- (1.) IN this application, the petitioner has prayed for a writ of and/or in the nature of Mandamus commanding the respondents to absorb the petitioner permanently in the existing vacancy to the post of Assistant Teacher of Bio-Science and/or Physical Education of Sarta Taraknath Institution, P. S. Sabong, District Midnapore.
(2.) THE facts of the case in a very narrow compass may be stated as follows. The petitioner was appointed in 1982 against a deputation vacancy in place of one Shri Achinta Pari. He continued in the said post till 1984. The petitioner in paragraph 7 of the writ petition stated thus: "that the erstwhile teacher in Bio-Science, Shri Achinta Pari left the service in the year 1982 of the said School for better opportunity and as such there was a vacsuam In absence of the Managing committee the said Head Master appointed your petitioner in the year 1985 in the said post to save the Institution from chaos and also to save the education of the student who were suffering a lot due to the said teacher. As your petitioner was an approved teacher of Bio-Science with all requisite qualification was assured that his service will be regularised and he will be absorbed in the said post within a short time. "
(3.) ACCORDING to the petitioner, although he continued to serve the said institution since 1985, his case for absorption in the State Service has not been considered in terms of the purported circular of the State of West bengal dated 25. 3. 82 being No. 363 (16)GA/3b-60/80.;