Abhijit Gangopadhyay, J. - (1.) In this case the claim of the petitioners (there are three writ petitioners) is approval of their service with effect from the date of sanction of three posts of Assistant Teachers in the School i.e. with effect from June 27, 1990 with financial benefits as admissible in accordance with law.
(2.) The said three posts where additional posts of teachers wherein how the petitioners were appointed by the School authority has not been disclosed and has not come to light. The School was a Government aided High School. By order of Court passed on 26.08.1999 in C.O. No. 8865 (W) of 1991 the posts and the service of the petitioners were regularised. After such regularisation the petitioners continued as teachers. In compliance with the order of this Court as mentioned above, the services of the petitioners as Assistant Teachers were approved with effect from 01.09.1999.
(3.) The petitioners' case is that they were working as Assistant Teachers since 1983 and the posts were sanctioned by the Director of School Education on 27.06. 1990 but the approval of the petitioner's service was granted by the District Inspector of Schools (Secondary Education), D.I. in short hereafter, with effect from 01.09.1999. Their approval and all moneytary benefits, according to the petitioner should be given from 27.06.1990.;