Debangsu Basak, J. - (1.) A blind person is before the Court complaining that he was wrongfully not allowed the benefit of a scribe for the written examination in the selection process for Assistant Primary Teachers conducted by the Uttar Dinajpur District Primary School Council in the year 2009.
(2.) The only relief sought in the writ petition is that the writ petitioner should be given an opportunity to get an appointment in the post of Assistant Teacher in the 2009 selection process.
(3.) It is contended on behalf of the writ petitioner that, a blind person is entitled to appear in a written examination with a scribe. This right has been recognized by Court. Reference in this context is made to All India Reporter, 1993 Supreme Court page 1916 (National Federation of Blind v/s. Union Public Service Commission & Ors.) and : 2005 Indian Law Reporter Volume 2 Cal page 267 (Blind Persons Association v/s. Public Service Commission).;