Jayanta Kumar Biswas, J. - (1.) The twenty eight writ petitioners are questioning the requisition dated January 13, 2006 put in by the Purulia District Primary School Council to the District Employment Exchange, Purulia asking for names of eligible candidates for the post of primary school teacher to be appointed against the notified vacancies numbering one thousand seven hundred sixty, existing and anticipated till December 31, 2006. The exchange was informed that the names should be sponsored definitely by February 6, 2006, and that no names sponsored after February 6, 2006 would be entertained.
(2.) It was mentioned that names should be sponsored at the ratio of one is to ten, as prescribed the relevant recruitment rules. As to the validity of the requisition, the only submission made by the counsel is that according to provisions in the National Employment Service Manual the names were to be sponsored at the ratio of one is to twenty, and hence the council was not authorised to fix the ratio at one is to ten. In support of his contention he gives me a single bench decision of this Court in Pelaram Mahato v. State of West Bengal and Ors., (2003)2 Cal. L.T. 287.
(3.) I do not find any merit in the contention. The decision cited to me is of no assistance for the simple reason that was given with respect to a recruitment process governed by the rules, regulations and notifications framed and issued under provisions of the West Bengal Board of Secondary Act, 1963 which did not fix any specific ratio for sponsoring names of candidates. The case is completely different here. Here the recruitment process is governed by the West Bengal Primary School Teachers Recruitment Rules, 2001.;