MRINAL KANTI KAMILA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let the affidavit-in-reply filed by the petitioner be kept on record.

(2.) The Managing committee of Badalpur N.C. Vidyapith by a resolution dated June 29, 1994 appointed the petitioner as an Assistant Teacher of the said school with effect from July 15, 1994. Having worked for almost two years without any approval of his service, the petitioner made several representations before the concerned authorities to approve the petitioner as an Assistant Teacher in the said school. Aggrieved that no such approval was granted, the petitioner preferred a writ petition before this Hon'ble Court being C.O. No. 17454(W) of 1996. By an order dated December 17, 1996 a learned Single Judge of this Court directed the District Inspector of Schools concerned to consider and dispose of the case of the petitioner within two months from the date of the communication of the said order. By an order dated May 6, 1997 the District Inspector of Schools concerned rejected the prayer of the petitioner.

(3.) Aggrieved by the said order of rejection, the petitioner preferred a writ petition being W.P. No. 9133(W) of 1997. The said writ petition was disposed of by directing the Director of School Education to consider the case of the petitioner by passing a reasoned order. By an order dated November 19, 1997 the Director of School Education refused the prayer of the petitioner for approval of his service. Aggrieved once again, the petitioner filed writ petition bearing no. W.P. 30113(W) of 1997. A learned Single Judge of this Court by an order dated September 3, 1999 set aside the order of the Director of School Education and directed the said respondent to regularise the appointment of the petitioner within four weeks from the date of communication of the said order in accordance with law and after giving the writ petitioner an opportunity of being heard and by passing a reasoned order.