MAINUDDIN ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the order dated 5th August, 2014 whereby a learned Judge of this Court dismissed the writ petition on merits.

(2.) It appears from the records that the panel in question prepared by the Selection Committee was not initially approved by the District Inspector of Schools (S.E.), Birbhum. Challenging the action of the District Inspector of Schools (S.E.) concerned, a writ petition was filed on behalf of the appellant/petitioner herein and a learned Judge of this Court directed the said District Inspector of Schools (S.E.) concerned to grant approval to the panel in question in accordance with law within a period of four weeks from the date of communication of the said order. The District Inspector of Schools (S.E.) concerned thereafter considered the panel in accordance with law and approved the same by the Memo. dated July 25, 2013 and immediately thereafter, the Managing Committee of the said School offered appointment to the appellant/petitioner and the said appellant/petitioner accepted the offer of appointment and joined the post.

(3.) It has been submitted on behalf of the appellant/petitioner that the panel should have been approved by the District Inspector of Schools (S.E.) concerned immediately after submission of the same by the Managing Committee.