Amitava Lala, J. - (1.) The writ petition is made for giving reliefs in the nature of direction upon the respondents to sit in the examination for appointment of teacher in recognized non-government aided school as per advertisement No. 1/98 published by the respondent No. 1 after relaxing the age upto 45 years in the case of physically handicapped persons as per Memo No. 531 (2)-SW/MN-14/98 dated 3rd March, 1998 issued by the Government of West Bengal as well as for various other incidental prayers.
(2.) Under similar circumstances as and when the respondent was not present, this Court was pleased to pass an order in disposing of a writ petition being W. P. No. 9017(W)/98, Md. Horroz Dafadar v. W. B. Central School Service Commission & Anr., in the following manner "Let the affidavit-of-service filed in Court today be kept with the record. The petitioner is a physically handicapped candidate who was allowed to appear in the examination made by the School Service Commission, but the result of the petitioner has not yet been published which should be published within a period of four weeks ^ from the date of communication of this order or it will be communicated to the petitioner within such period. At the time of communication, the authority concerned should remember that the selection of such candidate will be in accordance with Memo No. 500 (100)-Emp/1M-43/94 dated 7th October, 1997 issued by the Chief Secretary, Labour Deptt., Government of West Bengal read with Memo No. 10517-F dated 2nd December, 1980 issued by the Finance Deptt., Audit Branch, Government of West Bengal. The case of 100 point roster as well as relaxation of age, in any event, considering all aspects as directed above, the communication as to the result of the examination will be communicated within a period of four weeks from the date of communication of this order as aforesaid. The writ petition is thus disposed of. There will be no order as to costs. Let urgent xerox certified copy of this order, if applied for, within 7 days from the date of submission of the application."
(3.) Two other writ petitions being W. P. No. 9016(W)/98 and W. P. No. 9018 (W)/98 are similarly placed but opposed at the time of hearing.;