REKHA AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In invocation of the jurisdiction of the Court under Article 226 of the Constitution of India, the writ petitioner questions the legality and/or sustainability of the reasoned order passed by the District Inspector of Schools (Secondary Education), Kolkata (hereinafter referred to as 'D.I.') in deference to the order passed by this Court in a writ petition being WPO/201/2017 which was communicated to the petitioner under a memo. vide. dtd. 10/3/2021 ( Annexure-P-7 to the writ petition).

(2.) Despite opportunity given in the order dtd. 15/9/2021, the respondents chose not to file any affidavit-in-opposition.

(3.) Balika Siksha Sadan(hereinafter referred to as the school)is a D.A. getting private school. The school authority pays the salary and other allowances to the teaching and non- teaching staffs from its own resources and/or fund and the Government of West Bengal pays D.A. to the approved teaching and non-teaching staffs.