SWAPNA DE Vs. SECRETARY, SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The petitioners claim to be the teaching and non teaching staffs of one Sukchar Swami Mahadebananda Junior High School (for short, the school).

(2.) The first petitioner claims to be Headmistress of the school and she was appointed on May 02, 1995 and joined her duty on May 05, 1995 with a qualification M.A. in Bengali and B.Ed. The second petitioner is an Assistant Teacher who was appointed on December 04, 1995 and joined her duty on December 18, 1995 with a qualification B.A. (Hons.) in English with M.A. The third petitioner is an Assistant Teacher appointed on May 13, 1996 and joined on May 17, 1996 with a qualification B.A. and B.Ed. The fourth petitioner is an assistant teacher appointed on December 10, 1996 and joined on December 16, 1996 with a qualification M.A. (History). The fifth petitioner is a Clerk appointed on May 13, 1997 and joined his duty on May 09, 1997 with a qualification Higher Secondary. The relevant appointment letters are marked as Annexure P-1 at pages 45 to 48 to the writ petition.

(3.) The school was initially established in the year 1966 and was recognized by the West Bengal Board of Secondary Education (for short, the Board) as Class IV Junior High School w.e.f. January 01, 1971. Subsequently, due to some severe political movement in the State, the school was closed down in 1976 as pleaded in the writ petition. Such closure of the school was notified to the Board in 1984. The school again started imparting education and the school authority took steps for revival of its recognition which was there in favour of the school. On May 02, 1988 an inspection was held by the Jurisdictional District Level Inspection Team (for short, DLIT). The DLIT by its report dated May 09, 1988 recommended for revival of the recognition of the school.