TAPAN BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ALTHOUGH the matter is appearing under the heading 'for orders', the appeal itself is taken up for final disposal, by consent of Mr. Himadri Barua, learned advocate appearing for the appellant and Ms. Chaitali Bhattacharyya, learned advocate appearing for the respondent nos. 1 to 3.

(2.) IN spite of service, the private respondents remain ex parte. In this appeal an order dated January 9, 2012 passed by the Hon'ble Single Judge of this Court in W. P. No. 7860 (W) of 2010 is impugned.

(3.) THE District Inspector of Schools (Secondary Education), Purba Medinipur, by his order dated March 25, 2010, refused to approve the panel, inter alia, on the ground that in evaluating the type writing test there was no uniformity of awarding marks to the interviewed candidates by the members of the selection committee. The District Inspector of Schools, further, observed that this was quite dissatisfactory.