BAUL SARKAR Vs. MINA CHAKRABORTY

JUDGEMENT

(1.) - This is an appeal filed against the judgment and order dated 26th March, 1999 passed by Shyamal Kumar Sen, J. (as His Lordship then was). It was passed on a writ petition which had been registered in this Court under Civil Order No. 17829(W) of 1996. The said writ petition had been filed by the respondent No. 1 herein.

(2.) By the said judgment and order the learned Judge directed the State-respondents to regularise, with effect from 17th November 1992, the appointment of respondent No. 1 in the post of Matron at 'Alipore Vidyamandir', Post Office: Nimta, Calcutta-700 049 (hereinafter referred to as 'the said school); and to give her all the consequential benefits.

(3.) The appellant, who felt aggrieved by the said judgments and order was, however, not a party to the said writ petition. On application, leave was granted to the appellant to prefer the present appeal against the said judgment and order.