Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3177 OF 2010
PIYU DATTA Appellant(s)
:VERSUS:
STATE OF WEST BENGAL AND ORS. Respondent(s)
O R D E R
1. We have heard the learned counsel for the
parties.
2. This appeal is directed against the judgment
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and order dated 3 July, 2008 passed by the High
Court of Calcutta in M.A.T. No.223 of 2008 whereby
JUDGMENT
the appeal filed by the respondents was allowed.
3. The appellant was appointed as a Teacher in
the Lake School for Girls on 10.7.1993 and she has
been continuing as a teacher for the last almost 19
years but she has yet not been regularised.
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4. In the peculiar facts and circumstances of
this case and after taking note of her long
experience as a teacher in the school concerned, we
direct the respondents to consider the case of the
appellant for regularisation according to the rules,
within three months from today.
5. Consequently, the impugned judgment is set
aside and the appeal is disposed of with the
aforementioned observations and directions, leaving
the parties to bear their own costs.
.....................J
(DALVEER BHANDARI)
JUDGMENT
.....................J
(DIPAK MISRA)
New Delhi;
February 29, 2012.
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