ROSENARA KHATUN AND 18 ORS. Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2011-11-100
HIGH COURT OF CALCUTTA
Decided on November 24,2011

Rosenara Khatun And 18 Ors. Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Harish Tandon, J. - (1.) The grievance of the petitioners is that they were never called for interview for the purpose of appointment to the post of primary teachers under the 'Exempted Category' as they have experienced in Adult Education and Non Formal Education organised by different institutions/organizations authorised by the Government of West Bengal.
(2.) According to the petitioner, the Government issued a Government Order dated 12th November 1993, annexed as P-21 to the writ petition, by which 10% vacancies for the purpose of primary school teachers shall be filled up by the candidates experienced in Adult Education and Non Formal Education approved by the Government of West Bengal.
(3.) In spite of direction of filing affidavits, the respondents have not filed any affidavit in the matter. Even no one appears on behalf of the respondents today when the matter is taken up at the second call.;


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