- (1.) The eleven petitioners in this WP under art.226 dated February 9, 2005 are seeking the following principal relief: a) A writ in the nature of Mandamus commanding the respondents and/or their agents to cacell/setaside or forbear/rescind the order dated 5th October, 2004 passed by the District Inspector of Schools (S.E.) Purulia being annexure P-13 to this writ application forthwith in connection with the denial of a-pproval of appointment the petitioners working as teaching and non-teaching staffs in Depang 4th Junior High School, P.O. Dapang, District Purulia in terms of the recognition order dated 15.03.2000 passed by the West Bengal Board of Second Education the School in question.
(2.) A WP No.16363(W) of 2002 was moved by thirteen petitioners. The first eleven petitioners therein are the petitioners in the present WP. That WP was filed alleging that representations dated May 17, 2002, June 14, 2002 and July 22, 2002 seeking further inspection of the school by the District Level Inspection Team for the purpose of recognizing the teaching and non-teaching members of the staff working in the school had not been considered.
(3.) The petitioners claimed that they were working as organizing teaching and nonteaching members of the staff in the unrecognised Dapang Junior High School in Purulia, and that by an order dated March 15, 2000 the West Bengal Board of Secondary Education recognized the school.;