J.K.Biswas, J. - (1.) This Letters Patent appeal is against the judgment and order dated 23rd April 2000 passed in Writ Petition No. 543 of 2002. The writ petition was filed by the four appellants. By the impugned judgment and order the learned single Judge was pleased to dismiss it.
(2.) While hearing the application for interim order, we took up the hearing of the appeal itself, by treating it as on the day's list by consent of the parties.
(3.) The writ petition was filed challenging a decision dated 29th January 2002 given by the Director of School Education, West Bengal (in short "D.S.E."). The decision of the D.S.E. was that the appellants were not entitled to get approval of their appointment as organizer teachers of "Thiba Anchal High School" (hereinafter referred to as "the school") situated at Pose Office: Bhatra, District: Birbhum of the State of West Bengal.;