NAYAN BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service, filed in Court today, is taken on record. Facts:

(2.) The writ petitioner claims to have worked as a Group - D staff at one Tungi S. S. High School, District ' Murshidabad for about 21 years. She claimed approval of her appointment. She submitted a representation dated September 28, 2016, Annexure-P5 at page 29 to the writ petition.

(3.) In the first round of writ litigation, W.P. No.24992 (W) of 2016, a coordinate Bench by its order dated October 28, 2016, Annexure-P7 at page 35 to the writ petition directed the respondent no.3 to consider the said representation of the petitioner in the light of the direction of the Hon'ble Supreme Court In the matter of : Piyu Datta 'vs.- State of West Bengal and Ors., reported at (2012) 3 WBLR (SC) 715.