SAMBUDDHA CHAKRABARTI,J. - (1.) BY the present writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents to approve the petitioner's appointment with effect from January 1, 1986 which is the date of recognition of the concerned school instead of June 1, 2002, to grant benefit of scale of pay and other allowances with effect from January 1, 1986 and other reliefs.
(2.) THE petitioner was appointed as an Assistant Teacher of Kusumba Junior High School in the district of South 24 Parganas. When the District Level Inspection Team inspected the school on April 20, 1983 they found the petitioner to be one of the teachers. The school was subsequently given recognition with effect from January 1, 1986 for classes V and VI and thereafter it was also recognized for classes VII and VIII from January 1, 1987. The list of teachers mentioned in the approval letter, however, did not contain the name of the petitioner. Although initially the school requested the District Inspector of Schools subsequently the school authorities did not allow the petitioner to attend the school and sign the attendance register. Since the petitioner's representation for grant of approval of appointment as an organizer teacher was not considered by the respondents she filed a writ petition in the year 1992 which was dismissed by a learned single judge of this court. An appeal therefrom was disposed of by a division bench by directing the Director of School Education to consider the grant of approval of the petitioner's service as an organizer teacher and in case she was found to be surplus the authorities were directed to recommend her case to the School Service Commission for being placed in any other school in the district.
(3.) AT this stage it is not necessary to consider in details the proceedings initiated by the petitioner. Suffice it to say that she joined the school on July 1, 2010 in the permanent post and approval of her appointment was given with effect from June 1, 2002 instead of January 1, 1986. The petitioner is aggrieved by this. Her other grievance is that she has not been given the arrears since June, 2002 to October, 2009. Therefore, the writ petition has been filed with the reliefs sought for as mentioned earlier.;