KAKALI BANDYOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner praying for directing the respondent No. 3 to approve the panel for filling up the post of Assistant-Headmistress in H. C. S. C. Srikrishna Balika Vidyapith (hereinafter referred to as the said school ).

(2.) CASE of the petitioner is that she was appointed in the said school as an Assistant-Teacher on 28. 5. 1993. The respondent No. 3, District inspector of Schools (Nadia), duly approved such appointment. On 12. 12. 2000 the respondent No. 3 accorded necessary permission in favour of the petitioner to act as an Assistant-Teacher in 'language Group' in addition to her duty as a teacher of Physical Education, fn the said school. After the petitioner joined the said school, she had obtained Post Graduate degree in English with the permission of the competent authority in the year 2005.

(3.) IN the meantime, the post of Assistant-Headmistress fell vacant in the said school and the respondent No. 3 accorded prior permission for filling up the said post. The Managing Committee of the said school notified such vacancy on 27. 8. 2007 and asked the eligible candidates amongst the approved Assistant-Teachers of the said school for submitting application for the said post. Accordingly, the petitioner also offered herself as a candidate for the said post. The interview was taken by the school authority on 14. 9. 2007. It may be mentioned here that although the petitioner had requisite qualifications and experience, she was initially denied by the school authority to appear before the interview board. As such, the petitioner had to file another writ petition when the learned Single judge of this Court directed the respondents to take into account the educational qualification and not the scale of pay in considering the candidature of the petitioner. Pursuant to such direction, the petitioner appeared in the said interview. The petitioner was selected by the Members of the Selection Committee and such panel was duly approved by the managing Committee and it was sent to the respondent No. 4 the Additional district Inspector of Schools, Ranaghat Sub-Division for approval. Though the panel was prepared and submitted in the month of September, 2007, the District Inspector of Schools, Nadia, did not accord approval to the said panel compelling the petitioner to file the present writ petition.