- (1.) ON the prayer made on behalf of the petitioners, leave is granted to them to add the State of West Bengal service through the Secretary to the Government of West Bengal, School Education Department, as party respondent to this proceeding.
(2.) LET it be recorded that Mr. Kamalesh Bhattacharya, learned Additional Government Pleader, High Court, Calcutta is directed to enter appearance on behalf of the newly added respondent in this matter with a junior of his choice and a copy of this writ application be served upon his junior in course of the day. It is submitted by Mr. Subrata Mukhopadhyay, learned Advocate appearing on behalf of the petitioners, that he will restrict the ground for challenging the action of the respondents‐School Service Commission with regard to non‐indication of the status of the candidates (trained or untrained) in the Combined Merit Lists of 12th Regional Level Selection Test (AT), 2011 in violation of the order dated February 7, 2013 read with April 8, 2013 passed in the matter of Tania Ghosh and Ors. vs. The State of West Bengal & Ors. (In Re:W.P. No.1019 (W) of 2013 with C.A.N. 3031 of 2013) and he will not press anyother ground on behalf of the petitioners.
(3.) THE operative portion of the order dated February 7, 2013 is set out below: ''The respondent No.8 is, therefore, directed to make arrangements for identification of the names of the selected candidates possessing minimum qualifications specified in NCTE 's notification dated August 25, 2010 in the merit list. The respondent No.8 is further directed to recommend first the names of those selected candidates from the merit/select list who possess minimum qualifications as prescribed in NCTE 's Notification dated August 25, 2010 and only thereafter to recommend the names of candidates who do not possess the minimum qualifications in terms of the above Notification dated August 25, 2010, if the vacancies remain. Leave is granted to the concerned authorities to issue letters of appointment to the selected candidates on the basis of the above recommendations without prejudice to the rights and contentions of the parties to this proceeding." Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.;