JAYANTA KUMAR BISWAS - (1.) THE petitioner in this WP under art.226 dated June 29,2011 is questioning a decision of the District Inspector of Schools (SE), Purba Medinipur.
(2.) A copy of the decision was sent to her with a memo dated February 2,2011 ( WP p.64). By an order dated February 20, 1989 the District Inspector of Schools (in short DI) approved the petitioner's appointment in Haldia Government Sponsored X -Class Secondary School as an Assistant Teacher. Her educational qualifications were BSc (Hons. in Physics), BEd. She was appointed in the honours graduate teacher category. By an application dated December 20,2000 the petitioner requested the Managing Committee (in short MC) of the school to grant her permission to do postgraduate correspondence course at Bidyasagar University for acquiring a postgraduate degree in Physics. By a resolution dated December 22, 2000 the MC granted the permission and directed that the decision should be sent to the DI for information and approval.
(3.) BY an application dated August 19, 2005 the petitioner requested the MC to grant her leave so that she might take the MSc Part -I (Physics) Examination, 2005. By a resolution dated December 22, 2006 the MC granted the leave and directed for moving the West Bengal Board of Secondary Education for sanction.;