JUDGEMENT
INDIRA BANERJEE,J. -
(1.) No one has appeared to oppose the writ application on behalf of the Village Education Committee.
(2.) In this writ application, the petitioners have challenged, inter alia, an order dated 28th July, 2011, passed by the District Project Officer, Sarba Siksha Mission, Purulia, pursuant to an order dated 23rd February ,2011, passed by His Lordship, the Hon'ble Justice Harish Tandon, in W. P. No. 9296 (W) of 2009 (Debabrata Kumar and another v. State of West Bengal and others ).
(3.) Pursuant to applications invited sometime in the year 2005, for appointment of two Additional para-teachers for Majhidih Primary School, hereinafter referred to as the said School, the petitioners applied, and were interviewed by the Village Education Committee which administers the school. Being successful, the petitioners were selected and were empanelled as the first and second candidates in order of merit.;
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