Arijit Banerjee, J. - (1.) The petitioners claim to have established organized primary schools in order to impart primary education to the children of rural areas.
(2.) Learned counsel for the petitioners refers to an order dated January 28, 2016 passed by the Hon'ble Supreme Court in Special Leave Petition (C) No.15253 of 2006 whereby the Hon'ble Court has granted liberty to some other organizing teachers to approach the Verification Committee with a direction on the Committee to examine the cases of those organizing teachers for their appointment in the post of primary teachers. Learned counsel submits that the present petitioners were not parties to the Supreme Court proceedings nor were parties to any other writ petition in this Court. They pray for a similar liberty to approach the Verification Committee.
(3.) Mr. Vaishya led by Mr. Biswas the learned counsel for the State submits that the Hon'ble Supreme Court had only granted liberty to those organizing teachers who were before the Supreme Court or were parties to the writ petitions pending in this Court to approach the Verification Committee. Since the present writ petitioner was neither before the Supreme Court nor party to any pending writ petition, they should not be granted such liberty.;