Arijit Banerjee, J. - (1.) The petitioner was appointed as an Assistant Teacher of Bengali in the respondent school on 26 March, 2013. He joined service on 2 April, 2013. He was initially on probation. The probationary period ended on 31 March, 2015. Thereafter, a vacancy arose due to resignation of an approved Assistant Teacher of language group and the petitioner was confirmed in that vacancy on or about 15 April, 2015.
(2.) The short grievance of the petitioner is that his name does not figure in the final voter list dated 28 September, 2018 published for the Teachers' Representative Election, 2018. He contends that names of other similarly placed unapproved teachers (confirmed) are included in the said list but his name has been omitted.
(3.) Learned Counsel for the petitioner initially relied on the Special Rules for Management of Secondary Schools established and run by a Christian Church/Missionary Society (Board)/Religious Society/Subsidiary Trust or their successors-in-law in West Bengal. These Rules were framed by the State Government in exercise of power under R. 33 of the Rules for Management of Recognized NonGovernment Institutions (Aided and Unaided), 1969. The Special Rules provided for representative of the teachers on the General Committee of the School. Learned Counsel submitted that following the said Special Rules, the last Managing Committee of the respondent school was constituted in March, 2015. The term of the Managing Committee was valid up to 9 March, 2018.;