- (1.) THE respondent No. 1 sat for the School Service commission examination for the post of Assistant Teacher in English in 2001. She was successful and she was placed at Serial No. 75 in respect of female vacancies. She was ultimately recommended in Raghunathpur girls High School in Basirhat in the District of 24-Parganas North. She did not join there on the ground that the school was distant from her residence at Calcutta. She approached the Commission for change of placement. The Commission did not act upon such request. Being aggrieved she approached the learned Single Judge by filing a writ petition inter alia, praying for issue of writ of mandamus directing the Commission to recommend her in any school at Park Circus, Ballygunge, Taltala or sealdah in Calcutta, so that she could join her new posting after such alteration. It was contended that she was having two minor children and ailing husband suffering from pancreatitis.
(2.) THE learned Judge allowed the writ petition and directed the commission to place her in a school near to her residence where vacancy occurred in 2003 whereas she was considered for the vacancy declared in 2001.
(3.) PERTINENT to note, respondent No. 1 was placed in Central collegiate School at Calcutta for which the Commission could not get any opportunity to hold any selection test after declaring the said vacancy. The Commission had to accommodate the respondent No. 1 in terms of the order of the learned Single Judge.;