SEPHALIKA PAL Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2003-5-51
HIGH COURT OF CALCUTTA
Decided on May 15,2003

Sephalika Pal Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

Indira Banerjee, J. - (1.) This writ petition is directed against the action of the respondents and in particular the Respondent No. 3 in not approving the appointment of the petitioners herein who claim themselves to be the organising teachers of Alampur Siksha Niketan, which is hereinafter referred to as the school.
(2.) According to the petitioners the school was established on or about 2nd December, 1975 and started functioning with effect from 2nd January, 1976.
(3.) The Petitioner No. 1 claims to have been appointed as Headmistress of the school with effect from 2nd January, 1976 being the date of establishment of the school by the Organising Committee. The Petitioner No. 2 also claims to have been appointed Assistant Teacher of the school with effect from the same date.;


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