JUDGEMENT
Maharaj Sinha, J. -
(1.) The Six writ Petitioners herein had jointly initiated this writ proceeding essentially for regularisation or approval of their respective appointments as teaching and non -teaching staff of Nilambarpur J. D. Vidyamandir, at Nilambarpur, in the district of South 24 -Parganas.
(2.) Out of six Petitioners, five of them claim to have been appointed as organizing assistant teachers and the other as a non -teaching staff, namely, non -teaching Group -D staff by the Organizing Managing Committee of the unrecognized section, namely, classes IX and X of the said school.
(3.) The respective dates of the respective appointments of the Petitioners are mentioned in sub -paragraph -V of paragraph 2 of the writ petition. It appears that the writ Petitioners were all appointed by the said Managing Committee between March 1, 1992 and May 1996. In fact, apart from one appointment in the month of May 1996, the other five appointments of the writ Petitioners were made between march 1992 and August 1993.;
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