- (1.) Re: A.S.T.A. 238 of 2012 This application has been filed in connection with the appeal preferred from the order dated 13th December, 2012 passed by a Learned Judge of this Court whereby and whereunder the said Learned Judge passed an interim order staying the operation of the impugned Notification dated 19th October, 2012 issued for appointment of primary school teachers in different primary schools in the State of West Bengal from the stage of conducting Teachers' Eligibility Test. It is not in dispute that more than 34,000 posts of primary school teacher are lying vacant at this stage and the appellants herein took steps for filling up those vacant posts.
(2.) The writ petition was filed on behalf of some of the trained candidates who are eligible to be appointed as primary school teachers.
(3.) The writ petitioners challenged the validity and/or legality of the aforesaid Notification on the ground that the said Notification was issued in violation of the conditions for relaxation granted by the Central Government in its Notification dated June 2011.;