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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.

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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)

.....................J (DIPAK MISRA)

New Delhi; February 29, 2012.