Jayanta Kumar Biswas, J. - (1.) The two writ petitioners are alleging that since the Dakshin Dinajpur District Primary School Council did not put in a further requisition asking the Employment Officer, Exempted Category Cell, Directorate of Employment, Government of West Bengal (The State Level Employment Exchange) to send more names from the exempted category for considering them for appointment as primary school teacher, they are about to lose the opportunity of participating in the selection process.
(2.) The council initiated a recruitment process for appointing primary school teachers in the primary schools within its jurisdiction. After determining the number of vacancies it put in the requisition with the local employment in-charge in terms of provisions in Rule 8 of the West Bengal Primary School Teachers Recruitment Rules, 2001. For the one hundred forty exempted (general) category notified vacancies the local employment exchange could not sponsor names of sufficient number of candidates.
(3.) The names were to be sponsored at the ratio of one is to ten that is, for one vacancy names of ten candidates were to be sponsored. In the circumstances, and in terms of provisions in Rule 8(1), the council asked the state level employment exchange to sponsor names of candidates for the vacancies notified for exempted (general) category. The number of candidates sponsored by the exchange was only thirty one. Thus, a huge shortfall took place.;