RUMA MUNSHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application had been preferred stating, inter alia, that vacancy in the post of Assistant Teacher in history in Central Girls High School (Secondary School) (hereinafter referred to as the said school) occasioned due to retirement of one Smt. Pratima Bagchi on 31st December, 1993. The said vacancy was advertised, the petitioner participated in the selection process and she emerged to be successful and was accordingly appointed on 29th August, 1996.

(2.) The petitioner alleges that prior to promulgation of the West Bengal School Service Commission Act, 1997 the petitioner's name was forwarded to the respondent no.3 for approval.

(3.) Mr. Bag, learned advocate appearing for the petitioner draws the attention of this Court to a representation made by the petitioner dated 24th February, 1999 and a memorandum dated 27th July, 2000 issued by the respondent no.6 and submits that the name of the petitioner was forwarded to the respondent no.3 as no name pursuant to the said vacancy was sent by the Regional Service Commission, Malda.