SUBHANKAR MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These petitions can be categorized as 'A', 'B' and 'C' on the basis of the impugned inaction of the concerned District Inspectors of Schools (S.E.), as well as the impugned orders passed by them.

(2.) In so far as category 'A' is concerned, W.P. No. 15384 (W) of 2010, W.P. No. 7402 (W) of 2010, W.P. No. 19267 (W) of 2010 filed by the first empanelled candidates and W.P. No. 18802 (W) of 2010 filed by the school authorities fall within it. Here, the common grievance of the petitioners is that the panels that were prepared in connection with recruitment of non-teaching staff have not been considered by the concerned District Inspectors and are awaiting a decision at their end. It is apprehended by the respective petitioners that the panels may not receive the approval of the District Inspectors because of Memo dated July 22, 2008 issued by the Assistant Secretary to the Government of West Bengal, School Education Department and Memo dated May 13, 2010 issued by the Officer on Special Duty & Deputy Secretary to the Government of West Bengal, School Education Department.

(3.) In W.P. No.18666 (W) of 2010 (filed by a first empanelled candidate), and in W.P. No.s 19148 (W) of 2010, 19137 (W) of 2010 and 5685 (W) of 2010 (filed by various school authorities) comprising category 'B', the petitioners have questioned the orders passed by the concerned District Inspectors rejecting the panels prepared in connection with recruitment of non-teaching staff on the ground that prior permission to conduct recruitment process was issued after July 22, 2008, i.e. in violation of the Memo referred to above..