Bhaskar Bhattacharya, J. - (1.) By this writ application, the writ petitioner, a Primary, teacher has prayed for direction upon the respondents to pay arrear salaries from 23rd December, 1987 to May, 1991 and to release incremental benefit and also to give notional benefit to the petitioner w.e.f. 1972 that is to say, the date of recognition of Rajanikanta Siksha Sadan (Primary) School.
(2.) The present writ petitioner in the past filed another application under Article 226 of the Constitution of India claiming approval of her service as organizer Teacher in Rajanikanta Siksha Sadan (Primary) School. Such application was ultimately disposed of by Ajit Kumar Sengupta, J. on 16th January, 1987 by directing ttte respondents to consider the application filed by the petitioner on January 14, 1983 in accordance with the provision of West Bengal Primary Education Act and Rules for her approval on the basis of documents submitted along with her said representation. His Lordship further directed the respondents to give an opportunity of hearing to the petitioner and the petitioner was also permitted to adduce such evidence as she m eht be advised to lead. The respondents were directed to dispose of the said application by a speaking order. It was further ordered that the petitioner would be entitled to her salary if she had been functioning as a teacher of the concerned school.
(3.) Thereafter, the petitioner moved another application before the Hon'ble Mr. Justice Ajit Kumar Sengupta and on December 23, 1987 His Lordship disposed of such application by directing the Director of School Education, Primary Branch, to accord approval and release the salary of the petitioner in accordance with the report of the President, District School Board, 24 Parganas, North and South, as contained in letter dated May 21, 1987, within the four weeks from the date of communication of such order.;