Tapabrata Chakraborty, J. - (1.) The present writ petition has been preferred, inter alia, praying for issuance of necessary direction upon the respondents to enlist the name of the petitioner as a part time Sanskrit Teacher of Bohar Girls High School (H.S.) (in short, the said school) in the information sheets of the said school as submitted before the West Bengal Council of Higher Secondary Education (in short, the said Council) for the period from 2012 to 2017, upon rectification of the previous information sheets and to conduct an enquiry against the respondent No. 7 and to withhold the retirement benefits of the said respondent No. 7, whose date of retirement is 31st December, 2017.
(2.) Mr. Halder, learned advocate appearing for the petitioner submits that the petitioner was appointed as a volunteer teacher of the said school on and from 2nd July, 2012. In spite of such engagement in the said school her name was not included in the list of teachers, forwarded by the said school to the said Council to ensure continuance of the subject of Sanskrit in the said school. As appropriate information was not furnished to the petitioner, she filed applications under the Right to Information Act, 2005 (in short, the said Act of 2005) but the same were also not considered appropriately. The managing committee of the said school has also discontinued payment of honorarium to the petitioner and has also refused to issue experience certificate to the effect that she is working in the said school as a Sanskrit Volunteer Teacher since the year 2012.
(3.) Mrs. Chakraborty, learned advocate appearing for the State respondents submits that the matter involves a dispute inter se the petitioner and the school authorities and the respondent No. 4 as no role to play.;