- (1.) IN this writ petition the petitioner has prayed for Mandamus commanding the respondents not to give effect to the direction of the respondent No. 1, District Inspector of Schools, Secondary Education, calcutta (hear in after called the D. I. of schools) to terminate the services of the petitioner as Headmistress of Tiljala balika Vidyalaya at 931, Dr Girindrai sekhar Basu Road, Calcutta (here in after called the school) after 28. 12. 83 and the order of the Administrator of the school in pursuance of such directions asking the petitioner to make ever charge of the school on the forenoon of 28. 12. 83.
(2.) THE petitioner's case in substance is that she has been illegally and arbitrarily denied extension of service beyond 60 years of age and that the respondent No. 1 had no authority to make the impugned order which is illegal, incompetent and without jurisdiction
(3.) THE respondent Nos. 1 to ,5 are the d. I, of Schools, Administrator of the school, the Board of Secondary Education, West Bengal, the Director of Secondary Education, West Bengal (hereinafter called the Director) and the State of West Bengal respectively. The respondent Nos. 1, 4 and 5 have filed return stating that the' petitioner applied for extension of service one month before reaching superannuation instead of six months before her superannuation as required under the Rule, that the administrator forwarded the same without comment that the D. I. of Schools on careful consideration of the petitioner's service record and administrative ability did not recommend extension of her service to the Director who after careful consideration agreed with the views of the D. I. of Schools and that as the petitioner reached superannuation when her application for extension was being processed the D. I. of Schools rightly directed the, Administrator to terminate her service.;