TARUN KUMAR MAJUMDER Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2016-9-53
HIGH COURT OF CALCUTTA
Decided on September 09,2016

Tarun Kumar Majumder Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

M.M.BANERJEE,J. - (1.) The following chronology will indicate the backdrop of the present writ petition.
(2.) On 09.07.2008 District Inspector of Schools, wrote to the Secretary, Darivit High School intimating that the Managing Committee of the School was permitted to fill up 1 (one) Group -D staff in normal vacancy due to the school's upgradation as high school. It was also informed that there was no surplus staff/dependent of staff 'died in harness' in the list maintained in his office of such posts. It is pertinent to mention that such permission was accorded to fill up the vacancy after observing all the formalities of appointment as laid down in the Director of School Education, West Bengal No.1736 (21) GA dated 01.11.1999, 543 -SE (S) 04.04.2001 and 291 SE (Appt.) dated 01.04.2006, 1594 -SE (S) dated 26.12.2005 and 904 -SE (S) dated 18.07.2007.
(3.) On 23.11.2009 the School wrote to the Employment Exchange for sponsoring names of eligible candidates.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.