ABANI MAHATO Vs. KANCHAN K SINHA

JUDGEMENT

(1.) Special leave granted.

(2.) The appellant as well as the respondent no. 1 had appeared for an interview for selection to the post of Assistant Teacher. Panel was prepared in which the appellant was placed at SI. No. 1 and respondent no. 1 who is the son of the Head Master was placed at SI. No. 2. The said son then filed a writ petition without impleading the appellant as a party and; the writ petition was allowed. Communication of the same was sent to the appellant herein by the Counsel for respondent no. 1 and in the letter the appellant was informed that the panel which had been prepared by the Selection Committee pursuant to the interview held on 21st August, 1997 had been quashed on the ground that it was not prepared on that day but was prepared on a subsequent date.

(3.) The appellant herein then filed an appeal. The appeal was dismissed on the ground that the name of the appellant had not been sponsored by the Employment Exchange.