SUBODH KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has completed his Post Graduation course in History in the year 1986 and in Bengali in the year 1990 under Rabindra Bharati University. After obtaining degree, the petitioner had enrolled his name in the Employment Exchange.

(2.) In the year 1994, the District Inspector of Schools (SE) Nadia has granted permission for recruitment of teachers and non teaching employees in recognised Non Governmental Secondary Schools. According to the said approval the Headmaster, Nasara High School issued an interview letter to the petitioner for appointement for the post of Assistant Teacher B.A. (Bengali). The petitioner had appeared in the interview and accordingly vide letter dt. 4/3/1996, the petitioner was appointed as Assistant Teacher (Bengali). The District Inspector of Schools vide letter dt. 22/7/1996 had approved the appointment of the petitioner as Assistant Teacher (Bengali).

(3.) The request of the petitioner was not considered by the school authorities and accordingly, the petitioner had preferred a Writ Application before this Court being WP No. 7333 (w) of 2013 and the Coordinate Bench of this Court had disposed of the said writ application with the liberty to the petitioner to file a represenation along with all documents and the District Inspector of Schools and was directed to dispose of the representation of the petitioner with in eight weeeks by giving an opportunity of hearing to the petitioner.