Soumi Chakraborty & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 1487 Cal

43                                             WPA 14851 of 2019
     19-02-2021
sg

       Ct. 11
                                           Soumi Chakraborty & Ors.
                                                      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

                           Mr. Rupsa Chakraborty, Adv.
                                                ...for the State

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 11 th 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 11 th 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.

(Saugata Bhattacharyya, J.)