Satyabrata Sinha, J. - (1.) On the oral prayer made by Mr. Roy, Ad-hoc Committee, District Primary School Council, 24-Parganas, South, is impleaded as party in the writ petition as also in the appeal. Mr. Mitra appearing with Mr. Haider has no objection to the said prayer and accepts notice on behalf of newly added respondent.
(2.) The appeal and the contempt application, with the consent of parties, were taken up for hearing and are being disposed of at this stage, by this common judgment.
(3.) This appeal is directed against an order dated 31.7.81 passed by B. C. Roy, J. ( as His Lordship then was whereby and where under the writ application filed by the appellant herein together with another person who was petitioner No. 2, had been disposed of in the following terms:- "The grievance of the petitioner is that they have been appointed as teachers in the school in question and approval has been sought for yet the respondents did not take any step and no other approval was accorded to them and as such they did not receive any payment whatsoever. It appears that the school has been recognised. Now the question that requires to be considered is that since it is clear from the averments made in the supplementary affidavit that those petitioners are not organiser teachers working since the inception of the school their appointment may be approved provided the teacher-pupil ratio permits such appointment taking into consideration the number of approved teachers already working there. In that view of the matter like D. I. of Schools, Primary Education, 24-Parganas is hereby directed to consider and dispose of as expeditiously as possible the case of these two petitioners in respect of their claim for approval as primary teachers in accordance with law. The D I. of Schools will consider the dispose of the matter not later than eight weeks from today.";