MD. AZHERUL ISLAM CHOWDHURY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-1-651
HIGH COURT OF CALCUTTA
Decided on January 05,2012

Md. Azherul Islam Chowdhury Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

JYOTIRMAY BHATTACHARYA,J. - (1.) A selection process was initiated by the West Bengal Madrasah Service Commission for selection of Assistant Teachers in different subjects including Physical Education (Pass) in various Madrasahs in West Bengal in 2008. From the statement of exact and final vacancies of the Assistant Teachers in Physical Education (Pass) group, it appears that 59 posts were notified as vacant. Out of those 59 vacant posts, 52 vacant posts were notified for general candidates in Bengali medium Madrasahs, three posts were notified for female candidates in Bengali medium Madrasahs and four posts were notified for male candidates in Urdu medium Madrasahs.
(2.) The petitioner participated in the selection process for the post earmarked for the general candidates in Bengali medium Madrasahs. The petitioner was placed in Serial No. 57 in the combined rank in the panel.
(3.) The petitioner alleges that 68 vacancies were initially notified tentatively for the said group at the time of publication of advertisement inviting applications from the aspiring candidates, but ultimately at the time of publication of the result 59 vacancies were reported in the said group out of which three were reserved for female candidates in Bengali medium Madrasahs and four were reserved for male candidates in Urdu medium Madrasahs.;


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