- (1.) While the first petitioner is a body corporate established under Section 37 of the West Bengal Primary Education Act, 1973, the second petitioner is its chairman at the present moment, the first petitioner is entitled to sue in its own name.
(2.) The petitioners are questioning the actions of the authorities of the directorate of employment, under the labour department of the State Government. They are aggrieved by the decisions of the employment officer-in-charge dated June 7, 2006, the joint director of employment dated March 3rd, 2006, the deputy director of employment dated July 7th, 2006, and of the principal secretary, school education department of the State Government dated April 18th, 2006. By those decisions the authorities concerned informed the petitioners that in response to their requisition for sending names of eligible candidates for the post of primary school teacher the names had been rightly sponsored by the employment officers at the ratio of thirty-five names for one vacancy.
(3.) The petitioners initiated the recruitment process in terms of provisions in the West Bengal Primary School Teachers' Recruitment Rules, 2001 framed under the provisions of the West Bengal Primary Education Act, 1973. In terms of the provisions in Rule 8 of those rules, in response to requisition made by the first petitioner the employment exchanges were to sponsor names of eligible candidates for the post of primary school teacher at the ratio of ten names for one vacancy. After initiating the recruitment process the petitioners duly put in the requisition with the employment exchanges concerned. They requested the exchanges to sponsor names of eligible candidates at the ratio fixed by the recruitment rules. The notified vacancies were mentioned in the requisition. In response, the employment officers sponsored names of eligible candidates at the ratio of thirty-five names for one vacancy. Questioning the steps taken by the employment officers the petitioners wanted explanations. Consequently the employment officers referred to the above-noted orders in support action taken by them. Feeling aggrieved the petitioners took out the present writ petition.;