KRITTIBAS HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: The present writ application is filed seeking the substantive relief in the nature of mandamus to cancel the panel prepared on 30.4.98 for appointment of a Bio-Science teacher of Abhoy Charan Vidyapith, P.O. Amgachia, Dist. 24-Parganas (South) and to recast the panel in accordance with the qualification of the candidates and approve the panel accordingly.

(2.) Briefly stated, the facts of the case are that for filling up the post of Assistant Teacher (Bio Science) prior permission was granted by the District Inspector of Schools (SE) by his order dated 29.6.93. The requisite qualifications specified therein for the post in question are B.Sc. (Bio-Science) preferably B.Ed.

(3.) Pursuant to the said permission, school authorities requested the employment exchange to sponsor the name of eligible candidates. The employment exchange sponsored the names of candidates by its letter dated 27th August, 1993. The petitioner as also the private respondent No. 6 are in that list. The date of interview was fixed on 23.1.94 but the same could not take place on account of certain litigation. Ultimately the matter has been disposed of by the Division Bench by order dated 10.3.98 being M.A.T. No. 3425 of 1997.