Arijit Banerjee, J. - (1.) The case of the writ petitioners is that the petitioner nos. 2 to 89 (in short 'the petitioners') had been working as Organiser Teachers in Primary Schools in rural areas in South 24 Parganas and had also been working under several Panchayat Samities in the scheme for eradication of illiteracy from the rural areas of South 24 Parganas. They claim that they have the requisite qualification for being appointed as primary school teachers.
(2.) The petitioners came to know that a large number of vacancies in the posts of Primary Teachers would be filled up by the South 24 Parganas, District Primary School Council (in short DPSC). However, the names of the petitioners were not sponsored for the said posts by the concerned Employment Exchanges.
(3.) The petitioners moved the instant writ petition seeking permission to participate as exempted category candidates in the interview process that was to be held by the said DPSC for selecting candidates for the posts of primary teachers. By an interim order dated 8 May, 2003 a learned Judge of this Court directed the concerned respondents to allow the writ petitioners to take part in the interview that was scheduled to be held in the 3rd week of May, 2003, without prejudice to the rights and contentions of the parties in the writ petition.;