DEBASIS SARKAR Vs. ABDUL HAI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 23.06.1998 delivered by a learned single judge of this Court in W.P. No. 3783(W) of 1997 and by the said judgment, the learned single judge had allowed the writ petition.

(2.) The appellant along with others applied for the post of Assistant Teacher in Work Education in Golabari High School (hereinafter referred as the 'said school') and appeared before the selection Committee which, after selection, prepared a panel and the appellant came first in the panel. After the said panel was approved by the Managing Committee of the said school and was sent for approval of the District Inspector of Schools (S.E.), Dakshin Dinajpur, the respondent No. 1 in this appeal moved a writ petition being C.O. No. 3639(W) of 1996.

(3.) In the said writ petition, the contentions of the respondent No. 1 were that the names of the persons above him in the said panel were wrongly included and, as such, the said panel should not be approved. The issues about the invalidity of the degree obtained by the appellant were raised.