SAMIUL ISLAM Vs. MOUSHOMIARA BEGUM

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The ground for review as set out by the review petitioner is that this Court vide order dated 11.04.2018 passed in WP(C) No. 201 of 2017 had directed the State respondents to release the salary of the writ petitioner with effect from 1st January, 2015 till date on the ground that she was duly appointed by the School Managing Committee and her appointment was provisionally approved by the respondent No. 7 vide letter dated 17.01.2017.

(3.) The review petitioner who is the Headmaster-cum-Secretary of the Managing Committee had approached the respondent No. 7 for release of the salary, but it transpired that the provisional approval accorded to the respondent No. 1 was without the knowledge or approval of the higher authorities. As such, the review petition has been preferred with a prayer that the order dated 11.04.2018 be modified in view of the facts as portrayed.