TAMALIKA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is the Assistant Teacher, who was appointed at a Minority Educational Institution i.e. C.N.I. Girls' Primary School, Budge Budge, District South-24 Parganas. She is aggrieved with the order of the District Inspector of Schools, Primary Education, South 24-Parganas, dtd. 6/5/2016 and has thus moved this case before the Court.

(2.) The writ petitioner was appointed on 23/2/2009 and joined on 24/2/2009 in the said School.

(3.) She has submitted written representation before the District Inspector of Schools, Primary Education on 5/10/2009 with her prayer for approval of her appointment. She submitted this representation along with other six similarly placed Assistant Teachers. The writ petitioner is aggrieved that her representation was never considered by the concerned respondent. She had earlier moved the court by filing a previous Writ Petition No. WPA 25059(W) of 2015.