STATE OF WEST BENGAL Vs. MD HASSAN

JUDGEMENT

(1.) The learned Advocate representing the appellants/petitioners has filed informal paper books in relation to the appeal today in Court. The same be kept on record. This appeal has been preferred assailing the judgment and order dated 14th August, 2009 passed by a Learned Judge of this Court whereby and whereunder the said Learned Judge finally disposed of the writ petition on merits by directing the District Inspections of Schools (SE) Hooghly to approve the appointments of the appellants/writ petitioners as teaching and non-teaching staff of the concerned High Madrasah.

(2.) From the records, we find that the writ petition was filed by eight writ petitioners and out of the said eight writ petitioners, six were appointed as Organising Assistant Teacher and the rest two as Group-D staff by the Organising Managing Committee of the unrecognised section of the concerned Madrasah.

(3.) Series of litigations were initiated by the appellants/writ petitioners for approval of their appointments as Organising teaching and non-teaching employees of the Madrasah concerned.