Jayanta Kumar Biswas, J. - (1.) The writ petitioner has taken out the application (CAN 5347 of 2006) for an interim order directing the respondents to pay her salary according to the provisions of the Ropa Rules, 1998. In view of the fact that the writ petition itself is ready for hearing, I invited advocate for the petitioner to place the writ petition itself. According she has argued the case of the petitioner.
(2.) The writ petition dated January 14th, 2003 was taken out seeking a mandamus directing the respondents to make provision for compassionate appointment of wards of teaching and non-teaching members of the staff working in recognised non-government secondary schools in the state. The petitioner has also prayed for a mandamus directing the respondents to appoint her daughter as an assistant teacher in Kalyangram Madhyamik Vidyalaya, District North 24-Parganas.
(3.) She was appointed in the school as an assistant teacher in 1972. She worked there upto January 17th, 1994 and thereafter remained absent from duty from January 18th, 1994 on the ground that she was sick. On May 2nd, 1999 she submitted a representation to the district inspector of schools concerned requesting that authority to appoint her eldest daughter (Smt. Anjana Biswas) as an assistant teacher in the school.;