- (1.) We have heard Mr. Sutirtha Das, learned Counsel appearing for the appellants and Mr. Subir Sanyal, learned Counsel appearing for the Primary School Council. We have also heard Mr. Tapan Kumar Mukherjee, learned Additional Government Pleader for the State.
(2.) It was the consistent case of all the writ petitioners before the learned Single Judge that they were discriminated in the matter of selection for the post of Primary Teacher. The learned Single Judge rejected their contentions and held that they could not come within the zone of consideration. The learned Single Judge considered the report placed before the Court, wherein it appears that none of these candidates could secure the cut-off marks obtained by the last empanelled candidate.
(3.) Being aggrieved, the appellants preferred the instant appeals.;