Chhabi Chakraborty Vs State of West Bengal and Others
.... an order of a Court of Law or an order passed by the appellate or reviewing authority and the natural consequences inevitably flowing from such orders. Great emphasis is laid on the expression "until further orders" in the said sub-rules to emphasize that such a prescription is missing in Sub-rule ( ...
Calcutta High Court
Mr. Bibhas Chandra Paria Vs The State of West Bengal and Others
.... ment of all teachers made with the approval of the Director prior to the framing of these rules, shall be deemed to have been approved under these rules. 7. Now Rule 35 speaks of the modification of the rules framed earlier concerning the recruitment as also service conditions of primary teachers ...
Calcutta High Court
State of West Bengal and Another Vs Pintu Nandi and Others
.... s a Headmaster of a primary school who reached his superannuation in 1989. Application was made for extension of service and such extension was granted. Thereafter, during second extension the father of the respondent/writ petitioner therein died on 29.6.1991. The respondent/ writ petitioner therein ...
Calcutta High Court
Anarul Haque and Others Vs State of West Bengal and Others
.... r appreciation of the entire matter:- GOVERNMENT OF WEST BENGAL EDUCATION DEPARTMENT : PRIMARY BRANCH No 158Q-Edn(P) Dated Calcutta, the 14th December, 197900 3P-47/79 From : Sri M.M. Sinha Roy, WBCS, Deputy Secretary to the Government of West Bengal ...
Calcutta High Court
Swapan Kumar Mukherjee Vs State of West Bengal and Others <BR> Samir Kumar Samanta
.... the enacted provision so as to except something which would have otherwise been within it or in some measure to modify the enacting clause. Sometimes a proviso may be embedded in the main proviso and becomes an Integral part of it so as to amount to a substantive provision itself. To sum up, a pr ...
Calcutta High Court
Chairman, Ad-Hoc Committee Vs Swaraj Kumar Paul and Others
.... her period of two years. A Division Bench of this court comprising the Hon''ble N.P. Singh, C.J. and Tarun Chattcrjce, J. in Jitendra Nath Chatterjee''s case reported in (1990)II CLJ 1. inter alia, held that in view of Rule 3 the life of the panel would not have been extended. The learned judges hel ...
Calcutta High Court
Bijay Bahadur Singh Vs D. Ghosh
.... concerned may be informed accordingly. The said recognition was only granted for a period of one year provisionally. 25. In terms of the said recognition, a Managing Committee was to be constituted under Chapter-8 of the Bengal Education Code, 1931. The said Code, in view of the decision of th ...
Calcutta High Court
The Chairman, Ad Hoc Committee Vs Jitendra Nath Chatterjee and Others
.... respective of whether the available vacancy is to be reserved for trained or untrained candidates, provided that he/ she fulfils the minimum qualifications for such appointment". 7. In view of the amendment and substitution of Rule 3D by the aforesaid Notification dated September 11, 1980, now t ...
Calcutta High Court
Tapan Kumar Hazra and Others Vs State of West Bengal and Others
.... ise his right under Rule 3B(1) of the Rules or to delegate his power to a Selection Committee. If the Director of Public Instructions has the right to delegate and a Selection. Committee, becomes, a delegated authority, it cannot be argued that the delegated authority acts in a way to frustrate the ...
Calcutta High Court
Krishna Pada Ghose Vs State of West Bengal and Others
.... ict School Board. 3. Mr. Samanta appearing for the petitioners has strongly argued that the Government''s order provides for the requisite qualification to become Head Teacher and Teacher of the School and to obtain necessary Special Pay and Allowance. Although the petitioners have fulfilled all ...
Calcutta High Court
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