BANIPADA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petition has been preferred primarily praying for issue of a writ of mandamus commanding the concerned respondents to accord approval to the appointment of the petitioner for the post of Assistant Teacher of Jambani Bani Vidhyapith ( in short, the school) on the basis of the report of the District Level Inspection Team (in short, the DLIT).

(2.) Before addressing the issue, the essential facts which are crucial to the resolution of that issue must be noticed.

(3.) The school was recognised as II-class Junior High School w.e.f. 1/1/1974 and the appointments of three teachers including of one Subal Ch. Karan having qualification of B.Sc., B.Ed. were approved in science group of the school.