Kar Gupta, J. - (1.) This appeal is directed against the judgment and order dated April 2,1991 passed in C. O. No. 6150(W) of 1991.
(2.) By the aforesaid judgment the order dated September 14, 1990 passed by the Managing Committee of the appellant No.1 was set aside and the appellants were directed to reinstate the respondent No.1 paying her all arrear salaries and other service benefits.
(3.) Bangabani Institution for Girls, the appellant No.1, was a Government Sponsored Girls High School (hereinafter referred to as the said school) and the said school was affiliated to the West Bengal Board of Secondary Education having a Special Constitution. The said school was getting financial aid from the State Government to the extent of 95%.;