- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The issue relates to the selection of the Non-Teaching Staff in the High or Higher Secondary Schools in the State of West Bengal. While the process of selection was pending, the West Bengal School Service Commission (Amendment Act, 2008) and the West Bengal School Service Commission (Selection of persons for Appointment to the Post of Non-Teaching Staff) Rules 2009 were introduced. The applicability of the said Act and Rules is the issue.;