Tapabrata Chakraborty, J. - (1.) Affidavit of service filed by the petitioner be kept on record.
(2.) The present writ petition has been preferred inter alia praying for issuance of necessary direction upon the respondents to regularize and approve the appointment of the petitioner to the post of "Clerk" at Rishra Vidyapith (Unit II) H.S. (Co-Ed) (in short, the said school).
(3.) Mr. Batabyal, learned advocate appearing for the petitioner submits that upon acquiring the Bachelor of Arts qualification, the petitioner applied for the post of Clerk in the said school. The Managing Committee of the said school upon adopting a resolution on 18th June, 2001 appointed the petitioner to the post of a Clerk and the petitioner joined the said post on 2nd July, 2001. In support of such contention, reliance has been placed upon the documents at pages 23 to 26 of the writ petition. He further submits that as the petitioner's service has been utilised since the year 2001 for more than 15 years, appropriate steps should be taken towards regularization of such service. The representations submitted to that effect by the petitioner have also not been considered by the competent authority and aggrieved thereby the petitioner has approached this Court.;