JUDGEMENT
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(1.) The writ petitioners have sought for an order for giving appointment to the
post of 3
rd
Sahayika at Khadimpara Sishu Siksha Kendra and cancellation of the
appointment of respondent No. 10.
(2.) Briefly stated, the facts are that the petitioner was given permission to act as
third sahayika in the Shishu Siksha Kendra by the Managing Committee.
(3.) It is alleged by the petitioner that an agreement was entered into and she was
allowed to work for seven days but thereafter she was not permitted to sign the
Attendance Register. Thereafter, the mass petition was made by the students to the
Block Development Officer Suri-I, Birbhum for appointing the petitioner to the said
post of third sahayika.;
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