Banerjee, J. - (1.) In this writ petition, the petitioners have challenged an order being Memo No. 115/1 (5) LC dated 14th May, 2003 of the Respondent Director of School Education, West Bengal rejecting the prayer of the petitioners for regularisation of their services by approval of their appointments against vacant sanctioned post in Keuchia Nilkantha Vidyaniketan, which is hereinafter referred to as the school, at Keuchia in Purba Midnapore.
(2.) The school was recognised as a Four-class Junior High School with effect from 28th April, 1965 with Classes from V to VIII. There was a demand from guardians and students for upgradation of the school by addition of Classes IX and X. In view of such demand Classes IX and X were started with effect from 1975.
(3.) The school authorities applied for recognition of Classes IX and X with the requisite fee in 1975. No action was, however, taken on the said application. In the aforesaid circumstances, proceedings were initiated in this Court. Pursuant to orders of this Court, the school was inspected on 18th December, 1996 by the District Level Inspecting Team, and after several rounds of litigation, the Board ultimately recognised the upgradation of the school with effect from 1st May, 2001.;