A.K. Banerjee, J. - (1.) The respondent No. 1 was a teacher in Kholapota Prankrishna Halder Girls' High School in the district of 24 -Parganas (North). She appeared in the School Service Commission examination and after becoming successful therein, she was recommended in Ramkrishna Mission Sarada Mandir in the district of 24 -Parganas (South), which is nearer to the residence of the respondent No. 1 compared to the earlier school. Since the earlier school being the appellant is not issuing the appropriate letter of release, the respondent No. 1 could not join the new school. She approached the learned Single Judge by filing a writ petition. His Lordship by an order dated September 15, 2005 directed the appellant to issue necessary letter of release so that the respondent No. 1 could join her new school after receiving the appropriate letter of appointment.
(2.) Being aggrieved by and/or dissatisfied with the judgment and order of the learned Single Judge, the Kholapota Prankrishna Halder Girls' High School preferred the instant appeal.
(3.) Mr. Indrajit Dasgupta, learned Counsel appearing for the appellant submits that if the respondent No. 1 is relieved of her responsibility to teach in the appellant school it would cause immense prejudice to the students of the school. The respondent No. 1 was accommodated by granting appropriate leave for undergoing B.Ed. course for welfare of the students. Hence, she should not be allowed to leave the school to join other school.;