Calcutta High Court (Appellete Side)
Monoranjan Paikira vs The State Of West Bengal & Ors on 13 June, 2011
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1
13.06.2011 W.P. 23706 (W) of 2005
ss
Monoranjan Paikira
Vs.
The State of West Bengal & ors.
Mr. Tanmoy Chakraborty
... For the petitioner
Mr. Biswajit De
... For the State
The writ petitioner has questioned the order dated 11th May,
2005 passed by the Employment Officer-in-Charge, District
Employment Exchange, Belda wherein the certificate for teacher's
training issued by British Correspondence College, 31/4, Thakur
Ramkrishna Lane, Howrah-4, was not accepted and it was observed
that in case the certificate is not issued by West Bengal Primary
Education Board or Director of School Education, the petitioner's
name could not be sponsored to the employer by the concerned
employment exchange.
Learned Counsel appearing for the respondents submitted
that under Section 14, recognition of the institution for giving such training and issuing certificate was stipulated in the Act of National Council for Teacher Education, 1993 but unfortunately, the certificate produced by the petitioner is not issued by any recognised institution under the said Act of 1993 and therefore, the petitioner's claimed cannot be entertained and the refusal on the part of the officer to sponsor the petitioner's name is lawful and valid.
He also produced a judgement of this Court rendered in the case of Tumpa Roy Vs. State of West Bengal and Ors. (W.P. 2580(W) 2 of 2010) and submitted in view of that judgement also the writ petition should be dismissed.
Heard the learned Counsel for both the sides. I find that the certificate issued by the concerned organisation is not a recognised one under the National Council for Teacher Education Act, 1993 and therefore, the certificate cannot be given weightage and the employment officer is right to reject the prayer of the petitioner for referring his name to the employer as sponsored candidates.
In that view of the matter, the writ petition is dismissed. There would be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the appearing parties on priority basis.
(Ashoke Kumar Dasadhikari, J.)