- (1.) This application is at the instance of some Teachers and is filed for a writ in the nature of mandamus commanding the respondents to forthwith accord approval of appointment of the petitioners as teaching staff of Gobindanagar Gandhi Satabarshiki Vidyalaya w.e.f. the date of recognition of the school and to pay all dues permissible under the Rules of grant-in-aid scheme. The question involved in the matter is that whether the respondent authorities should recognize the petitioners as organizing teaching staff of the concerned school. The petitioners have contended that they are the organizing teachers of the respondent no.7 and the petitioner no.s 1 to 4 have been working in that school in such capacity since March 6, 1979 and the petitioner no.5 was appointed on May 3, 1993. But, after the inspection for recognition of the school, the names of the writ petitioners were not considered and as such, this application has been preferred.
(2.) Having heard the learned Advocates of both the sides and on perusal of the materials on record, I find that the petitioners have furnished the necessary papers to show that they are the organizing teachers and that they have been working for considerable time before the recognition of the said school by the Government.
(3.) In fact, Mr. Kamalesh Bhattacharjee, learned Advocate appearing for the State, has fairly submitted that the case of the petitioners may be considered as organizing teachers. The school authority has also no objection in giving the approval of the petitioners.;