SYED RAHATUL KARIM Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2015-11-8
HIGH COURT OF CALCUTTA
Decided on November 26,2015

Syed Rahatul Karim Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Dipankar Datta, J. - (1.) AN order of the District Inspector of Schools (SE), Barrackpur, 24 Parganas (hereafter the DIoS) dated July 16, 2014, refusing to accord approval and thereby acknowledge the petitioner as Headmaster of Shalidaha High School (hereafter the said school) owing to his lack of requisite experience (deficient approved service in the feeder post) is under challenge in this writ petition. Such order was passed by the DIoS upon consideration of the petitioner 's claim in compliance with an order dated March 12, 2014 passed by a coordinate Bench while disposing of his earlier writ petition [W.P. 16365(W) of 2001].
(2.) THE facts leading to the impugned order passed by the DIoS, may be noted first. By a letter dated December 31, 1982, the Secretary of the Organizing Committee of Shalidaha Jr. High School offered appointment to the petitioner as headmaster with a direction to report for duty on January 3, 1982. At the material time, it (the school) was yet to receive recognition from the West Bengal Board of Secondary Education (hereafter the Board). However, the Secretary of the Organizing Committee had been informed by the Secretary of the Board (vide memo dated May 27, 1998) the decision of its President to grant recognition to the school provisionally for the period upto May 1, 2001 as a 4 -class junior high school with co -education w.e.f. May 1, 1998. Close on the heels thereof, the school was upgraded as a high school and such up -gradation was communicated by the Secretary of the Board vide memo dated June 6, 2000.
(3.) AT the time of the petitioner 's initial appointment, he was a Science graduate. In 1993, the petitioner obtained Master 's Degree in History from Burdwan University. He also obtained the B.Ed. Degree in the year 1995. Since upgradation of the said school, it is the petitioner 's admitted case that he has been continuing as the teacher -in -charge.;


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