Calcutta High Court (Appellete Side)
(Ad 9) vs The State Of West Bengal & Ors on 16 November, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
Court No. 17 WPA 14440 of 2021
16.11.2021 Ram Sarkar
(AD 9) Vs.
The State of West Bengal & Ors.
(S. Banerjee)
(Via Video Conference)
Mr. Anjan Bhattacharya
... for the petitioner
Mr. Bhaskar Prasad Vaisya
Mr. Suman Dey
... for the State
Mr. Sandip Kumar Dey
Mr. Abhijit Sarkar
... for the School
Let the affidavit of service filed in court today be
kept on record.
The petitioner is directed to file one
supplementary affidavit clarifying the following points:
1) How he was appointed in Magurpur High
School?
2) Following which procedure he was appointed
in Rajibpur St. Joseph High School?
3) He has to disclose all documents in respect of
his appointment including joining letter in the
Bhurkush High School, Magurpur High
School and Rajibpur St. Joseph High School.
He is also directed to annex to the supplementary
affidavit all other documents to give a complete picture
of this case which has several loose ends.
2
Learned advocate appearing for the State is
directed to take instruction from the District Inspector
of Schools (SE) of Gangarampur subdivision as to how
the petitioner was appointed in Rajibpur St. Joseph
High School - was it on the recommendation of the West
Bengal Regional School Service Commission?
Learned advocate for the present school of the
petitioner, being respondent nos. 8, 9 and 10, has
submitted that the present school being a school established by the minority community, is not governed by the West Bengal Central School Service Commission and, therefore, application for approval under Utsashree portal cannot be considered by the school as School Service Commission Act is not applicable to them.
Learned advocate for the State, Mr. Vaisya, is also directed to take instruction from the Commissioner of School Education as to whether Utsashree portal can be availed of by the teachers of schools established by minority community.
As the petitioner has not made West Bengal Central School Service Commission a party, I direct the petitioner to add the Commission a party respondent to this application forthwith.
The matter is adjourned for two weeks. List this matter on 30th November, 2021.
(Abhijit Gangopadhyay, J.)