Abhijit Gangopadhyay - (1.) The petitioner alleges illegal termination of her service from the School where he worked as an Assistant Teacher. The name of the School is Salt Lake School (English Medium) run by a Society namely 'Salt lake School (English Medium) Society'.
(2.) The petitioner states that she was appointed as a teacher of the said School on 30th March, 2010 (which is incorrect as in the appointment order of the School dated 13th March, 2010 (annexed to the writ application) her date of appointment has been shown as 1st April, 2010). Her service has been terminated with effect from 16th July, 2013 by a letter dated 15th July, 2013 issued by the School, signed by the Secretary of the School.
(3.) From the affidavit-in-opposition filed by the School (respondent No. 4) it is found that the petitioner was initially appointed as a contractual teacher from 29th August, 2008 to 31st March, 2009 which was renewed from 6th April, 2009 up to 31st March, 2010 and finally from 1st April, 2010 the petitioner was appointed as an Assistant Teacher (in Primary section) in the Primary scale of pay band.;