JYOTIRMAY BHATTACHARYA,J. - (1.) The petitioner claims that the petitioner was an organiser teacher of a Madrasah which was subsequently approved as a Madrasah Siksha Kendra (Senior Type) in 2010.
(2.) Since the petitioner's service was not regularised after the said Madrasah Siksha Kendra was approved, the petitioner submitted a representation before the District Officer, Minority Affairs and District Nodal Officer, South 24-Parganas on 2nd May, 2011.
(3.) Since the petitioner's said representation has not yet been considered by the concerned authority, the petitioner has come before this Court with this writ petition seeking issuance of direction upon the said authority for early consideration of his grievances as highlighted in the said representation.;