ADITI MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Aggrieved by the order of the State authority in not absorbing her as a full time assistant teacher of an Educational Institution namely Howrah Vasha Bikash Kendra for hearing impaired and mentally retarded children, the petitioner has preferred this writ petition.

(2.) The facts which led to the filing of this writ petition may be adumbrated as under:

(3.) By virtue of a Government order being G.O. No. 24/MME/Sectt dtd. 8/1/2010, Howrah Vasha Bikash Kendra was accorded sponsorship under the Department of Mass Education and Library Services, Government of West Bengal. Before the sponsorship was granted to the Institution, the Institution had 13 (thirteen) posts including organizing teaching and non-teaching staff. Unfortunately, by the order of sponsorship five posts of teaching staff and three posts of non-teaching staff were absorbed. The rest five organizing staff including the petitioner have not been absorbed in the Institution. The petitioner states that she came to learn that she was not absorbed on the ground that she was not sufficiently trained and/or qualified. The petitioner submits that she possesses the requisite experience and qualification to teach the mentally retarded children and by not absorbing her as a teaching staff of the Institution the authority has violated the Government orders dtd. 20/4/1995 and 25/2/2002.