SUJOY HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE writ petitioners have challenged the purported action of the employment exchange for cancellation of the sponsorship to the District Primary School Council, South 24 Parganas for the post of Primary Teacher.

(2.) ALL the petitioners got themselves register with the employment exchange for the purpose of sponsorship of their candidature on requisition being sent by the concerned District Primary School Council for filling up the post of a Primary Teacher. The District Primary School Council notified the vacancy of the Primary Teacher to the concerned Employment Exchange under the West Bengal Primary School Teachers' Recruitment Rules, 2001. After receiving the names of the candidates from the concerned Employment Exchange, the District Primary School Council intimated all the sponsored candidate to submit their Bio -data/testimonials. It is alleged in this writ petition that after the submission of the Bio -data/testimonials by the petitioners a notice was posted in the office of the District Primary School Council notifying that the Employment Exchange has cancelled the sponsorship of 298 candidates including the petitioners.

(3.) ON 17.12.2009, an interim order was passed permitting the petitioner No.1 and 5 to appear in the written test schedule to be held on 20.12.2009 provisionally. It was further observed therein that mere participation shall not create any equity in favour of the said petitioners and shall be subject to an ultimate outcome of this writ petition.