JYOTIRMAY BHATTACHARYA,J. - (1.) The petitioner participated in the 4th State Level Selection Test - 2010 conducted by the West Bengal Madrasah Service Commission for filling up notified vacancies in various Madrasahs. The petitioner was successful in the said test. He was recommended by the Madrasah Service Commission for his appointment in the post of Assistant Teacher General (UG) in Suktabari State High Madrasah, District-Cooch Beha. Despite such recommendation was made by the concerned Madrasah Service Commission on 22nd June, 2011, no appointment letter was issued by the said Madrasah in favour of the petitioner till date. The petitioner was informed by the Madrasah Authority that there was no vacancy in the post where he can be accommodated. Thus no offer was given to the petitioner for his appointment in the said Madrasah.
(2.) The petitioner intimated the aforesaid fact to the Chairman of the West Bengal Madrasah Service Commission by his letter dated 27th July, 2011 and prayed for issuance of a fresh recommendation by changing the place of his posting. Since the Madrasah Service Commission did not take any step to redress the grievance of the petitioner till date, he has come before this court with this writ petition.
(3.) Md.Sabir Ahmed, learned advocate appearing for the Madrasah School Service Commission submits, on instruction from his client, that since presently there is no vacancy in the post in question, the petitioner can not be recommended for his appointment in the suitable post in any other Madrasahs. He, however, assures this court that whenever any vacancy in a suitable post will be created, he will be recommended for his appointment in the said post.;