BANIBRATA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred at the instance of the writ petitioner from the judgment and order dated 15th July, 2003 passed by the learned Single Judge while deciding the writ petition being CO. No. 18711 (W) of 1992.

(2.) The facts of this case are briefly narrated hereinafter :

(3.) Upon completion of the selection procedure, a panel was prepared empanelling three applicants where the appellant featured at the first position and the same was forwarded to the District Inspector of Schools (SE), Nadia, who approved the same on January 18, 1991. Thereafter, the Managing Committee appointed the appellant on temporary basis on January 23, 1991 in the said leave vacancy for a period of six months with effect from January 24, 1991 to July 2, 1991. Such appointment was duly approved by the concerned District Inspector of Schools (SE), Nadia on February 14, 1991. As the leave vacancy continued beyond six months and as the panel already prepared was for a period of one year, the Managing Committee, on expiry of the initial period of six months, extended the period of appointment for a further period of six months. Thereafter, again the District Inspector of Schools (SE), Nadia by an order informed the Managing Committee that the candidate, who had stood first amongst the empanelled candidates, i.e. the appellant herein, could be reappointed for a further period of six months. The said order was complied with.