TARAK CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal has been preferred against the Order and Judgment passed by the Hon'ble Single Bench on 9/6/2015 in writ petition no. WP 28115 (W) of 2012.

(2.) By the impugned Judgment and Order the Hon'ble Single Bench was pleased to dismiss the said writ petition praying for granting an order regularizing the writ petitioner to the post of a teacher in a primary school under the District Primary School Council, North-24-Parganas.

(3.) The facts of the present case are that one Tarak Chandra Das claiming himself to be an Organizing Teacher of a school being appointed by the Chairman of the local Municipality as per the decision of the people of the locality, is seeking to have himself regularized.