S.B.Sinha, J. - (1.) This appeal is directed against a judgement and order dated 31st March, 1997 passed in C.O. No. 19671(W)/95 by a learned single Judge of this Court as modified by an order dated 16.4.97. The writ petition was filed by 10 petitioners claiming, inter alia, the following reliefs: "(A) Writ in the nature of Mandamus commanding the respondent No.5 to send name of the petitioners to the respondent No.4 so that they may be allowed to appear at the interview to be held for preparation of panel for appointment of Primary teachers in the District of 24-Parganas (South): (B) Writ in the nature of Certiorari directing the respondents to transmit and authenticate the records of the case so that conscionable justice may be done to the petitioners by empanelling them for appointment of primary teachers."
(2.) The basic fact of the matter is not in dispute.
(3.) The President, District Board, 24-Parganas, the predecessor in-interest of the appellant herein issued a notification on or about 27.6.78 inviting applications for preparation of panel to recruit an Assistant Teacher under the District School Board from the candidates having the minimum qualification. The minimum qualifications are: "School Final passed in 1970 or before 1970. Higher Secondary passed in 1971 or before 1971. To be registered in any Employment Exchange. Age limit between 19 to 35 years on 1.4.78. Primary Basic Training will be an added qualification." ;