified copy of this order, if applied

for, be given to the parties on usual undertaking.

(Saugata Bhattacharyya, J.)