- (1.) This is an appeal against the judgment and order dated 13th February, 2013 passed by the Learned Single Judge in WP No. 1164 (W) of 2011 whereby the learned Judge dismissed the writ petition filed by the appellants.
(2.) The appellant no. 1 claims to be a society registered under the Societies Registration Act and the appellant nos. 1 and 2 claim to be the President and Secretary respectively of the appellant no. 1. It is the appellant's case that initially for the purpose of development of the rural villagers in the field of Education, Culture and Health, the Government of West Bengal through Panchayet formulated a scheme namely Iswar Chandra Jana Chetana Kendra in Medinipur and similar centres were, thereafter, set up under different names in other districts involving the local youths. The youths comprising male and female were initially designated as 'Sanchalak' and subsequently since 1990 they were named as Prerak and Prerika.
(3.) The grievance of the appellants is that in spite of performing all types of works for the development of rural uneducated villagers, the members of the petitioner society have not been engaged permanently either in any vacant permanent post in the Panchayet Department or in the Department of Education or Health Department. In effect the petitioners seek regularization of the services of the members of the petitioner society.;