TANDRA CHATTOPADHYAYA @ CHATTERJEE Vs. STATE OF WEST BENGAL AND ORS
LAWS(CAL)-2018-8-74
HIGH COURT OF CALCUTTA
Decided on August 17,2018

Tandra Chattopadhyaya @ Chatterjee Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Amrita Sinha, J. - (1.) Pursuant to an advertisement published in the newspaper and after following the recruitment process the petitioner was selected and appointed in the post of assistant teacher in girls' section in Calcutta Deaf and Dumb School on 10th January 1991. The petitioner was a graduate (B.Sc.) at the time of appointment. She also had training in teaching of the deaf.
(2.) In response to an advertisement published in the daily newspaper the petitioner applied for the post of Head in Charge (girls' section) in the said school on 21st. November 1992. The petitioner was selected to the said post and the school issued appointment letter in her favour on 31st. March 1993. The appointment of the petitioner was duly approved by the Director of Mass Education Extension vide Memo dated 29th June 2001.
(3.) The school in question is sponsored by the Government of West Bengal and was earlier recognised up to class 8th standard and subsequently upgraded to secondary school level and recognised by the Board of Secondary Education in the year 2006.;


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