TANDRA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE impugned order dated 13. 6. 95 which is annexure-F to the writ petition shows that the D. I. of Schools (S. E.), Murshidabad, refused to consider the panel, for recruitment to the post of an Assistant Teacher in Chemistry in the general category on the ground that it was an one-man panel. From annexure-C to the writ petition it appears that nine candidates were called for interview. Out of them two candidates including the petitioner turned up. No other candidate appeared inspite of the fact that the Selection Committee for one hour and fifteen minutes. The second candidate also withdrew during the selection process. As a result, a panel of only one candidate which included the petitioner was prepared (vide annexure-D to the writ petition) and forwarded to the D. I. of Schools (S. E.), Murshidabad, for consideration and approval. When nine candidates sponsored by the Employment Exchange were called for interview but only two had chosen to appear for interview and out of the two, one withdrew during the process of selection, there was nothing left to be done by the selection Committee but to prepare a panel consisting of only one candidate who has obtained the minimum qualifying mark. There is no reason to reject the one-man panel, in the circumstances, on the ground that mere candidates were hot available. In the circumstances, 1 quash the impugned order of the D. I. of Schools (S. E. ). Murshidabad which is annexure-F to the writ petition and direct him to accord approval to the one-man panel, in accordance with law, if the other requirements of law are satisfied. His decision in the matter will be communicated to the school authorities as well as to the petitioner within two weeks from the date of communication of this order. The writ petition stands disposed of accordingly without any order as to costs. Affidavit-of-service filed to-day be kept with the record. Writ allowed.