Jayanta Kumar Biswas, J. - (1.) The petitioner is asking for a declaration that any existing rule providing that only twenty names of eligible candidates, chosen according to seniority in registration, should be sponsored by the employment exchanges for a notified vacancy for a non-teaching post in a secondary school, is unconstitutional.
(2.) She is also questioning the order of the Employment Officer-in-Charge, DEE, Tamluk dated August 1st, 2006 holding that since candidates registered upto December 1989 had been sponsored for the post in question, there was no scope to sponsor her name registered only on September 25, 1996.
(3.) Counsel argues that principle of seniority in registration followed by the employment officer is contrary to the provisions in Article 16 of the constitution. He says that in view of numerous decisions of courts (none has been cited to me), all eligible persons including the petitioner were to be sponsored by the employment exchanges.;