STATE OF WEST BENGAL Vs. SUMIT DAS

JUDGEMENT

(1.) THE short question that arises in this appeal is whether the subject-matter of the writ petition filed by the respondent No. 1 is covered by the earlier Division Bench judgment of this Hon'ble Court passed on 3rd March, 1997 in the appeal bearing M. A. No. 173 of 1997.

(2.) THE respondent No. 1 herein filed the writ petition before this hon'ble Court claiming regularisation of the service of permanent basis as Assistant Teacher in Language Group (English) in the Salbari High school.

(3.) FROM the records it appears that the writ petitioner was initially appointed in the post of Assistant Teacher in Language Group (English)in the aforesaid school in lien vacancy. Subsequently, the original lien holder tendered her resignation from the said post of Assistant Teacher in language Group (English) and the said resignation was duly accepted by the Managing Committee of the aforesaid school. The writ petitioner thereafter requested the school authorities for approving his appointment in the said post on permanent basis since the aforesaid post of Assistant teacher in Language Group fell vacant on permanent basis due to the resignation of the concerned permanent teacher. The concerned authorities namely, the appellants herein, however, did not take any step pursuant to the aforesaid request made on behalf of the writ petitioner.