CHAIRMAN, AD HOC COMMITTEE Vs. JITENDRA NATH CHATTERJEE

JUDGEMENT

(1.) This appeal has been filed on behalf of the Chairman, Ad hoc Committee, District Primary School Council, Burdwan (hereinafter referred to as "the Council"), for setting aside an order dated November 23, 1990 passed by a learned Judge of this Court on a writ application filed on behalf of the writ petitioners-respondents. The writ application had been filed on behalf of the said respondents alleging that they had organised a primary school in the District of Burwan as early as in the year 1973 and they have been working in the said school as Organiser Teachers. It was also alleged that in spite of several representations made on their behalf neither the School in question was recognised by the then District School Board, nor the appointments of the Organiser Teachers were approved.

(2.) The learned Judge after hearing the counsel for the parties has directed the Director of the School Education, West Bengal Primary Branch, and other respondents to the writ application to accord approval to the School with effect from 1st January, 1991 and to appoint the Organiser Teachers and to approve the appointment of the Organiser Teachers with effect from the date of such recognition of the School.

(3.) On behalf of the appellant an application for interim relief has been filed. During the hearing of the said application both parties agreed, including the writ petitioners-respondents, that the appeal itself be treated as on today's list and be disposed of along with the application for interim relief. Accordingly, the appeal was heard on merits.