JYOTIRMAY BHATTACHARYA, J. - (1.) THIS mandamus appeal is directed against the judgment and order passed by a Learned Single Judge of this Court on 11th September, 2013. By the said order, the writ petition filed by the writ petitioner/appellant was dismissed by holding, inter alia, that since the writ petitioner was under -qualified and could not improve her qualification before the cut off date, i.e. 23rd April, 2010, her engagement as Sahayika in Sishu Siksha Kendra cannot be allowed to be continued in view of the Government Order issued under memorandum dated 23rd April, 2010.
(2.) THE legality and/or propriety of the said order of the Learned Trial Judge is under challenge in this appeal at the instance of the writ petitioner/appellant.
(3.) LET us now consider the merit of the appeal in the facts of the instant case. Admittedly, the writ petitioner/appellant appeared in the Higher Secondary Examination in 1975. She got compartmental in English and Bengali.;