JUDGEMENT
Amitava Lala, J. -
(1.) The scope of final disposal of the writ petition is very limited.
(2.) The old Rule 3-D under the appointment of leave rules and conditions of service is as follows :
"Notwithstanding anything contained in Rule 3, Rule 3--A of Rule 3-B, but subject to the provision of Rule 3-C, a qualified person serving as an organiser-teacher in a primary school, ever since that school was established may be appointed, with the prior approval of the Director of Public Instruction, West Bengal, as an assistant teacher of the school at the time it is granted recognition."
(3.) This has been substituted by the new rule vide Notification No. 731-Edn.(P)/9A-10/79, dated 11.9.1980.;
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