JYOTIRMAY BHATTACHARYA, J. - (1.) RE : CAN 11967 of 2014 (Leave to prefer an appeal) The applicant has filed an application seeking leave to prefer an appeal against the judgement and/or order passed by a Learned Single Judge of this Court on 12th November, 2014 in W.P. No. 27778(W) of 2014 as a person adversely affected by the impugned order.
(2.) IT is contended by the applicant that after being selected for appointment as an Assistant Teacher in Geography (H/PG), she was recommended by the West Bengal Central School Service Commission for her appointment as an Assistant Teacher in Geography (H/PG) in Kaste Kumari High School (HS) in the District of South 24 -Parganas. She has already joined the said post and her appointment was subsequently approved by the concerned District Inspector of Schools (SE), South 24 -Parganas on 21st July, 2014 with effect from 30th April, 2014.
(3.) IT is further contended by her that the respondent No.1 viz. Smt. Kabita Addya filed a writ petition being W.P. No. 27778(W) of 2014 without joining the applicant herein as a party, by complaining that the writ petitioner was illegally excluded from the selection process by the West Bengal Central School Service Commission. It was contended by the writ petitioner therein that though she obtained more marks than the applicant, still then the writ petitioner was not called upon to appear in the counselling by the concerned School Service Commission. The Learned Trial Judge while considering the writ petition found that the writ petitioner obtained more marks than the applicant. It was also detected that apart from the writ petitioner, four other candidates viz. Saheli Ghosh, Sagufta Parvin, Moumita Ojha and Pushpendu Prodhan also secured equal marks as that of the writ petitioner.;