TAPAN KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this writ application, the writ petitioner has prayed for direction upon the respondent/School Authority to forthwith give appointment letter to the petitioner for the post of Class IV staff on the ground that he stood first in the panel and such panel had already been approved by the concerned District Inspector of Schools. Following facts are not in dispute:

(2.) The petitioner appeared at the interview for the post of class IV staff from Scheduled Caste category and his name appeared at the top of the panel prepared by the Selection Committee. The School Authority endorsed the panel and submitted the same for approval before the District Inspector of Schools (SE), Howrah. It appears that District Inspector of Schools (SE), Howrah, approved the panel vide Memo No. 1291/N dated 3rd October, 2000. But the same was lost in its way to school. The School Authority thereafter requested the District Inspector of Schools concerned to supply the duplicate copy of the approved panel so that they could take action on the basis of such order.

(3.) There is no dispute that the District Inspector of Schools issued a duplicate copy of approved panel vide Memo No. 653/N dated 19th October, 2000.