Jayanta Kumar Biswas, J. - (1.) This writ petition dated August 30th, 2005 was taken out by an association and two natural persons. Counsel for the petitioners has failed to satisfy me how the association could take out the writ petition. Nothing has been stated about the legal status of the association, i.e., whether it is a society. In my view, questioning the selection process that was initiated by Dakshin Dinajpur District Primary School Council, a statutory authority constituted under provisions of the West Bengal Primary Education Act, 1973, the association was not entitled to take out this writ petition.
(2.) Only those persons who were aggrieved, the second and third petitioners were, were entitled to approach the Writ; Court questioning the selection process. Hence, while I hold that the writ petition is not maintainable at the instance of the first petitioner, it is maintainable at the instance of the second and third petitioners. They are questioning their exclusion from the panel of selected candidates and the appointments given to the ninth to nineteenth respondents as primary school teacher in primary schools within the jurisdiction of the Council.
(3.) Having worked as enumerators and supervisors in connection with the 1981 census, the second and third petitioners enrolled their names with the National Employment Exchange as exempted category candidates. In response to requisition put in by the Council, the competent Employment Officer sponsored names of 219 persons for the post of primary school teacher. In that list names of the second and third petitioners were included. With others they were called for written test and interview.;