Debasish Kar Gupta, J. - (1.) The petitioner files this writ application for a direction upon the respondents to regularise her service as assistant teacher in Physical Education in Gurbagh Jr. High Madrasah, Vill. & P.O. Rabibhag, Bagnan Dist. Howrah.
(2.) Gurbagh Jr. High Madrasah, Vill & P.O. Bagnan, Dist. Howrah (hereinafter referred to as the said Madrasah) was a junior high Madrasah recognised up to class VIII as per order dated January 1, 1987 of the West Bengal Board of Madrasah Education. The said Madrasah issued an appointment letter to the petitioner appointing her as the voluntary assistant Teacher in Physical Education for classes V to X with effect from April 23, 1993. The managing committee of the said Madrasah adopted a resolution in its meeting dated July 4, 1996 to absorb the petitioner as an Assistant Teacher in Work Education and Physical Education. The petitioner made a number of representations to the concerned authorities to regularise her service as Assistant Teacher in the said Madrasah.
(3.) The petitioner filed an application under Article 226 of the Constitution of India being W.P. No. 2919 (W) 1997 which was disposed of on March 14, 1997 with a direction upon the Director of School Education, West Bengal to treat the above writ petition as the representation of the petitioner and to take appropriate steps in the matter in accordance with law. In compliance of the above order the Director of School Education, West Bengal considered the case of the petitioner and rejected the same on the ground that there could be only six teachers including the Headmaster (teacher-in-charge) in a Jr. High Madrasah and there were already six teachers in the said Madrasah.;