Biswajit Majhi & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 1594 Cal

31                                           WPA 15457 of 2019
     01-03-2021


       Ct. 12
                                           Biswajit Majhi & Ors.
                                                    Versus
                                       The State of West Bengal & Ors.

                                        (Through Video Conference)



                         Mr. Vishak Bhattacharya, 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 at present 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 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.

Mr. Kanak Kiran Bandyopadhyay, learned advocate represents

the West Bengal Central School Service Commission to assist the court.

Let his engagement be regularized.

(Saugata Bhattacharyya, J.)