Supreme Court of India
Piyu Datta vs State Of West Bengal & Ors on 29 February, 2012
Bench: Dipak Misra, Dalveer Bhandari
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 and order dated 3rd July, 2008 passed by the High Court of Calcutta in M.A.T. No.223 of 2008 whereby 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.
-2-4. 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) .....................J (DIPAK MISRA) New Delhi;
February 29, 2012.