MD. ASLAM SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An order dated May 25, 2017, passed by the respondent No.3/District Inspector of Schools (Secondary Education), Birbhum [in short "˜the DI'], has been challenged by the petitioner in this writ petition. The issue relates to non approval of the panel for recruitment of a clerk in the respondent/school, in which the writ petitioner has been mentioned as a successful candidate in the selection process.

(2.) The respondent No.3 has founded his decision principally on the ground that in the recruitment process, the provisions of the West Bengal Schools (Recruitment of Non-Teaching Staff) Rules 2005, vide the Government Order No. 1594-SE(S) dtd. 26/12/2005 and the Management Rules 1969, have been violated, so far as fixation of full marks as well as preparation of the individual score sheets, are concerned. Also that formation of the selection committee was invalid being not in consonance with the Rules and the attendance and individual mark-sheets have also not been produced. Hence, he has held the panel to be invalid.

(3.) Challenging the said decision of the respondent No.3, Mr. Bari learned advocate for the writ petitioner has submitted that the respondent school has initiated the recruitment process as per prior permission granted to it by the respondent No.3 on August 11, 2006. Accordingly, the process was initiated and selection/interview was held on August 29, 2007. After completion of the process, a panel was prepared wherein the writ petitioner was placed at the first position.