CHAMPA SANTRA Vs. CHINTA SANTRA POREL

JUDGEMENT

(1.) Leave granted.

(2.) Certain selections had been made to the posts of Class IV staff in Goghat Bhagabati balika Vidyalaya. A writ petition was filed contending that the appellant's name had not been sponsored by the Employment Exchange when the vacancy was notified. A Learned Single judge of the High Court directed the school authority to allow the said appellant to appear at the interview and also interviewed subsequently and thereafter she had been selected and was given appointment as Group 'd' staff by the school authorities.

(3.) The first respondent questioned the appointment on the ground that the certificate produced by the appellant was a forged one and her name had not been sponsored in terms of the directions issued by the Director of school Education. The learned Single Judge examined the matter and directed that the representation made by the first respondent should be examined and appropriate findings given thereto and her empanelment would depend upon the decision on the said representation. At the time of disposal of the said representation the authorities will have to taken into consideration the decision rendered in MAT 1198/98 (Muktipada Maity v. State of West bengal and Ors. ) which shall be made available to the concerned authority.