Calcutta High Court (Appellete Side)
Shantanu Biswas vs The State Of West Bengal & Ors on 20 March, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
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20.03.2014
srm
W.P. No. 7388 (W) of 2014
Shantanu Biswas
Versus
The State of West Bengal & Ors.
Mr. Bikash Ranjan Bhattacharya,
Mr. Samim Ahammed,
Mr. Vishak Bhattacharya
...For the Petitioner.
Mr. Bimal Chatterjee, ld. Advocate General,
Mr. Avijit Gangopadhyay,
Mr. K. K. Bandyopadhyay
...For the SSC.
Mr. Ashis Guha,
Mrs. Susmita Biswas Choudhury
...For the State.
Mrs. Asha G. Gutgutia
...For the NCTE.
This writ application is filed by the petitioner challenging the
legality of the "Public Notice" issued under Memo
No.209/5277/CSSC/ESTT/2014 dated January 29, 2014. One of the main
grounds for challenge is that the successful candidates of Teachers
Eligibility Test in connection with the 12th Regional Level Selection Test
(AT), 2011 are entitled to get the certificate on the basis of which a
successful candidate in the Teachers Eligibility Test is entitled to enjoy
the benefit of his result for a maximum period of seven years in
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accordance with the guidelines for conducting Teachers Eligibility Test
framed by the National Council for Teachers Education.
It is submitted by the learned Advocate General, West Bengal,
on instruction from the respondent‐School Service Commission, that
the above matter is under consideration of the respondent‐School Service Commission. It is also submitted by him that the respondent‐ School Service Commission will not proceed further on the basis of the impugned "Public Notice" till any decision is taken in the above matter. He prays for adjournment of hearing of this matter to enable the respondent‐School Service Commission to arrive at a decision with regard to the above aspect of the matter.
The hearing of this matter stands adjourned to April 21, 2014 and this matter will appear in the Daily Supplementary Cause List on that date under the same heading.
In view of the admitted fact that the grant of certificate to the successful candidates of Teachers Eligibility test in connection with the 12th Regional Level Selection Test (AT), 2011 is under consideration of the respondent‐School Service Commission, the respondent‐School Service Commission is restrained from proceeding 3 further on the basis of the impugned "Public Notice" till April 25, 2014 or until further orders whichever is earlier.
( Debasish Kar Gupta, J. )