Bhaskar Bhattacharya, J. - (1.) :- By this writ application, the petitioners, three in number, who were appointed as part-time lecturer of Ranaghat College, a non-government College, have prayed for setting aside order dated 26th June, 2002 passed by the Director of Public Instruction, West Bengal, thereby refusing the prayer of the petitioners for absorption in the permanent post of lecturer. The petitioners have further prayed for direction upon the respondents not to disturb their services as part-time lecturer in the said college.
(2.) In the past, the petitioners filed another writ application being W.P. 210 of 2000 before this Court complaining that the respondent/authority was not releasing the revised rate of part- time allowance of Rs. 2000/- per month. The petitioners also prayed for regularisation of their services.
(3.) The said writ application was disposed of by a learned Single Judge of this Court by directing the Director of Public Instruction to consider the prayer of the petitioners for regularisation within a specified period with further direction for payment of arrears at the rate of Rs. 2000/- a month.;