PIYU DATTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have heard the learned counsel for the parties.

(2.) This appeal is directed against the judgment and order dated 3rd July, 2008 passed by the High Court of Calcutta in M.A.T. No.223 of 2008 whereby the appeal filed by the respondents was allowed.

(3.) The appellant was appointed as a Teacher in the Lake School for Girls on 10.7.1993 and she has been continuing as a teacher for the last almost 19 years but she has yet not been regularised.