- (1.) This writ petition has been filed by three teachers of Moynagodi Elahi Boksh AU High Madrasah (H.S.), Moynagodi, Post Office -Noapara, District - North 24 Parganas.
(2.) The only contention of the petitioners is that pursuant to a direction of this court passed by a learned Single Judge dated June 16, 2010 and rejection of an appeal therefrom on October 12, 2012; the services of the petitioners were regularised in the concerned Madrasah in the upgraded section of X class High Madrasah with effect from April 12, 2013.
(3.) According to the petitioners as they have been declared to be organiser staff of the concerned Madrasah, by the learned Single Judge in W.P. No. 17459(W) of 2007, the question of regularising them from a future date, i.e. April 12, 2013 was contrary to law. It is further submitted by the petitioners that even the Hon'ble Division Bench of this Court had passed necessary orders that the petitioners should be regularised in accordance with law.;