Pranab Kumar Chattopadhyay, J. - (1.) This appeal has been preferred at the instance of the writ petitioner assailing the judgment and order dated July 24, 2008 passed by a learned Single Judge of this court whereby and whereunder the said learned Judge finally disposed of the writ petition on merits.
(2.) The appellant herein filed the writ petition challenging the order being Memo No. 75/LC-IC-1091-LS/03 dated 22nd June, 2007 passed by the Director of School Education, West Bengal pursuant to an order passed earlier by another learned Single Judge of this court while deciding the previous writ petition being W.P. No. 18361(W) of 2003 filed at the instance of the appellant herein.
(3.) It is the case of the appellant that she was initially appointed as organiser teacher of the school concerned and the organising Managing committee of the said school at its meeting held on 24th May, 1983 appointed the appellant herein as Headmistress of the school. The school was initially granted recognition provisionally for three years as 4-class junior high school with effect from 1st May, 1997.;