SAZZAD HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) PROPRIETY and/or legality of an order passed by the Director of School education, West Bengal (hereafter the Dircetor), contained in Memo dated 25. 5. 2007, has been questioned in the present petition by the petitioner Sazzad hossain (hereafter Sazzad ). The Director passed the impugned order in purported compliance with an order dated 16. 6. 2005 of the Division Bench of this Court in fma No. 122/2005, since modified on review by order dated 8. 8. 2005.

(2.) BY the impugned order, the Director held that respondent no. 7 herein, Ms. Sahana Begum (hereafter Sahana), is an organiser teacher of Ankipur Andulpota junior High School (hereafter the school) deserving approval of appointment in place of Sazzad who is not an organiser teacher of the school,- his appointment having been made by way of manipulation. Accordingly, the District Inspector of schools (S. E.), North 24-Parganas (hereafter the District Inspector) was directed to withdraw approval of appointment of Sazzad and to accord approval in favour of Sahana in his place with immediate effect.

(3.) BY an order contained in Memo dated 19. 6. 2007 addressed to the secretary/administrator of the School, the District Inspector informed that approval of appointment issued in favour of Sazzad vide Memo dated 4. 8. 1999 stands withdrawn in terms of the order of the Director dated 25. 5. 2007. A request was made to submit necessary papers for according approval of appointment in favour of Sahana in place of Sazzad at an early date.