MANAGING COMMITTEE OF POLERHAT HIGH SCHOOL Vs. STATE

JUDGEMENT

(1.) Refusal to accord permission for recruitment to the Post of Librarian of the Appellant School persuaded it to approach the Writ Court. Prayer for seeking permission to fill up the said post by the concerned District Inspector was allowed by the learned single Judge. He also directed the "District Inspector of Schools (SE), 24-Parganas South to refer the vacancy to the School Service Commission for initiating necessary recruitment process to fill up the post of Librarian in the concerned school."

(2.) On a limited scope this appeal has been preferred by the Managing Committee of the said School on the ground that in view of the fact that West Bengal School Service Commission (Amendment) Act, 2008 came into effect on 14.01.2009 having no retrospective effect whereas the post fell vacant on 28.11.2007-the recruitment ought to have been conducted at the behest of the Appellant.

(3.) To buttress his point Shri Sarwar Jahan with Shri Sk. Nayeemul Haque for the Appellant has submitted that even though the Order passed by the learned Single Judge brought some initial cheers on account of the permission for filling up the post of Librarian, which was hitherto not given by the concerned District Inspector of Schools but the rider that the post would be required to be filled up by the School Service Commission, has adversely affect the right of the Managing Committee.