ZORINA KHANTUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) WE have heard the learned counsel for the parties.

(2.) THIS letters patent appeal has been filed by the writ petitioner against the judgment of the learned single Judge dated 22nd July, 2003. We may notice the relevant facts as pleaded by the petitioner.

(3.) IN July, 1997 a vacancy arose in the post of Assistant Teacher (Arabic) at the Rampurhat Jitendra Lal Vidyabhaban School, the respondent No. 5 herein. The petitioner who possesses a degree of B. A. in Arabic applied for the aforesaid post. The advertisement was issued by the school on 15th September, 1997 without any direction having been issued by the District Inspector of Schools (SE) Birbhum according permission to fill the vacancy. The petitioner appeared for the interview on 9th November, 1997. She was selected and appointed by the school authorities on a temporary basis at a salary of Rs. 600/- per month for a purely temporary tenure of three months. On 17th November, 1997 she joined in the aforesaid school.