- (1.) The School Service Commission recommended the name of the writ petitioner/appellant for appointment to the post of Assistant Teacher in Manbhum Victoria Institution (HS). The writ petitioner at that point of time was already an approved teacher of Chakdah H.S. (High) School. The writ petitioner's case is that at the time when the recommendation was made in her favour by the School Service Commission, she was pursuing her B.Ed. course with permission of the authorities. In the event she was to join the new school as per the recommendation of the School Service Commission, she would have to give up her B. Ed. course which she was pursuing at that point of time. She, in that view of the matter, applied for leave to join the school after she completed her B. Ed. course.
(2.) The case of the School Service Commission is that the recommendation is valid for 90 days. If the candidate does not join within 90 days, the recommendation ceases to be operative.
(3.) Mr. Bari, learned Counsel, appearing for the appellant, contended that the provision for 90 days is directory and not mandatory and the School Service Commission has the power to extend the time within which the recommended candidate may join the school.;