- (1.) Challenge is made to the decision of the Chairman, District Primary School Council, South 24 Parganas vide Memo No. 1582/1 dated 11.12.2003 whereby and whereunder the prayers made by the petitioners for their appointments were rejected.
(2.) The names of the petitioners were sponsored by the concerned Employment Exchange to the District Primary School Council, South 24 Parganas (Council) for consideration of their candidature in the selection process initiated for filling up the post of the Primary Teacher in the year 1995. Pursuant to the sponsorship by the concerned Employment Exchange, the petitioners were called for submission of their testimonials/bio-data and thereafter were allowed to appear before the written test/interview. Admittedly none of the petitioners were given appointment by the said council. Having found that their names were not included in the panel of the successful candidates, several representations were made citing various discrepancies and anomalies in conducting the said selection process including an allegation that some candidates who secured less mark have been favoured by inclusion of their names in the panel.
(3.) Being unsuccessful at the administrative level as the representations were not considered, the petitioners moved a writ petition before this court which was registered as W.P. No. 1990 (w) of 1999 which was disposed of with a direction upon the Chairman of the Council to consider the said representation and to pass reasoned order upon giving full opportunity of hearing to the petitioner. Pursuant to the said order, the order is passed by the impugned memo by which the prayer of the petitioners are rejected.;