JUDGEMENT
Indira Banerjee, J. -
(1.) In this writ application, the petitioner being the
Secretary of Ramkrishna Ashram Junior Basic School, has inter alia
challenged the orders dated 28th November, 2006 and 14th May, 2007 issued
by the Joint Secretary to the Government of West Bengal, School Education
Department, Primary Branch, refusing to approve appointment of five
teachers of Ramkrishna Ashram Junior Basic School and has further sought
orders on the respondents to approve the appointment of the existing 9
members of the teaching staff of the said school.
(2.) Sri Ramkrishna Ashram, Nimpith in District South 24 Parganas Is a
registered society comprising of monks who are devotees of Sri Rarnkrishna.
Sri Ramkrishna Ashram has established schools and libraries in Nimpith,
South 24 Parganas and also at Katkhali, South 24 Parganas. The schools
established by the Sri Ramkrishna Ashram cater mainly to the under-privileged
Scheduled Caste and Scheduled Tribe children of the Sundarban area.
(3.) By an Order No.845 Sc./PII/4S-99P-62 dated Calcutta the 12th
September, 1963, the Government of West Bengal, Education Directorate
sanctioned grant-in-aid for Ramkrishna Ashram Junior Basic School. Nine
posts of teachers have been sanctioned for the Rarnkrishna Ashram Junior
Basic School since 1963. The burden of salary of the sanctioned teachers of
Rarnkrishna Ashram Junior Basic School, Nimpith has been borne by the
Government of West Bengal. The school was duly recognized by the Director
of Public Instruction, Government of West Bengal and accordingly granted aid.;
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