CHAIRMAN AD HOC COMMITTEE Vs. LILA PAL

JUDGEMENT

(1.) THIS appeal is filed by the authority against the order passed by the Division Bench directing creation of additional post to accommodate the respondent No. 1. Briefly stated, the facts are as follows. Respondent No. 1 was appointed on contingent basis. The case of the appellant is that the appointment by the Managing Committee of the Duff Primary School at chinsurah was against non-existing post. Be that as it may be. We are not concerned with this. Suffice it to say, the respondent was stated to have been appointed on contingent paid basis of Rs. 50/ -. It appears that repeated request for creation of post has not produced any result and, therefore, the respondent No. 1 filed a writ petition before the learned single Judge. The learned single Judge disposed of the writ petition with a direction to the school authority to pursue the matter for sanction of an additional post on the basis of increase roll strength.

(2.) AGGRIEVED thereby, the authority, the appellant herein, filed an appeal MAT no. 3956/1999. The Division Bench disposed of the appeal by impugned order in terms of the following:-