Mir Dara Shekoj. J. - (1.) This appeal has been preferred by the appellants assailing the judgment and order dated 17th November, 2016 passed by the learned Single Judge in WP No. 824(W) of 2016 (Bhut Nath Pramanik & Ors. vs State of West Bengal & Ors.).
(2.) Learned Counsel for the appellants tried to impress upon us that the appellants having rendered service in the concerned school have been suffering from not getting salary because the State Government did not grant recognition of the school organized by them. Therefore, it is prayed that the appeal may be allowed by setting aside the order impugned.
(3.) Learned Counsel for the State submits that the appellants have no locus standi to file the writ petition. He further submits that on the adjacent plot of land there is a school recognized by the State with which the appellants had never any nexus.;