SUNITA MAJUMDER Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-225
HIGH COURT OF CALCUTTA
Decided on January 03,2012

Sunita Majumder Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

HARISH TANDON, J. - (1.) The petitioner has challenged the order dated 21.10.2008 passed by the Block Development Officer, Domkal, Murshidabad whereby and whereunder the representation filed by the petitioner for release of the honorarium was rejected.
(2.) The dispute centres around the appointment of the 4th Sahayika in Harupara-Mathpara S.S.K. In terms of the guidelines for appointment of Sahayika the petitioner was engaged as 4th Sahayika in the concerned Sishu Siksha Kendra between the period from 17th August, 2006 to 30th September, 2007.
(3.) An agreement to that effect was also executed by and between the petitioner and the Managing Committee of the concerned Sishu Siksha Kendra.;


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