Arijit Banerjee, J. - (1.) This litigation has a chequered history. Briefly stated, the case of the petitioner is as follows:-
(2.) The Santoshpur Public Junior High Madrasah (in short the 'said Madrasah') was started in the year 1975. The petitioner passed BA examination from Calcutta University in 1982 and passed a one year condensed honours course from Rabindra Bharati University in 1986. He claims to have been appointed as an Assistant Teacher of the said Madrasah in February, 1988 pursuant to a resolution of the then Managing Committee and claims to have taught Bengali and History in the said Madrasah. He claims to have signed the attendance register regularly and also claims to have acted as examiner of answer scripts of students of the said Madrasah.
(3.) On 14 September, 1995 the said Madrasah was inspected by the District Level Inspection Team (in short 'DLIT') headed by the ADI of Schools (SE), South 24 Parganas. In April, 1996 the said Madrasah was granted recognition and six teachers except the petitioner were appointed and approved by the Madrasah Board.;