NABA PARJAY WEST BENGAL PRIMARY ORGANIZER TEACHERS ASSOCIATION Vs. STATE OF WEST BENGAL AND ORS.
LAWS(SC)-2018-5-35
SUPREME COURT OF INDIA
Decided on May 03,2018

Naba Parjay West Bengal Primary Organizer Teachers Association Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

KURIAN,J. - (1.) Delay condoned. Leave granted.
(2.) The issue raised in these appeals pertains to the claim for appointment as Primary Teachers. The basis of the claim is that they had worked as Organising Teachers some time in the past. The learned counsel appearing for the West Bengal Board of Primary Education and the State submit that in the case of many of the claimants, except that they belong to some organisation, no particulars whatsoever have been furnished regarding their past service as Organising Teachers. That apart, no information even regarding their address, age, educational qualification, school etc. have been furnished.
(3.) Though this Court had passed several orders, we need to refer to only three orders, namely, orders dated 16.04.2015, 28.01.2016 and 06.10.2016.;


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