SWAPNA LAHIRI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner herein, has essentially sought for a mandatory order in the form of is writ directing the respondents concerned to approve the appointment of the petitioner as lower-division-clerk in Rishi Bankim Chandra College, at Naihati, in the District of North 24-Parganas.

(2.) The said approval has been sought for in favour of the petitioner from the date of her jqining as a lower-division-clerk in the post in question. The petitioner has, needless to mention, sought for an order of payments of salary on the basis of the Pay Scale mentioned in the letter of her appointment.

(3.) A restrained order by way of an interim protection has also been sought for against the concerned respondents restraining them from interferring with the service of the petitioner as the lower-division-clerk in the said College. The facts of this case are as follows : The husband of the petitioner, Late Amit Kumar Lahiri, was a Lecturer in Physics of the said Rishi Bankim Chandra College, in the District of North 24-Parganas, hereinafter referred to as the 'said College".