MALAY PAHARI Vs. WEST BENGAL CENTRAL SCHOOL SERVICE COMMISSION & OR
LAWS(CAL)-2018-5-32
HIGH COURT OF CALCUTTA
Decided on May 04,2018

Malay Pahari Appellant
VERSUS
West Bengal Central School Service Commission And Or Respondents

JUDGEMENT

- (1.) With a view to recruit teachers on vacant posts in non-Government High and Higher Secondary Schools in the State, the West Bengal Central School Commission (hereafter the 'Central Commission') issued an advertisement bearing no. 01/AT/06 dated July 12, 2006 inviting applications from eligible candidates. Insofar as "Assistant Teachers in Physical Education" is concerned, the essential educational qualification was mentioned as follows: "Bachelor Degree in General Stream in Arts/Science/Commerce with Degree/Diploma in Physical Education from any recognised University".
(2.) A corrigendum was issued on July 19, 2006, whereby the essential qualification advertised earlier was substituted to read as: "Bachelor Degree in General Stream in Arts/Science/Commerce with Degree/Diploma in Physical Education from any Teachers' Training Institution duly recognised by N.C.T.E."
(3.) The appellant, a science graduate and also having to his credit a degree in Physical Education from Baliapal College of Physical Education (hereafter the 'college'), affiliated to Fakir Mohan University, Orissa, offered his candidature in pursuance of such advertisement as a candidate for recruitment on the post of Assistant Teacher in Physical Education.;


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