Satyabrota Sinha, J. - (1.) This appeal is directed against a judgment and order dated 15.4.97 passed by a learned Single Judge of this Court in C.O. No. 7377 (W) of 1990.
(2.) The fact of the matter lies in a very narrow compass.
(3.) The writ petitioner/appellant joined Uttar Rabindra Nagar Vivekanda Junior High School on 20.9.71 as a Class IV staff. Her appointment was approved, but subsequently the said approval was withdrawn on the ground that the school is not a recognised one. However since 1975. she was allowed to draw a salary of Rs. 175/- per month allegedly by the State Government. The school has been upgraded to Class X school with effect from 1.1.86. The grievance of the writ petitioner/appellant is that despite the same, her services had not been approved. The learned trial Judge, by reason of the impugned judgment, has rejected the claim of the writ petitioner only on the ground that a notification of the Director of School Education, namely recruitment rules would hold the field, and thus, the circular letters upon which the writ petitioner bases her claim cannot be acted upon.;