Pratap Kumar Ray, J. - (1.) :- Heard the learned Advocate appearing for the petitioner.
(2.) Let affidavit of service as filed be kept with the record.
(3.) In the instant application, the petitioner has prayed for counting his service with effect from 4th April, 1984 for retirement benefits without claiming any arrears amounts for the said periods. It appears that the petitioner was an organising staff and the petitioner moved a writ application praying regularisation of service in C.O. No. 19291 (W) of 1992 which was disposed of by Shyam Kumar Sen, J. (as His Lordship then was) by the judgment and order dated 21st May, 1997. The relevant portion of the judgment which would be necessary for adjudication of this case reads thus : "In the instant case since there is a permanent vacancy existing and since the petitioner has been working in the said school since 1983 continuously, the petitioner is entitled to be absorbed and her services should be accordingly regularised by the respondent authorities. Accordingly, all steps will be taken by the respondent authorities for approval of service of the petitioner and the Director of School Education, West Bengal is directed to accord approval within 8 weeks from the date of communication of this order. The petitioner will be entitled relaxation of her excess in age since the matter is pending for long years. The order passed by the Director of School Education dated 28.5.92 being annexure -'D' to the writ petition stands quashed and set aside. Director of School Education will send his approval to the School authorities after compliance of all formalities within 2 weeks thereafter. The writ petitioner accordingly succeeds in this writ application.";