ANWAR HOSSAIN Vs. WEST BENGAL BOARD OF MADRASAH EDUCATION & ORS
LAWS(CAL)-2018-1-65
HIGH COURT OF CALCUTTA
Decided on January 05,2018

Anwar Hossain Appellant
VERSUS
West Bengal Board Of Madrasah Education And Ors Respondents

JUDGEMENT

Mir Dara Sheko, J. - (1.) Heard Mr Bhattacharya assisted by Mr Biswas and Mr Aninda Bhattacharya representing the writ petitioner. Heard also Dr Saha Roy appearing for Gourbanga University, and Mr Basu Mallick assisted by Mr Pandit for the State.
(2.) Mr Bhattacharya submitted that the merits of this case is squarely covered by the judgment passed by this court yesterday in WP No.12390(W) of 2017. In ventilating the grievance Mr Bhattacharya apprised the court that the writ petitioner after going through the selection process for appointment of teacher held in the year 2008 joined in one Dhuliyan High Madrasah on November 1, 2008 as a teacher for the subject Philosophy having his qualifications BA (Hons) in Philosophy and MA in Philosophy.
(3.) Submitted that in the year 2016 taking consent of school authority the petitioner had applied for joining in the B.Ed. regular training course through Gour Malda College of Education affiliated under the University of Gour Banga.;


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