Abhijit Gangopadhyay, J. - (1.) The petitioner No. 1 in this matter has claimed himself an organiser teacher of Gokulbati Nanibala Smriti Vidyapith (the School, in short, hereafter) in the District of Birbhum and the petitioner No. 2 has claimed himself a non-teaching staff of the School. The main prayer in the writ application is issuance of a writ in the nature of mandamus for setting aside the order passed by the Commissioner of School Education, West Bengal under Memo No. 664/1 (12) LS-IC-LS-283/13 dated 26.08.2014 (order of Commissioner, in short, hereafter) and after setting aside the same, direction on the respondents to give approval to the appointment of the petitioners as Assistant Teacher and as non-teaching staff of the School.
(2.) The managing committee of the School, the teachers of the School etc. filed as many as eight writ petitions and three applications for contempt at different points of time starting from 1995 to the present writ application. The present application has been filed in the year 2016.
(3.) For the adjudication of the present writ application, I find on perusal of this writ application with its annexures, that most of the contentions/ submissions made in the previous writ applications are not necessary, though pleaded in this writ application, except some material facts which are required to be referred.;