Calcutta High Court (Appellete Side)
Ramesh Malik & Ors vs The State Of West Bengal & Ors on 23 December, 2022
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
23.W
12. 2022
BP/S.Banerjee WPA 7907 of 2019
Item no. CAN 1 of 2022
1&2
Court No. 17
Ramesh Malik & Ors.
Vs.
The State of West Bengal & Ors.
With
WPA 9979 of 2022
Soumen Nandy
Vs.
The State of West Bengal & Ors.
Mr. Sudipta Dasgupta
Mr. Bikram Banerjee
Mr. Arka Nandi
Mr. Sutirtha Nayek
Ms. Shalini Ghosh
..for the petitioners in
WPA 7907 of 2019
Mr. Firdous Samim
Ms. Gopa Biswas
..for the petitioners in
WPA 9979 of 2022
Mr. Saikat Banerjee
Mr. Ratul Biswas
Mr. Kaushik chowdhury
..for the Board.
Mr. Sirsanya Bandyopadhyay
Mr. Arka Kumar Nag
..for the State.
Mr. Billwadal Bhattacharyya, Ld. DSGI
Mr. Arijit Majumdar
..for CBI.
Mr. Arindam Chattopadhyay
..for DPSC, Nadia in
WPA 9979 of 2022
Mr. Jamiruddin Khan
Mr. Akash Dutta
..for the added respondent nos.
38, 41, 80, 144, 174 and 181 2 Mr. Subhamay Dewanji Mr. Diprav Deb ......For the Added Respondent Nos. 98,99,100,101,103,108,110,114, 115,116,117,118,119,120,122,124, 125,126,130,131,134,136,137,138, 139,140,145,146,155,157, 158,160, 163,164,180,184,216,235,238, 245, 246,247, 251, 252, 254, 262 & 263. Mr. Suman Basu Ms. Debannita Pramanik ...for the added respondent no. 97 Mr. Siddhartha Banerjee Ms. Tannistha Bandyopadhyay ...for added respondents 49, 143, 150 Mr. Amales Ray Ms. Mousumi Bhowal ..for respondent no. 6 Mr. Ali Ahsan Alamgir Ms. Rabia Khatoon Ms. Soma Mal ..for added respondent no. 63 Mr. Santanu Kumar Mitra Mr. Subhabrata Das Mr. Amartya Pal ..for added respondent no.11 Ms. Meenakshi Arora Mr. Pranit Bag ..for the added respondent no.131 Mr. Syed Mansur Ali Sk. Imtiaj Uddin ..for the added respondent no.193
1. The Hon'ble Supreme Court by its order dated 18.10.2022 in SLP Civil Nos. 16325 -16326 of 2022 (Dr. Manik Bhattacharya -Vs.- Ramesh Malik and others along with other matters), 3 inter alia, have directed that the writ court would adjudicate on legality of the appointments of 269 candidates whose appointment was cancelled by this court. Those 269 candidates were directed to be added as party respondent and they were entitled to file affidavits to defend their appointment to the said post, if so advised. Accordingly this court on 25th November, 2022 directed the said respondents to file affidavits by 14th December to defend their appointment to the said post and some of them have filed their affidavits and for those who could not file their affidavits by 14th December, 2022 time has been extended to file affidavits till 29th December, 2022 before me when I will sit in vacation Bench
2. No further opportunity would be granted to any of those respondents by extending time to file their affidavits to defend their appointments.
3. Some learned advocates have come today with affidavits of some added respondents which are accepted today though delayed and their matters would be considered along with 4 others, who would file their affidavits to defend their appointment by 29th December, 2022 and those matters will appear in the list on 3rd January, 2023 and will be taken up at 10.30 a.m.
4. Today the affidavits of the following respondents being respondent nos. 38, 41, 63, 80, 98, 99, 100, 101, 103, 108, 110, 114, 115, 116, 117, 118, 119, 120, 122, 124, 125, 126, 130, 131, 134, 136, 137, 138, 139, 140, 144, 145, 146, 155, 157, 158, 160, 163, 164, 174, 180, 181, 184, 216, 235, 238, 245, 246, 247, 251, 252, 254, 262 and 263 are taken for giving them an opportunity of hearing to defend their appointment:
Respondent No. 38
5. Affidavit of service filed by the respondent no.38 be kept on record.
The respondent in reply to the question of the court has submitted that there is no application or representation for giving him one mark against one wrong answer key. The respondent has also not been able to show that at any point of time the West Bengal Board of Primary Education intimated 5 him that he had qualified in Teacher Eligibility Test, 2014 (TET 2014) after giving him one mark.
He lacks these two fundamental documents to defend his employment. While defending his employment by opportunity given to him by none other than Hon'ble Supreme Court of India the respondent has failed to produce these two fundamental documents.
The first of the above two documents one would show his appeal to Board for awarding him 1 (one) mark in TET 2014 and the other one is the Board's communication to him that against his appeal the Board had granted him one mark in TET 2014. These two are wholly absent.
Therefore, Board's granting of 1 (one) mark to the respondent was wholly an affair which was secret and clandestine. With such candidates to whom such benefits were given for the reasons best known to the Board (the then Chairman of the Board is now in custody arrested by Enforcement Directorate for a number of financial corruption charge 6 as the previous Chairman of the Board).
There cannot be any clandestine and secret activity to give benefit of employment to a handful of candidates whose salary and allowances is to be paid from public exchequer. Transparency must be maintained.
The respondent's affidavit is also full of irrelevant facts which do not support his employment in a Primary School where teachers' salary and allowances are paid from Government exchequer.
6. Mr. Dasgupta, learned advocate for the petitioners submit that when the TET result was published it was found that the respondent was not a qualified candidate for TET 2014.
7. Mr. Dasgupta has demonstrated from a laptop computer the names of all 42,949 candidates who qualified in TET 2014 (published by the Board) and the respondent was directed to find out his name from those 42,949 candidates and after checking from the computer using search button the respondent has stated that his client's name 7 is not there out of those 42,949 candidates.
8. The respondent has shown one letter issued by the Secretary of the Board to the Chairperson of Hooghly District Primary School Council and the District Inspector of School wherein it has been stated that one additional panel (which is actually a second panel and not an additional panel as additional panel is different under the relevant Rules) of trained candidates approved by the Board has been annexed to that letter.
9. There is no power given in the West Bengal School Teacher Recruitment Rules, 2016 to publish such second panel. The preparation and publication of such second panel is wholly illegal and this is a result of the secret and clandestine affair adopted by the Board to give employment to a handful of candidates in 2016 recruitment process.
10. Learned advocate for the West Bengal Board of Primary Education was invited to make his submission when he has submitted that he has nothing to submit except saying that the Secretary of the Board had filed one report in 8 the form of an affidavit affirmed in June 2022 in the connected writ application being WPA 9979 of 2022.
This report/affidavit was filed long back, before the order of the present order of the Hon'ble Supreme Court. The Board has not used any separate affidavit in respect of any of the respondents' affidavits now. Thus the Board now has not supported the employment of the respondent. Board has also not said during the hearing that it is supporting the respondents employment.
11. In the affidavit of the Board affirmed on 14th June, 2022, (much before the present order of the Hon'ble Supreme Court) the Board inter alia submitted that the Board received representations which is wholly untrue and false. The Board had failed to show any such representation of any candidates for enhancement of marks.
That affidavit of the Board also says that the Expert Committee on School Education, Government of West Bengal opined the answer key in respect of the said question was wrong which is also totally untrue and 9 false which came to light when this court had directed production of records and perused those records. In the earlier stage of this proceeding it has come to light that there was no expert committee formed by any authority and there was no question of giving such opinion by such expert committee. The Board also said in the affidavit that after receiving such opinion it had decided to award one mark to the unsuccessful candidates who have submitted their representations along with testimonials. This is a false statement which again came out on perusal of records as aforesaid. There is neither any representation which was placed before this court in any stage of the proceeding or now, nor there was any testimonial of the candidates who purportedly made such applications. This respondent also, as stated above, has failed to produce his representation.
The Board has not filed any affidavit in respect of the affidavit filed by the respondent supporting the statements made in the affidavit of the respondent.
10
12. Thus the recruiting agency is not also supporting the present endeavour of this respondent now to defend his appointment.
13. From the above facts and circumstances it is clear to this court that the appointment given to the respondent was wholly illegal, against the law and result of some sinister whisper in the ears of the respondent and there is no provision for publication of such second panel. Such appointment is result of corrupt practice for a handful of candidates.
14. Hence, I hold that the appointment given to this respondent is wholly illegal and such appointment is liable to be cancelled and is cancelled.
15. The respondent shall not enter in the school premises from tomorrow and the Headmaster of the school, where he was appointed, shall not allow the respondent to enter into the school or to take any class in the school.
16. The concerned District Primary School Council shall take all steps forthwith to intimate the vacancy in the school to the appropriate officer of the State Government by 7th January, 2023 and the said officer of 11 the State Government shall send the vacancy to the West Bengal Board of Primary Education by 17th January, 2023.
17. Whether in the vacancy any other fit and qualified person, who is waiting and demanding job against 2016 recruitment process, is to be appointed will be decided in January 2023. It has been submitted by the petitioner that no additional panel which was required to be published by the Board under the relevant Rules was published and that additional panel is treated as the waiting list because from that additional panel candidates are recommended in the vacancies which remain vacant in a recruitment process even after recommendation.
Final decision in this regard will be taken on next dates of hearing and the learned advocate for the Board should come up with proper instruction in respect of the non- publication of additional panel by the Board.
18. The petitioner has submitted that there was no notice that interview and aptitude test for the present respondent would be taken by the Board which is a statutory mandate and 12 this allegation has neither been denied by the respondent nor has been denied by the Board. Thus illegality is found in each and every respect of the appointment of the respondent.
19. Whether the respondent will refund the entire amount of money he received as salary and allowances from the school as a primary teacher, will be decided later by this court.
20. The petitioner has filed one consolidated affidavit in reply to the affidavit of the respondent which is kept on record. Respondent No. 41 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 13 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No. 63 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
14
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No. 80 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and 15
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No. 98 16 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court 17 to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No. 99 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the 18 above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No. 100 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also 19 not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no.101 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any 20 endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 103 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents 21 clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No. 108 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the 22 West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 110 The respondent has filed an affidavit. But he 23 has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent 24 and the resultant vacancy also and therefore is not repeated.
Respondent no. 114 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. 25 Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 115 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst 26 the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 116 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop 27 computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 117 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made 28 illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no.118 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education 29 intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no.119 The respondent has filed an affidavit. But he has failed to show the fundamental two 30 documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore 31 is not repeated.
Respondent no.120 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. 32 Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 122 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst 33 the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 124 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop 34 computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 125 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made 35 illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 126 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education 36 intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no.130 The respondent has filed an affidavit. But he has failed to show the fundamental two 37 documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore 38 is not repeated.
Respondent no. 131 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. 39 Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 134 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst 40 the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 136 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop 41 computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 137 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made 42 illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 138 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education 43 intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 139 The respondent has filed an affidavit. But he has failed to show the fundamental two 44 documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore 45 is not repeated.
Respondent no. 140 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. 46 Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 144 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst 47 the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 145 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop 48 computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 146 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made 49 illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 155 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education 50 intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 157 The respondent has filed an affidavit. But he has failed to show the fundamental two 51 documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore 52 is not repeated.
Respondent no. 158 Though an affidavit has been filed on behalf of the added respondent no. 158, nobody has appeared when the turn of the said respondent came and his matter is called.
His affidavit is rejected.
However, if he wants to file a separate affidavit, that will be allowed but on payment of a cost of Rs. 10,000/- to the High Court Legal Services Committee. That separate affidavit if there is any, is to be filed on 29th December, 2022 when I will sit in the vacation bench.
Respondent no. 160 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
53
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 163 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and 54
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 164 55 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court 56 to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 174 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the 57 above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 180 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also 58 not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 181 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any 59 endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 184 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents 60 clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent No.216 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the 61 West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 235 The respondent has filed an affidavit. But he 62 has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent 63 and the resultant vacancy also and therefore is not repeated.
Respondent no. 238 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. 64 Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 245 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst 65 the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 246 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop 66 computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 247 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made 67 illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 251 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education 68 intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 252 The respondent has filed an affidavit. But he has failed to show the fundamental two 69 documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore 70 is not repeated.
Respondent no. 254 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. 71 Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 262 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst 72 the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
Respondent no. 263 The respondent has filed an affidavit. But he has failed to show the fundamental two documents : (i) he made a representation for increasing his one mark in TET 2014 and
(ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.
Absence of these two documents clearly shows that his appointment was made illegally for the same reasons as has been stated in respect of respondent No. 38 The respondent has not made any endeavour also to show using the laptop 73 computer of the petitioner that the respondent's name is there amongst the 42,949 candidates. The respondent has also not denied this his name is not there amongst the said 42,949 candidates.
The factual situation of this respondent of getting appointment illegally is similar to the above respondent being respondent no.38. Hence the observations made by this court in respect of respondent no.38 are similar in this case including the decision of this court to cancel the appointment of this respondent and the resultant vacancy also and therefore is not repeated.
(Abhijit Gangopadhyay, J.) 74