Debangsu Basak, J. - (1.) These 284 specially assigned writ petitions involve similar issues. They have been taken up for hearing analogously.
(2.) The petitioners had completed primary teachers training course for the academic session prior to 2005 -2006. The petitioners had participated in the selection process for the appointment of primary teachers for the year 2006. The petitioners claim that, they should be considered as trained candidates and be awarded appropriate marks in terms of the West Bengal Primary School Teachers Recruitment Rules, 2001 for the training undertaken by them. They also claim that the training undertaken by them is valid. The petitioners were not awarded marks as trained candidates in the selection process. Hence, by these writ petitions they have questioned the action of the authorities in not awarding the requisite marks for the training obtained by them.
(3.) According to the petitioners, the issue of award of marks for training now stands settled. The issue with regard to the validity of the training certificate was in question in a public interest litigation filed by way of a writ petition. Such writ petition was disposed of by a judgment and order dated October 1, 2008 reported at : 2008 Volume 4 Calcutta High Court Notes page 789 (Tulsi Baksi & Anr. v/s. State of West Bengal & Ors.).;