- (1.) The instant writ application is directed praying for regularisation of service in the post of Assistant Teacher of Lady Abala Bose Balika Vidyalaya.
(2.) The following reliefs have been prayed for in the writ petition. "(a) A writ in the nature of Mandamus directing the respondents to show cause why the appointment of the petitioner in the post of Assistant Teacher of Life Science of Lady Abala Bose Balika Vidyalaya should not be approved and further directing them to show cause why the impugned memo being No. 306/D dated 26.7.1993 issued by the respondent No. 4 and the impugned Memo No. 2118-GA dated 22.12.1993 issued by the respondent No. 3 should not be set aside, rescinded, cancelled and/or withdrawn; (b) A writ in the nature of Mandamus directing the respondents to approve the appointment of the petitioner in the post of Assistant Teacher of Life Science of Lady Abala Bose Balika Vidyalaya permanently with immediate effect and further directing them to pay her salary as per grant-in-aid Rules to which the petitioner is entitled."
(3.) It is the case of the writ petition that on 1.9.1989 she was appointed in terms of the appointment letter issued by the Secretary of the Managing Committee of the school in the post of Assistant Teacher in Bio-Science in terms of her application dated 16.8.1989. The said appointment letter dated 29th August, 1989, was issued by the Secretary of the Managing Committee of Lady Abala Bose Balika Vidyalaya (hereinafter referred to as the said School). It is submitted that from time to time such appointment was extended by the Secretary, and the petitioner is still working in the said School. It is further submitted that the petitioner is entitled to have the regularisation in a vacancy caused due to Sm. Chitra Saha, whose service was declared as cancelled applying Rule 11(i) of Leave Rules as per the decision of the Secretary of the West Bengal Board of Secondary Education, 1996(7) SLR 187 (Cal.).;