BISWAJIT BERA Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-2-162
HIGH COURT OF CALCUTTA
Decided on February 21,2019

Biswajit Bera Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

I.P. Mukerji, j. - (1.) This is an application for review of the judgement and order dated 20th October, 2009. The school in question was State aided and recognized.
(2.) Some members of the teaching staff of the School preferred a writ application claiming declaration that they were organizer teachers and claiming regularization of service.
(3.) Mr. Bhattacharjee drew this court's attention to a circular dated 30th September, 1992 of the Government of West Bengal that upon upgradation of a junior high school, qualified teaching and non-teaching staff appointed by the school for running the unrecognized higher classes could be considered as organizing staff for approval of their appointment.;


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