Abdul Jubbar Shaikh & Others vs State Of West Bengal & Others
2021 Latest Caselaw 59 Cal

06.01.2021 rpan / 36 Court No.25 W.P.A. No.16540 of 2017 Abdul Jubbar Shaikh & Others

- Versus -

State of West Bengal & Others

Mr. Ekramul Bari, Mr. S. S. Mondal Ms. Tanuja Basak ... for the petitioners.

Ms. Supriya Dubey ... for the SSC.

Mr. Bari, learned advocate appearing for the

petitioners submits that the petitioners

participated in the First State Level Selection Test

for Recruitment of Assistant Teachers - 2016 in

upper primary level of schools. All the petitioners

have successfully completed 2-year D.El.Ed

(Diploma in Elementary Education) course in terms

of the rules and norms of National Council for

Teacher Education (NCTE). On the basis of such

training qualification the petitioners should be

given priority over other candidates who do not

have such qualification.

As no one appears today on behalf of the

Commission, Ms. Dubey, learned advocate, who is

present in Court, is directed to appear on behalf of

the Commission. Let such engagement of Ms.

Dubey be regularised.

By a judgment delivered on 11th December,

2020, a co-ordinate Bench of this Court had set

aside and cancelled the selection process for

appointment of candidates to the post of Assistant

Teachers of upper primary schools in which the

petitioners participated.

In view thereof, the present writ petition has

become infructuous and the same is, accordingly,

dismissed.

There shall, however, be no order as to

costs.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties, upon

compliance of all requisite formalities.

(Tapabrata Chakraborty, J.)