SHAMPA SARKAR,J. - (1.) The judgment and order dated 27th January, 2009 passed by a learned Judge of this Court is under challenge in this intra-court writ appeal. While allowing a writ petition presented by the respondents 1 and 2 in the appeal (hereafter the writ petitioners) the learned Judge aside an order passed by the Director of School Education, West Bengal (hereafter the DSE) contained in memo dated 8th July, 2005 declining to accept the writ petitioners as organizer teachers of Mahadanga Colony Subhas Vidya Mandir, Chandannagar (hereafter the school) and thereby rejecting their prayer of approval of their service as organizing assistant teachers.
(2.) We have heard Mr. Majumder, learned Government Pleader appearing for the appellants and Mr. Bhattacharya, learned senior advocate appearing for the writ petitioners at some length.
(3.) In course of hearing, our attention to pages 65 and 67 of the paper book has been drawn by Mr. Majumder. The writ petitioners had claimed these were the appointment letters issued in their favour by the Secretary of the school in November, 1985. The letter issued to the writ petitioner no. 1 is quoted below:- "As agreed between the members of the committee and you, it is hereby ordered that Shri Utpal Chattopadhyay is being given the opportunity to render the voluntor (Sic voluntary) service to this institution as an assistant teacher. However one month's notice from sit or side is required for discontinuation and termination of this appointment. You are further requested to join the service by 22- 11-95.";