CHANDAN SINGHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Subject matter of the writ petition is non consideration of the representation made before the Director of Public Instruction, West Bengal (being annexure "P -7" to the writ petition) whereby the petitioner prayed for his approval and/or regularisation in the post of "Lower Division Clerk" in Abhedananda Mahavidyalaya, P.O. - Sainthia, District -Birbhum, considering his long service in the said post of the Mahavidyalaya (College).

(2.) The learned counsel appearing on behalf of the State as well as for the Teacher -in -charge of the College does not oppose the submission made on behalf of the petitioner.

(3.) In the circumstances, the respondent no.2, the Director of Public Instruction, West Bengal, is directed to consider the representation submitted by the petitioner (being annexure "P -7" to the writ petition) in accordance with law laid down by the Hon'ble Supreme Court of India in case of "Piyu Datta -versus - State of West Bengal & Ors." reported in (2012) 3 West Bengal Law Reporter (SC) 715 as well as in the light of the order dated 28.01.2013 passed in F.M.A. No. 238 of 2009 (annexure "P -8" to the writ petition) and dispose of the same by a reasoned order after giving the writ petitioner and/or his representative and the College authority an opportunity of hearing within a period of six weeks from the date of communication of the order.