NADU PANDIT Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2015-4-24
HIGH COURT OF CALCUTTA
Decided on April 10,2015

Nadu Pandit Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Arijit Banerjee, J. - (1.) THE brief facts of the case giving rise to the present writ petition are as follows.
(2.) THE petitioner obtained his M.A. degree in Bengali and B.Ed. from the University of Burdwan in the years 1995 and 1996 respectively. An advertisement was published in 1998 by the West Bengal Regional Schools Service Commission, Eastern Region for recruitment to the post of Assistant Teacher in language group.
(3.) THE petitioner was selected as an Assistant Teacher by the West Bengal Regional School Service Commission (Eastern Region), vide memo dated December 31, 1998 and got appointment on February 1, 1999 in Bansberia High School (H.S.), Bansberia. The District Inspector of Schools (Secondary Education), Hooghly granted approval to the said appointment vide Memo dated March 30, 1999.;


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