P.K.Ray, J. - (1.) Heard learned advocates for the parties.
(2.) In this writ application, the petitioner has challenged the decision dated 1.7.96 of the District Inspector of Schools (SE), Uttar Dinajpur, whereby and whereunder the petitioner's prayer for approval of appointment with effect from 1.1.87 as organising teacher of the concerned school instead of 1.4.91 as granted, was rejected.
(3.) This writ application has a chequered career. The petitioner moved a writ application praying for approval of service as organising teacher of the concerned school with effect from the date of recognition of the school, that is 1.1.87, being C.O. No. 3908(W) of 1991 which was finally disposed of by the judgment and order dated 5.4.91 by Mahitosh Majumdar, J. which reads as follows: "There is no dispute that the petitioner is an organising assistant teacher from the inception of the school and the name of the petitioner was duly recorded by the District Level Inspection Team by their report leading to the recognition of the school and as such as per circular dated 20th December, 1984 issued by the Director of School Education, West Bengal, the petitioner is entitled to get her approval as an organising assistant teacher of the said school and as such the Director of School Education, West Bengal may be directed to grant approval to the petitioner's appointment as has been done to other organising teachers of other schools whose name duly appeared in the District Level Inspection Team.";