MAINUL HOQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A Memo dated 12 December, 2014 issued by the District Inspector of Schools (SE), Dakshin Dinajpur, being the respondent no.3, is under challenge in this writ petition. By the said Memo, the respondent no.3 declined to grant approval to three panels, one for a Group-C post and two for Group-D posts, in Karanji Senior Madrasah (in short, 'the said Madrasah'). The petitioners were applicants to the concerned posts.

(2.) One Group-C post and three Group-D posts fell vacant in the said Madrasah. The Madrasah Authorities approached the DI of Schools as also the Additional DI of Schools for grant of permission for filling up the said posts. The Additional DI of Schools vide Memo dated 5 August, 2008 granted permission for filling up one GroupC post (clerk) and three Group-D posts (two males and one female). Pursuant to such permission, the Madrasah Authorities took steps for filling up the said posts and conducted a selection process after publishing advertisement in the local newspapers.

(3.) In view of the fact that the panel for the Group-C post and the two Group-D posts (male) were not prepared and forwarded to the office of the DI of Schools for approval, the petitioners approached this Court by filing WP 17629 (W) of 2011. By an order dated 27 March, 2012 a Learned Judge of this Court directed the Managing Committee of the said Madrasah to forward the panels for the said three posts along with connected papers to the DI of Schools within two weeks from the date of communication of the said order. The DI of Schools was directed to take steps, as he may think fit, in accordance with law, within a period of six weeks after the papers were submitted to him. Accordingly, the three panels were forwarded to the concerned DI of Schools.