(1.) The petitioner was appointed in "Lake School for Girls", on and from July 3, 1993, as an Assistant Teacher, on purely temporary basis. Her appointment was made by the Managing Committee of the said school, vide a letter dated July 30, 1993. Her service was extended with effect from August 1, 1993, till the time, the other assistant teacher, Smt. Anjali Ray, joins.
(2.) From 2007 the petitioner started travelling in Courts, seeking regularization of her service. Her writ petition was W.P. No. 15627(w) of 2007, appeal was MAT No. 223 of 2008 and special leave petition before the Supreme Court was S.L.P (L) No. 3177 of 2010 (subsequently renumbered as Civil Appeal No. 3177 of 2011).
(3.) The Hon'ble Supreme court, in its order dated February 29, 2012 has directed as follows:-