- (1.) It is accepted at the bar that the facts of the present case is similar to that of W.P. No. 27114 (W) of 2015 (Smt. Banani Kayal v. The State of West Bengal & Ors.).
(2.) In such circumstances, the Chairman, District Primary School Council, South 24-Parganas will forward the name of the writ petitioner to the office of the Commissioner, School Education for grant of formal approval of selection within 4 weeks from the date of communication of this order. The Commissioner, School Education on receipt of the name of the writ petitioner shall accord approval in favour of the writ petitioner and provide the same to the Chairman.
(3.) The Commissioner, School Education will take such decision within 4 weeks from the date of receipt of the name of the writ petitioner. In the event, the Commissioner, School Education grants approval in favour of the writ petitioner, the Chairman of the concerned Council will issue the appointment letter in favour of the writ petitioner within a week therefrom.;