RAKESH TIWARI,J. - (1.) None appears.
(2.) This appeal is preferred by the State of West Bengal through the Secretary, Education Department (Primary Section), Bikash Bhawan, 8th floor, Salt Lake, Kolkata and others challenging the order dated 25th January, 2016 as corrected on 5th February, 2016 by the learned single Judge in the Contempt Rule being WPCRC No. 422(W) of 2015 arising out of Writ Petition no. 32959(W) of 2014, (Kalidhan Banerjee and Ors. v. Nirmalendu Adhikari and Ors.) .
(3.) The grounds for assailing the aforesaid order is that the learned trial Judge erred in not appreciating that at no point of time the writ petitioners were recommended by the District Primary School Council, Hooghly for their approval to the Commissioner of School Education and hence direction for approval of panel for appointing the 66 persons who appeared for selection is not sustainable in law and that direction to the Commissioner of School Education to consider the case of the petitioners and the Commissioner of School Education passed the reasoned order vide Memo dated 19th May, 2015 directing the District Primary School Council to verify the claim of the petitioners to the effect that they were trained candidates and had participated in the selection process of 1981 was not proper. Moreover, the panel of 1983 did not contain their names although they were trained and that the Commissioner of School Education was not a party in the writ petition, therefore, he could not highlight the fact as to the entitlement of the petitioners to get appointment and as such the impugned order is bad and is liable to be set aside on the aforesaid grounds.;