J.K. Biswas, J. - (1.) This writ petition should be dismissed summarily on the ground that it has not been presented properly. In the classification sheet it has not been mentioned under which group of the classification list it will fall. Counsel says that this is a group -II matter, and that he subject matter will fall in head 'c' of group -II. I am of the view that for the technical defect, I should not dismiss the writ petition. Hence I order that the classification sheet shall be corrected at once by incorporating the group and head thereof. Steps shall be taken immediately.
(2.) The Petitioner is aggrieved by the decision of the Director of School Education, West Bengal rejecting his claim that as an organizing member of the teaching staff of Bararam Maiti Barh Junior High School, Purba Medinipur he is entitled to get approval to his appointment as a teacher in the school that was recognized by. the West Bengal Board of Secondary Education as a four class junior High School with effect from May 1, 1991. Previously the school had been recognized as a two class junior High School with effect from January 1, 1971.
(3.) The Petitioner claimed before the authority that the managing committee of the school appointed his as a teacher by issuing the appointment letter dated January 15, 1986. His further case is that the attendance register and other records of the unrecognized school would support his case that at the date of inspection of the school by the district level inspecting team (in connection with the process initiated by the authorities for examining the question of granting recognition to it as a four class junior High School) he was an existing teacher in the school.;