- (1.) This writ petitioner has prayed for issuance of mandamus commanding the respondent Nos. 2 and 3 to send the interview letters to the petitioner for the post of primary teacher in district of Malda and to allow the petitioner to appear in the interview in the ratio of 1: 10 basis upon condoning the age bar.
(2.) The writ petitioner, originally 27 in numbers, filed the instant writ petition making aforesaid prayers but subsequently three applications were taken out by the several other persons seeking their addition in this writ application which were eventually allowed and they were added as the party respondents and are spousing the same cause as that of the original petitioners in this writ petition.
(3.) The facts stated in this writ application is that the names of the writ petitioners were duly sponsored by the different employment exchanges within the district of Malda to the District Primary School Council. Malda for the appointment to the post of primary teacher in the different primary schools within the said district. The writ petitioners were called by the District Primary School Council, Malda, the respondent No. 4 herein, to submit their bio-data and testimonials on 25.5.2007. The writ petitioners duly submitted their testimonials, bio-data and certificates to the respondent No. 4 but they did not receive the inter view letters.;