- (1.) This application has been filed challenging the order dated 24th March, 2015 whereby a learned Judge of this Court dismissed the writ petition on merits.
(2.) The appellant/petitioner herein was initially engaged as Clerk-cum-Typist in Purnidevi Chowdhury Girls College at Bolpur on contractual basis in the year 2005 and thereafter, the contractual period was extended by the college authority from time to time and the said appellant/petitioner is still working in the said college.
(3.) It appears from the records that posts of Accountant, Library Clerk and Laboratory Attendant were sanctioned by the Government of West Bengal on February 21, 2014 and approval for filling up the said posts was accorded vide memo dated 2nd January, 2015. The appellant/petitioner herein wants to participate in the selection process initiated for filling up the aforesaid newly sanctioned non-teaching posts and therefore, submitted application. It is not in dispute that the appellant/petitioner herein has already crossed the prescribed age limit for participating in the selection process.;