MENOKA GHOSH (PAL) Vs. RENU SARKAR & ORS.

JUDGEMENT

(1.) Aggrieved against the order dated 7th April, 1998 passed by a Ld. Single Judge of this Court in Writ Petition No.3731 (W) of 1998 with C.R. No.30681 (W) of 1997 with W.P. No.7536(W) of 1997 whereby and whereunder the Ld. Single Judge directed that the appointment of Private Respondent Ms. Renu Sarkar to be regularised. Further, it was directed that Annexure 'I' to the writ petition being the order of the District Inspector of Schools (SE), Birbhum dated 29th Jan., 1998 be quashed and set aside.

(2.) By the said order dated 29th Jan., 1998, the D.1.S.(SE) Birbhum observed that the panel as well as approval of appointment of Private Respondent Ms. Renu Sarkar who was the First empanelled candidate which panel was approved by an order dated 7th Nov., 1997 was directed to be withdrawn in purported compliance with the order of the High Court in C.R. No.30681(W) of 1997.

(3.) Brief fact of the cases are that the appellant Menoka Ghosh is working in Kurunnahar High School, P.O.- Kurunnahar, P.S. - Labpur, Distt.- Birbhum, as 'Clerk on Permanent Basis' having increased her qualification, the appellant submitted an application for being considered for the post of 'Assistant Teacher'. The appellant had filed a writ petition being W.P. No.7536(W) of 1997 wherein an interim order dated 17th April, 1997 was passed by S.R. Mishra, J. allowing Ms. Menoka Ghosh petitioner to appear before the Selection Committee as and when such interview takes place alongwith other duly sponsored candidates. The result, it was directed, will not be declared without the leave of the court.