SATYENDRA NARAIN SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State Respondents No. 1 to 5.

(2.) The instant Writ Petition has been filed by the petitioner against the impugned order dated 31st May, 2011 passed by the Director of School Education, West Bengal, making prayer for direction upon him to grant approval to his appointment as Assistant Teacher for teaching Science (Mathematics) with effect from 01/01/1986 in Jalpaiguri Marwari Balika Vidyalaya Hindi High School (Hindi Medium) and for release of arrear service benefit. The said school was upgraded as 4-class Junior School in the year 1978 and having six sanctioned post out of which there was one post for B.Sc (Bio Science) and another post for B.Sc (Pure Science) Assistant Teacher and school was upgraded as High School (Madhyamik) with effect from 01/01/1986 and petitioner being a Science Graduate having requisite qualification was appointed on 21/12/1985 as such he was an Organizer Teacher as claimed by him.

(3.) For proper adjudication of this case, relevant facts as appear on perusal of record is narrated hereunder.