JAYASHREE MAHATA Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2008-8-119
HIGH COURT OF CALCUTTA
Decided on August 18,2008

Jayashree Mahata Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

Indira Banerjee, J. - (1.) The question which has arisen for determination in this writ petition is, whether, candidate recommended by the Regional Service Commission, constituted under the West Bengal School Service Commission Act, 1997, for appointment to a school, who does not join that school to which he/she has recommended, is debarred from being re-commended for appointment to another school, under the West Bengal School Service Commission (Procedure for Selection of Persons for Appointment to the Posts of Teachers including Head Masters/Head Mistresses/Superintendents of Senior Madrasah in recognised non-Government Aided Schools and Procedure for Conduct of Business of the Commission) Regulations, 1998, and in particular Regulation 9 thereof.
(2.) Pursuant to advertisement issued by the West Bengal Central School Service Commission, inviting applications, inter alia for posts of Assistant Teachers of History of aided recognised non-Government schools in the Western Region, the petitioner applied, giving preference for a school in district of Purulia.
(3.) The petitioner duly appeared for the 6th Regional Level Selection Test conducted by the West Bengal Regional School Service Commission, Western Region, Bankura in 2005.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.