Mir Dara Sheko, J. - (1.) Heard Mr. Bikash Ranjan Bhattacharjee, learned Senior Counsel, being assisted by Mr. Tulsi Das Maiti, Mr. Pradip Kumar Ghosh, Ms. Namita Basu and Mr. Snehasish Bala, learned Advocates representing the writ petitioner. Heard also Mr. Bhaskar Prasad Vaisya, learned Counsel, being assisted by Mr. Ranjan Saha, learned Advocate representing the Paschim Medinipore District Primary School Council and its Chairman, respondent Nos. 4 and 5. The State, being the respondent Nos. 1, 2 and 3, remains unrepresented.
(2.) Mr. Bhattacharjee inviting attention of the Court to the appointment letter issued in favour of the writ petitioner by the Chairman, Ad-hoc Committee, Medinipore District Primary School Council in the year 1996 submitted that on receipt of said appointment letter as against the then existing sanctioned post the writ petitioner has been rendering services as primary school teacher like some others, who were also appointed in the same year.
(3.) Further submitted that at that relevant time the Medinipore District was undivided and after division of Medinipore District as Purba Medinipore and Paschim Medinipore, the list of teachers amongst those selected candidates after verification was published on July 21, 2016, vide Memo No. 1652/LA where like others the name of the writ petitioner also found place in the said list.;