- (1.) The petitioner No.1, a registered Association of Primary Organiser Teachers of West Bengal along with its General Secretary and President filed this writ petition claiming different reliefs against different set of respondents in this writ petition.
(2.) The reliefs which are prayed for by the petitioners against the respondent Nos.7 and 8, are as follows: - "(A) A writ in the nature of Mandamus calling upon the respondent authorities: - (i) to act in accordance with law; (ii) to cancel, recall, withdraw notification of the District Project Officer, "Sarva Sikshya Abhiyan", South 24-Parganas bearing No.DPEP & SSA/South 24-Parganas dated illegible being Annexure 'P-8' hereto; (B) A writ in the nature of certiorari calling upon the respondents to produce and/or cause to be produced all the relevant records of this case so that on perusing the same Justice may be done between the parties by quashing the impugned notification of the District Project Officer, "Sarva Sikshya Abhiyan", South 24-Parganas bearing No.DPEP & SSA/ South 24-Parganas dated illegible being Annexure 'P-8' hereto and the actions taken so far on the basis of that notification; (c) A writ in the nature of prohibition, restraining the respondent authorities and their sub-ordinate officers from acting and/or proceeding in any manner whatsoever including from appointing/engaging "Para Teachers" in Primary Schools on the basis of the said notification of the District Project Officer, "Sarva Sikshya Abhiyan", South 24-Parganas bearing Memo No.DPEP & SSA/South 24-Parganas dated illegible being Annexure 'P-8' hereto;"
(3.) The reliefs which are prayed for by the petitioners against the South 24-Parganas District Primary School Council in the said writ petition are as follows: - "(A) A writ in the nature of Mandamus calling upon the respondent authorities: - (iii) to act and/or proceed to fill up vacancies in Primary Schools under South 24-Parganas District Primary School Council in accordance with the procedure provided under the Recruitment Rules framed under the West Bengal Primary Education Act, 1973; (iv) to start proceeding for filling up 590 vacant post of Primary Teachers as were directed to be kept vacant by the Division Bench of this Hon'ble Court by Order dated 20.7.1999 passed in M. A. T. No. 1758 of 1999, as per rules and calling the Organiser Primary Teachers as per the direction given by the judgment dated 22.7.2004 passed by this Hon'ble Court in W. P. No. 15632 (W) of 1998.";