SMITA SEN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is aggrieved by an order dated 8th November, 2017 passed by the District Inspector of Schools (D. I.) pursuant to an order passed by this court on 24th January, 2017 directing the D. I. to consider the petitioner's prayer for approval of the petitioner's appointment as an assistant teacher of the concerned school.

(2.) Learned counsel for the petitioner submits that the petitioner had the requisite qualification in terms of a Notification for vacancy in the post sanctioned for assistant teacher in Bengali. The concerned school is a Christian Minority Educational Institution recognized by the National Commission for Minority Education Institutions and approved by the Government of West Bengal.

(3.) Counsel submits that the petitioner joined the school as an assistant teacher in Bengali on 18th September, 2014 and has been working in the said school after being duly approved by the Managing Committee by its resolution dated 25th September, 2014. The immediate grievance of the petitioner is the rejection of the petitioner's prayer for approval by the D. I. on the ground of the writ petitioner lacking the minimum academic qualifications prescribed under a Government Order No. 1092 dated 6th June, 2012 and the appointment of the petitioner be an irregular appointment.