Amitava Lala, J - (1.) . - The writ petitioners are in all 27 in numbers. They are under category of handicapped/ physically disabled candidates for absorption in the respective teaching posts of the primary schools in the District 24-Paraganas (South).
(2.) The nature of reliefs they sought for is in the nature of command of the Court upon the authority to act in accordance with law and to forbear from giving any appointment to the post of primary school teachers in the district from outside the panel prepared on interview ignoring the reserved quota of the handicapped candidates and in order of merit. They also ask for physically quashing and/or setting aside order of appointment made in disobedience with the provisions of law. In further to prohibit the respondents from making any appointment without considering the petitioners' case and in violation of the reservation Rules for the physically handicapped persons in order of merit and outside the panel prepared on interview.
(3.) The grounds amongst others for making this writ petition is that the object of interview is to prepare a panel of successful candidates in order of merit and appointments to the successful empanelled candidates serially in the vacancies of different schools within the district during the period of panel remained valid.;