TAPEN SEN,J. - (1.) In this writ petition, the petitioner Dharnidhar makes a prayer for issuance of a Writ of Mandamus, commanding upon the respondents to finally approve his appointment on the post of a Contractual Whole-time Teacher in accordance with the Circular dated 9.12.2010 and to pay him remuneration at the rate of Rs. 21,400/-(consolidated) per month with effect from 1.1.2011.
(2.) The petitioner further makes a prayer that the respondents be directed to withdraw and/or rescind the order dated 18.11.2011 as contained in annexure P-15 whereby and whereunder the Director of Public Instructions, Government of West Bengal, in purported compliance of an earlier order passed by this Court on 26.9.2011, held that the petitioner's case cannot be approved and for engagement as a Contractual Whole-time Teacher in Hindi.
(3.) According to the case of the petitioner, after having obtained the degree of M.A in Hindi (having obtained First Division with Distinction Mark in the year 2001 from the Osmania University, Hyderabad and also after having obtained M. Phil Degree from the same University in 2005), he came to be appointed as a Full-time Contractual Teacher in the department of Hindi, Surendranath College for Women by virtue of a letter dated 17.3.2009 issued by the Principal of the said College (annexure P-2).;