MIRJA ABDUL ALIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against an order whereby the learned Single Judge has dismissed the writ petition preferred by the appellant on the ground of lack of locus standi.

(2.) The brief backdrop is that the appellant applied for employment in a Group-D post in a High School.

(3.) Initially, there was a chequered history, which culminated in an order dated August 6, 2010 being passed in WP No. 16413(W) of 2010, wherein a learned Single Judge of this Court observed that the District Inspector was to convey his decision on the panel in accordance with law to the Managing Committee of the school as well as the petitioner within thirty days from date of receipt of a copy of the said order.