Debi Prosad Dey, J. - (1.) In spite of service of successive notices, none appeared on behalf of the respondents. Let the affidavit of service be kept with the record.
(2.) The petitioners are duly qualified to be appointed as teaching and nonteaching staff in High School and they were duly appointed as organizing teaching and non-teaching staff of Ampara Junior High Madrasah (hereinafter referred to as the 'Madrasah') under police station- Etahar, District- Uttar Dinajpur. Since the academic year of 2008 the said Madrasah was established and for smooth running of Madrasah duly qualified teaching and non-teaching staff i.e. the petitioners were duly appointed by the Managing Committee of the Madrasah.
(3.) Ultimately, the West Bengal Board of Madrasah Education by a letter being memo no. 5047-A dated 22.02.2011 granted recognition to the Madrasah as Junior High Madrasah from academic sessions of 2010- 11.;