ASIT RANJAN GAYEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal from a judgment and order dtd. 25/11/2019 passed by a learned single judge of this court in exercise of its writ jurisdiction, dismissing the writ application. It is preferred by the writ petitioners.

(2.) Apart from its teaching staff, the school also had non-teaching staff. With effect from 1/1/1999 the school was upgraded to a high school. The District Inspector of School refused to approve the services of their staff.

(3.) A writ application was filed in this court [WP No. 21556(W) of 2000] to compel the respondent authorities to approve the staff of the school. It was disposed of on 7/12/2001 with a direction on the Director of School Education to consider this question of approval. The Director gave approval to the non-teaching staff but refused approval to the teaching staff.