Pratap Kumar Ray, J. - (1.) Heard the learned Advocate appearing for the parties.
(2.) In the instant application, it is the grievance of the petitioner that the petitioner's name though was recommended by the Council but the same was rejected by the Director of School Education, West Bengal refusing approval of enlistment of the name of the petitioner in the panel of Primary School Teacher on the ground that the petitioner is not qualified in Madhyamik Examination and/ or equivalent.
(3.) It is the case of the petitioner that the petitioner passed Alim Examination conducted by the West Bengal Madrasah Education Board in the year 1977. The petitioner has submitted by relying upon a circular letter no. 1459-Edn. (M) dated 21st November, 1983 which is annexed at page 20, that Alim Examination has been declared as equivalent to Madhyamik Examination. On a bare reading of the said circular letter it appears that Expert Committee though made a recommendation but the same was awaiting for final approval and decision by the West Bengal Board of Secondary Education, who is the authority to declare that Alim Examinations equivalent to Madhyamik Examination as per their syllabus. No such declaration was made by the West Bengal Board of Secondary Education and/or the Government to that effect. Accordingly, the circular letter will not help the petitioner.;