BARNALI PURKAIT (MONDAL) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred by the appellant Smt. Barnali Purkait (Mondal) against the order dtd. 13/8/2021 passed by a learned Single Judge in W.P.A. 6378 of 2016.

(2.) The appellant was engaged as Sahayika of Ramchandrapur Sishu Shiksha Kendra, village-Ramchandrapur, District- South 24 Parganas on 15/3/2010. By a memo dtd. 4/1/2011 the Block Development Officer, Mathurapur-I informed the Secretary and Mukhyasahayika of the said Sishu Siksha Kendra that approval of engagement of the appellant as Sahayika stood withdrawn. By an another memo dtd. 4/1/2012 the Executive Officer, Mathurapur-I, Panchayat Samiti directed the Secretary, Ramchandrapur Sishu Shiksha Kendra to desist the appellant from doing any institutional work of the Siksha Kendra and restrain her from signing in daily attendance register. In the writ petition the appellant, inter alia, sought for the following reliefs:

(3.) By the order impugned the writ petition filed by the appellant has been dismissed.