ABDULLA MOLLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has prayed for issuance of a writ of mandamus to command the respondents to accord approval to the panel for the post of additional para teacher in Geography of Chouhata Adarsha Vidyapith and to forbear the respondents from engaging any other person to the said post.

(2.) Petitioner claims to have applied for appointment as Additional Para Teacher in Geography pursuant to a notice published by the Chauhata Adarsha Vidyapith (for short "the school") on 10/7/2004. Petitioner claims to have participated in the interview on 24/7/2004. Petitioner also claims to have performed very well in the interview and accordingly expected to be appointed as a para teacher in the said school. Petitioner states that the school authority submitted the panel for different subjects before the concerned District Project Officer on 30/7/2004 but the said respondent sat tight over the matter.

(3.) The said writ petition was filed sometimes in the month of September, 2007.