- (1.) The instant contempt case is filed by the writ petitioner alleging wilful and deliberate violation of the order of this Court dated 2-9-98.
(2.) The petitioner had filed the writ petition being W.P. No. 16703(W) of 1998 for a direction inter alia, upon respondents therein to allow the petitioner to appear for the interview for the post of Primary School Teacher in the district of Murshidabad, and to consider the petitioner's candidature as a trained candidate treating B.Ed. qualification of the petitioner as equivalent to Junior Basic Training. By way of interim relief injunction was prayed for restraining the respondent authorities from holding interview for the post of Primary School Teacher.
(3.) The foundation for the aforesaid relief as set out in the writ petition is that the petitioner passed the Madhyamik Pariksha in 1978 and registered his name with the local employment exchange on 6-9-1978 and thereafter, the petitioner passed the Higher Secondary Examination and B.A. Examination which was incorporated as his qualification in the employment exchange. The petitioner thereafter passed M.A. Examination in 1990 and his card was transferred to the National Employment Exchange.;