STATE OF WEST BENGAL Vs. ARUP KUMAR GANGULY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated June 11, 2010 passed by the Hon'ble Single Judge in W.P. 18265 (W) of 2007.

(2.) By the order impugned the respondent authorities were directed to regularize the service of the writ petitioner as an Assistant Teacher in Kundala K.S. G.C. High School, District: Birbhum within a period of four weeks from the date of communication of the order.

(3.) The writ petitioner was appointed on purely ad hoc basis in the morning section of the said school by the headmaster-cum-secretary on May 20, 1994. The writ petitioner joined the school as an Assistant Teacher on ad hoc basis with a consolidated salary of Rs. 100/- (Rupees one hundred) only per month. The morning shift of the school, however, was approved subsequently by the District Inspector of School. Although the writ petitioner was appointed as on adhoc basis in the morning shift, he was transferred in the secondary section on the retirement of one Brojo Mohan Mukherjee.