- (1.) The petitioner is aggrieved by the decision of the District Primary School Council, Howrah, dated January 11th, 2005 rejecting his candidature for lack of training qualification. He was considered for appointment as primary teacher.
(2.) Once the council rejected his candidature, he decided to challenge the vires of the relevant rule, i.e. Rule 6 (2) of the Primary Teachers' Recruitment Rules, 2001, which prescribes the training qualification for appointment as primary teacher.
(3.) Advocate for the council raises the question of maintainability of the writ petition on the ground that after participating in the selection process initiated and conducted on the basis of the Primary Teachers' Recruitment Rules, 2001, the petitioner is not entitled to challenge the vires of any provision thereof. I acknowledge the force of his submission.;