APU SUTRADHAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This present writ application is directed against the order passed by the Director of Public Instruction, State of West Bengal dated July 22, 2022 wherein the claim of the petitioner for grant of benefit of the Memorandum No. 2081-Edn (CS)/10M-83/2019 dated December 23, 2019 is rejected.

(2.) On June 12, 2018, the Officer-in-Charge of ABN Seal College, Cooch Behar had published a notice for walk-in-interview for the posts of Teaching-cum-Learning Assistant. The petitioner had participated in the said walk-in-interview process and the petitioner was selected for the said post.

(3.) The Joint Secretary to the Government of West Bengal by a Memo dated September 3, 2019 intimated to the Director of Public Instruction, State of West Bengal to request the Principals/Teacher-in-Charges/Vice Principals/Officer-in-Charges to submit the details of the Government approved Part Time Teachers (PTTs), Government approved Contractual Whole Time Teachers (CWTTs) and Guest Teachers (GLs) engaged prior to July 13, 2019 to restructure the service conditions and other benefits.