ARIJIT BANERJEE,J. - (1.) Affidavit of service filed in Court today be kept with the record.
(2.) Vacancy arose in eight posts of Assistant Teachers in the respondent no.4 school. The District Inspector of Schools (PE) Kolkata being the respondent no.3 granted permission to the school to fill up the vacant posts. Pursuant thereto, the petitioners were selected and the petitioners joined as Assistant Teachers on 4th January, 2010.
(3.) Since the approval of the petitioners' appointments were not forthcoming from the respondent no.3, the petitioners approached this Court by filing separate writ petitions which were disposed of by directing the respondent no.3 to grant approval regarding the appointments of the petitioners. Pursuant to such order, the respondent no.3 has issued six memos all dated 11th February, 2016 approving the appointments of the petitioners but with effect from the dates of the orders passed in the respective writ petitions, and not from the date when the petitioners joined the respondent schools as Assistant Teachers. These memos are under challenge in so far as the date from which approval has been granted is concerned.;