Harish Tandon, J. - (1.) The petitioner has assailed the action on the part of the respondent authorities in withholding the appointment of the petitioner to the school, the choice whereof was submitted at the counseling held on 8th July, 2010.
(2.) Pursuant to the advertisement published by the West Bengal Central School Service Commission, Respondent No. 2 herein, and the petitioner applied to the post of Assistant Teacher under Physically Handicapped Category in Work Education Subject. The petitioner, thereafter, was issued an admit card for appearing in the written test held on 13th December, 2009 and was found eligible to appear before the Personality Test Board. After having found successful in the said personality test, the petitioner was called for the counseling organised by the respondent No. 2 and was asked to submit the choice of school. In spite of having produced all the original certificates and testimonials the concerned authority is not taking any steps for issuance of the letter of appointment and/or from issuing the letter of recommendation for appointment to the post for which he has been selected.
(3.) At the time of moving the instant writ petition, a submission was made on behalf of the School Service Commission that the claim of the petitioner as the physically handicapped candidate has been doubted and the matter is referred to the Burdwan Medical College. But the report has not been submitted by the said authority as yet. On the basis of such submission this court on 04.03.2011 adjourned the matter for two weeks. In spite of the said direction, the report was not filed and the respondents were directed to file affidavit in opposition within 21.04.2011 and the matter was directed to appear on 25th April, 2011.;