SRABANI ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application has been filed by the Assistant Teachers of Sri Arobinda G.S.F. Primary School for approval of their services and release of all the payment since date of the recognition of the said school.

(2.) The case as made out in the writ application is that the Petitioners were appointed as Assistant Teacher on the strength of the resolution of the Managing Committee passed on 24th March 1978.

(3.) The writ Petitioners have further contended that they were rendering their services since their appointment without any break and their appointment was made as organizer teachers. The said school was subsequently recognized on 9th February 1981 and at the time of the inspection made by the Sub-Inspector of School on 29.7.1983 the Petitioners were found working in the school. The Petitioners made several representations, between 1983 to 1989 to the District Inspector of Schools and the Chairman of the Municipality, to absorb and approve the said appointment of the Petitioners. The Respondent being reluctant in proceeding any further in the matter, the writ Petitioners filed a writ application before this Court and the Hon'ble Justice Susanta Chatterjee (as His Lordship the then was) disposed of the said writ application directing the authorities concerned to dispose of the representation within a period of 8 weeks from the date.