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Judgment
The present writ petition has been preferred inter alia praying for issuance of necessary direction upon the respondents to allow the petitioner to participate in the personality test pertaining to the State Level Selection Test, 2016 (in short, the said RLST, 2016) for recruitment to the post of Assistant Teacher in Higher Secondary Schools (Classes IX to X).
Mr. Bhattacharya, learned advocate appearing for the petitioner submits that responding to the advertisement published by the West Bengal School Service Commission (in short, the said Commission) pertaining to the said RLST, 2016, the petitioner submitted an on-line application for participation in the selection process. Upon considering the same, the petitioner was called for a written test on 27th November 2016 and as she emerged to be successful in the same, she was called for the
verification but thereafter she was not allowed to participate in the Personality Test and in the result it was stated that her candidature had been rejected "DUE TO NON-BED". Drawing the attention of this Court to the averments made in paragraph 8 of the writ petition, he submits that prior to publication of the result of the said RLST, 2016 on 4th November, 2017, the petitioner completed her B.Ed. examination on 1st November, 2017 and as such her candidature could not have been rejected by the said Commission "DUE TO NON-BED".
Per contra Dr. Patra, learned advocate appearing for the said Commission submits that B.Ed. qualification was mandatory for appointment to the post of Assistant Teacher and as the petitioner did not have such qualification at the time she submitted her application for participation in the selection process, her candidature was rightly rejected.
Indisputably, the period prescribed for on-line application was from 20th October, 2016 to 24th October, 2016. The written test was scheduled on 27th November, 2016 and the verification was held on 25th July, 2017. Prior thereto, the petitioner did not acquire the B.Ed. qualification which was a mandatory for appointment to the concerned post of Assistant Teacher.
In the said conspectus, I am of the opinion that no legally protected right of the petitioner, which can be judicially enforced, has been infringed warranting interference of this Court.
Accordingly the writ petition is dismissed.
There will be no order as to costs.