LAWS(CAL)-2025-1-43

ROZI BEGUM Vs. STATE OF WEST BENGAL

Decided On January 15, 2025
Rozi Begum Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The present review petition filed by the petitioner, Smt. Rozi Begum, seeking to review the order dtd. 24/3/2017, wherein this Hon'ble Court dismissed the petitioner's writ petition challenging the termination of her services as a teacher (Sahayika) at Dakshin Nagar Sishu Siksha Kendra (SSK).

(2.) The Dakshin Nagar SSK was established in 2004 under the supervision of Khargram Panchayat Samity. One Rijia Begum, Smt. Motahara Begum, and Bela Dutta were engaged as teachers (Sahayikas). One Bela Dutta's service was terminated in 2007 and subsequently, the petitioner was engaged on 23/7/2009 through a resolution passed by the new managing committee. However, her service was terminated by an impugned order dtd. 29/10/2015 issued by the Mission Director on the grounds that her engagement was not approved, leading to the filing of the original writ petition.

(3.) The petitioner contended that her appointment was approved through a resolution dtd. 27/7/2015 by Khargram Panchayat Samity. Further, an order dtd. 24/8/2015 issued by the Additional District Magistrate, Murshidabad, had directed her transfer to a nearby SSK, indicating the approval of her service. The petitioner seeks a review of this decision, citing an error apparent on the face of the record.