- (1.) Leave granted.
(2.) The appellant is aggrieved by the judgment and order dated 04.03.2008 passed by the High Court of Calcutta in F.M.A. No. 276 of 2008. The appellant was appointed as an Assistant Teacher (Bengali) some time in 1996 by the Managing Committee of Kaya Pri Abdur Sobahan Junior High School in Village Kaya, P.O. Gaiqhata, North 24 Parganas. The school was established in 1972.
(3.) Subsequently the West Bengal School Service Commission Act, 1997 (for short the 1997 Act) was enacted and pursuant to the said enactment the District Level Inspection Team (for short the DLIT) inspected the school in 1998 for the purposes of regularising the teachers. The name of. the appellant appears at SI. No. 6 in the report prepared by the DLIT and his date of appointment is shown as 13.10.1996.;