- (1.) The petitioner seeks appointment as an assistant primary teacher in South 24-Parganas District School Council.
(2.) It is contended on behalf of the petitioner that, she was sponsored for appointment as a candidate under the ex-census exempted category. She had participated in the written test. Her performance in the written test had brought her within the zone of consideration for appointment. She had made a representation for grant of appointment. Such representation not being decided she had filed a writ petition being W.P. No. 19756 (W) of 2011. Such writ petition was disposed of by an Order dated February 8, 2012 by directing the Chairman of the concerned Council to take a reasoned decision on her representation in accordance with law and in light of the judgment of the Court rendered (Pushpita Mondal (Halder) v. State of West Bengal & Ors, 2011 2 CalLJ 679).
(3.) It is submitted on behalf of the petitioner that, similarly placed candidates in the same selection process of 2006 have been given appointment relying upon the judgment of Pushpita Mondal (Halder) subject to the decision of the Appeal Court.;