(1.) The Petitioner is before this Court with a prayer for directions to the respondent No.3, to approve her candidature as has been forwarded by respondent No.4 for appointment as Assistant Teacher at Khad Ar Nor U.P. School, Shangpung which is a deficit school. The reason as has been stated for the non-approval, is due to the fact that the recruitment process has been kept in abeyance due to the order of this Court dtd. 5/4/2022 passed in W.P (C) No. 394 of 2021.
(2.) Mr. P. Yobin, learned counsel for the petitioner submits that the ground for non-approval as stated by the respondent No.3 is no longer in existence and has drawn the attention of the Court to Annexure- 11, annexed to the writ petition whereby respondent No. 2 had intimated respondent No.3 that the recruitment in deficit schools can continue as per the existing system. He, therefore, submits that there is no impediment any further for the approval to be granted, and the respondent Nos. 2 and 3 are liable to be directed to accord approval for appointment of the writ petitioner.
(3.) Mr. A. H. Hazarika, learned GA for the State respondent Nos. 1 – 3 submits that the approval was not granted, not only because of the pendency of the matter before this Court, but also due to the fact that the papers which were forwarded, concerning the approval for appointment of the writ petitioner are not in correct form and are incomplete. He further submits that the documents have since been returned to the Managing Committee (respondent No.4) on 26/5/2022.