GOURI DEB Vs. MAYA SARKAR

JUDGEMENT

(1.) THE appellant, Sm. Gouri Deb, as an Assistant teacher of Girls' High School, District - Jalpaiguri. According to her, on some occasions she had discharged the duties of Head Mistress of the said School. She was an added respondent in Civil Rule no. 6447 (W) of 1982 obtained by Sm. Maya Sarkar (the respondent no. 1 herein ). Op 10th October, 1983, the Hon'ble Mr. Justice G. N. Roy had disposed of the said Civil Rule. The learned Single Judge, inter-alia, directed the respondents to treat the writ petitioner, Sm. Maya Sarkar, as the Head Mistress of the aforesaid School subject to the decision in the title suit brought by the present appellant. The respondents to the said Civil Rule were directed to pay the writ petitioner her salaries from the date of her appointment as the Head mistress of the said School.

(2.) IN the year 1980, the then Managing Committee of the said School had issued advertisement inviting application for the post of Head mistress of the said School. The appellant was one of the applicants for the said post. The respondent no. 1. Sm. Maya Sarkar, who was then working in a school in the Midnapore District was one of the applicants. The Managing Committee of the said school had selected the respondent no. 1, Sm. Maya Sarkar and on 27th August, 1980 had issued a letter appointing her as the Head Mistress of the school. On 16th September, 1980, Sm. Maya sarkar had joined as the Head mistres of Jateswar Girls' School. . Induce, 1981 the school was upgraded from a Junior High School to a High School. The then Managing Committee of the school had sought from ' District. Inspector of School (S E.) approval to the said appointment of Sm. Maya Sarkar as the head Mistress of the School.

(3.) THE appellant, Sm. Gouri Deb had instituted O. C. Slue No. 103 of 1980. in the court of. the 'munsif, ' Alipurduar challenging inter-alia the said. appointment of Sm. Maya Sarkar as the Head Mistress of the said school.