JUDGEMENT
JYOTIRMAY BHATTACHARYA,J. -
(1.) On the prayer of Mr. Moitra, learned senior counsel appearing for the petitioner, leave is granted to the petitioner to implead the Director of Madrasah Education, West Bengal as party respondent no.6.
(2.) Since Mr. Goswami, learned advocate undertakes to appear on behalf of the added respondent, further service of notice upon the added respondent is dispensed with.
(3.) The petitioner was an organiser teacher in Chandrakona Islamia Junior High Madrasah in the district of Midnapore. The said Madrasah was recognised by the West Bengal Board of Madrasah Education with effect from 1st May, 2000 with permission to teach up to Class-VIII.;
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