Calcutta High Court (Appellete Side)
Smt. Shilpa Samui (Roy) vs The State Of West Bengal & Ors on 12 January, 2021
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
08 12.01.2021. W.P.A. 11134 of 2020
ab
Ct. 15
Smt. Shilpa Samui (Roy)
Vs.
The State of West Bengal & Ors.
Mr. Arabinda Chatterjee (Sr. Advocate)
Mr. Arkadipta Sengupta
... For the Petitioner.
Mr. Ratul Biswas,
...For the W.B.B.P.E.
Mr. Malay Kumar Singh
Mr. Sajal Kr. Pandit
Sk. Md. Masud
... For the State.
Affidavit of service filed by the petitioner in Court
today be kept on record.
Mr. Arabinda Chatterjee, Learned Senior
Advocate appearing for the petitioner submits that TET
Examination has been conducted by the West Bengal
Board of Primary Education in the year 2014 and the
qualification has been relaxed in terms of the notification
dated 9th April, 2015 and, accordingly, the appointment if
any made on the basis of the said TET Examination 2014
should also be available in respect of the candidates with
relaxed qualification in respect of the notification for
recruitment dated 23rd November, 2020.
Mr. Biswas, learned Counsel appearing for the
Board relies on a notification of recruitment dated 23rd
December, 2020 and submits that in view of such
notification, the qualification as prescribed by the NCTE
2
cannot be relaxed for appointment of Primary School
Teachers.
Heard both the parties.
Let affidavit-in-opposition be filed by the
respondent authorities at an earliest preferably within a
period of four weeks from date. Reply thereto, if any, be filed within two weeks thereafter.
Let this matter appear in the combined monthly list of March, 2021 under the heading "For Hearing" .
(Rajarshi Bharadwaj, J.)