PRAKASH CHANDRA PURKAIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in the instant writ application has questioned the order dated June 7, 2001 passed by the District Inspector of Schools (SE) being Memo. No. LS-458/1(4) being annexure R-6 to the affidavit-in-opposition of private respondent No. 6.

(2.) By the impugned order passed by the District Inspector of Schools (SE), directions have been issued to the school authorities to issue appointment letter to Shri Basanta Kr. Haldar (respondent No. 6) as a Group 'D' staff of the school with immediate effect.

(3.) It must also be stated here that the impugned order has been passed in compliance with the order of the High Court dated March 23, 2001 passed in W.P. No. 1030 (W) of 2001 (Basanta Kr Halder v. State of West Bengal & Ors.).