- (1.) This petitioners have prayed for issuance of mandamus upon the respondent no. 3 to give appointment to the writ petitioners as primary teachers in terms of an approval accorded by the respondent no. 1.
(2.) The writ petitioners claimed themselves to be the Organizer Teachers. It is stated in the writ petition that the school namely Bildaha Primary School was granted recognition in the year 1979 but the petitioners were not accorded approval to such appointment by the respondent authorities. The petitioner filed a writ petition before this court which was disposed of with a direction upon the respondent authorities to consider the case of the writ petitioners within certain period. Having failed to do so within the said period an application for contempt was taken out which was also disposed of by extending the period by this court.
(3.) It is contended that the respondent no. 3 has recommended to the respondent no. 1 to grant approval to the appointment of the petitioners. In spite of recommendation the respondent no. 1 did not accord approval which constrained the writ petitioner to move before this court by filing writ petition being WP no. 2170 (w) of 2001 praying for a direction upon the respondent no. 1 to grant approval to the appointment of the petitioner to the post of the primary teacher. The said writ petition was disposed of on 23.2.2001 by directing the respondent no. 1 to treat the writ petition as representation and to consider and dispose of the same within ten weeks from the date of communication of the order by passing a reasoned order.;