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Judgment
Rajasekhar Mantha, J
Affidavit-of-service filed by the learned counsel for the petitioner in Court today is taken on record.
By an order dated December 22, 2010 passed in WP 17152 (W) of 2006, the authorities were directed to explain as to why the petitioner's appointment was not granted for six years despite the fact that he stood first in the recruitment process and continued to work in the said post.
By an order dated December 5, 2011, a provisional approval granted by the District Inspector of School (S.E.), Malda and a bill towards the arrears of her salary for the period from 15.09.2004 to 31.03.2011 for Rs. 5,67,891/- had been forwarded by the Madrasah concerned to the DI of School.
The petitioner claims that the arrears are still not paid to her.
In those circumstances, the DI of School (S.E.), Malda shall consider as to whether the final approval of the petitioner's appointment has been made and pass a suitable order towards the release of the arrears of salary as claimed by the petitioner as certified by the school after due verification thereof.
In any event, it is found that the petitioner cannot be approved in the Group-D post, sufficient reasons shall be supplied by the DI of School in this regard and the order shall be communicated to the petitioner with all the consequences that may be stipulated thereunder.
With the aforesaid directions, the instant writ petition being WP 23031 (W) of 2019 shall stand disposed of.
There will be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties.