AIROnline 2019 Cal 929

Calcutta High Court

Hon'ble Judge(s): Md. Nizamuddin , J

Constitution of India , Art.16— Regularization of appointment - Post of Assistant Teacher - Petitioner appointed on ground of non availability of Hindi knowing female teacher - Petitioner working for last 34 years and no complaint ever made by school authority or any guardian about his performance and conduct - Petitioner entitled for regularization. (Para 7 8 10)