GOURI RANI PAHARI Vs. BASUDEVPUR GIRLS HIGH SCHOOL

JUDGEMENT

(1.) - This Second Appeal is directed against the Judgment and Decree passed by the Assistant District Judge, 2nd Count, Contai in Title Appeal No. 30/1992 on 20.7.1992 affirming thereby the decision dated 9.1.92 passed by the Munsif, 2nd Court, Contai in Title Suit No. 30/1990.

(2.) The facts leading to this appeal are, in short, as follows :-

(3.) That the present appellant was a candidate for the post of an Assistant teacher in Basudevpur Girls' High School. The interview took place on 17.4.1988 and the appellant was placed in the third position in the panel. But she made a complaint to the District Inspector of Schools against the Interview Board for not allotting marks strictly according to the recruitment rules. The District Inspector of schools made an inquiry through the Assistant Inspector of Schools and on the basis of the report of inquiry cancelled the panel prepared on the basis of interview taken on 17.4.88 and directed fresh marking according to the recruitment rules. But it is alleged by the present appellant, that without following the direction the school authority called for fresh interview and new Selection Committee was appointed. The second interview took place on 5.10.89. It is submitted that although the present appellant was excluded first but under the direction of this Hon'ble Court she was given the chance of interview and under protest the appellant appeared before the Interview Board but unfortunately there was no improvement in her lick. In the meantime, the present suit was filed by the present appellant before the court of the Munsif challenging the legality of the act of calling a fresh interview, ignoring the direction of the District Inspector of Schools.