BISWAJIT CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service and supplementary affidavit filed by the petitioner are taken on record.

(2.) It is contended on behalf of the petitioner that the petitioner was initially appointed as assistant teacher as Mohitnagar Colony Tara Prasad High School (XII) and in terms of recommendation of the West Bengal Regional School Service Commissioner, Northern Region, Malda dated November 22, 2001, the petitioner was appointed as Head Master of Purba Dhantala High School, Purba Dhantala, Post Office- Satellite Township, District - Jalpaiguri and his service was duly approved by the District Inspector of Schools vide memo dated February 25, 2002 with effect from February 01, 2002. The petitioner lost his service book along with other relevant documents and lodged a General Diary in this regard being GDE No. 392 dated February 08, 2019. Such loss was intimated to the Administrator of the School and the District Inspector of Schools was requested to grant necessary approval for reopening of the service book of the petitioner. The petitioner initially prayed for a direction upon the District Inspector of Schools, the 4th respondent herein, to take immediate steps for reopening of the service book of the petitioner by according necessary approval thereto.

(3.) The petitioner has used a supplementary affidavit which demonstrates that the 4th respondent has issued necessary instructions to the Administrator, Purba Dhantala High School, Purba Dhantala, Post OfficeSatellite Township, District - Jalpaiguri for taking necessary steps for reopening service book of the petitioner at the earliest.