P.K.Chattopadhyay, J. - (1.) This appeal is directed against the Judgmen and order dated 20th November, 2001 passed by the learned single Judge in C.O. No. 7797 (W) of 1991 whereby and whereunder the said learned single Judge disposed of the writ petition by directing the concerned authority to take all possible steps for the purpose of approving the service of the writ petitioner.
(2.) The writ petitioner was appointed as Assistant Teacher initially against the normal vacancy created due to resignation of one Sri Surendranath Singh, an approved Assistant Teacher of Shree Nehru Vidyalaya and thereafter, pursuant to the subsequent written communication of the said school authorities, the said petitioner was informed about her appointment against additional post w.e.f. 19th November, 1974. The writ petitioner prayed for a direction upon the respondents to approve the service of the petitioner.
(3.) Considering the submissions of the learned counsel of the respective parties learned single Judge disposed of the writ petition with the following directions: "Therefore, taking into totality of the facts and circumstances of the case I find that the petitioner has a positive case of regularisation of service. As a result thereof the authority concerned either District Inspector of Schools or superior authority being the Director of School Education or the Primary School Council who has stepped in the shoes of the erstwhile School Board is hereby directed to call for the records and the school authority is also directed to produce the same if not already submitted within a period of two weeks from the date of communication of this order and the authority concerned will take all possible steps for the purpose of approving the service of the petitioner within a period of one month thereafter. Thus, the writ petition stands disposed of. However, no order is passed as to costs.";