WASHIM AKRAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal and the application have been presented questioning the order dated 4th April, 2012 passed by the learned Single Judge on the writ petition. The writ petition, being WP 5042(W) of 2012 was dismissed thereby confirming the order passed by the District Project Officer, Sarva Shiksha Mission, Murshidabad dated 5th March, 2012. Both the appeal and the injunction application are treated as on day's list and disposed of by the common order.

(2.) Matter revolves around appointment of Additional Para Teacher in Puthimary Primary School (hereinafter the 'said school') in the District of Murshidabad. A panel was prepared for appointment in the said post of Additional Para Teacher wherein one Md. Washim Akram, the appellant herein, stood first. The panel contains three candidates; namely, Md. Washim Akram (1st), Mr. Jasrul Haque (2nd) and Ahammad Hossain (3rd).

(3.) Previously, two writ petitions were filed - one by Md. Washim Akram and another by Md. Jasrul Haque. Both the writ petitions were disposed by a common order dated 15th September, 2011 passed by the learned Single Judge whereby the following direction was given: