PURNA CHANDRA GHORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned advocate for all the parties.

(2.) In this writ application, the petitioners who claim themselves as organising teaching staff of upgraded class IX and X, which has since been recognised by the decision of the West Bengal Board of Secondary Education with effect from 1.5.98, have challenged the decision dated 25.5.2000 passed by the District Inspector of Schools (SE) Tamluk, whereby and whereunder the petitioners prayer for approval of their services with effect from the date of recognition was rejected on different grounds including the grounds that as per the Government Circular No. 117-SE(S) dated 24.2.1995, the conditions as stipulated for according approval of the services of the organiser staff were not at all fulfilled.

(3.) This writ application has been opposed by filing affidavit-in-opposition by the State respondents. However, this writ application has been supported by the Managing Committee of the school.