- (1.) The Appellants herein are aggrieved by the steps taken by the School Education Department, Government of West Bengal against the Kurmail Sonaulla High School and also for approval of the same by the learned Single Judge by the impugned judgment and order under appeal.
(2.) It appears from the records that the school authorities applied to the District Inspector of Schools (SE), Dakshin Dinajpur for issuance of prior permission in order to fill up the Group-D post of Matron. The said District Inspector of Schools (SE), Dakshin Dinajpur accorded the permission for filling up the said post. The school authorities, thereafter, submitted requisition to the District Employment Exchange for sponsoring the names of the eligible candidates for filling up the said post of Matron. The District Employment Exchange, Balurghat sponsored the names of 20 candidates and an advertisement was also issued by the school authorities inviting applications from eligible candidates for filling up the said Group-D post of (Matron).
(3.) The Managing Committee of the School, thereafter, formed a Selection Committee and called the candidates who were sponsored by the Employment Exchange and also the candidates who applied in response to the advertisement for an interview. The Selection Committee held the interview and prepared a panel of three candidates on the basis of the said interview. The Managing Committee also approved the panel and submitted the same along with all relevant papers to the District Inspector of Schools (SE), Dakshin Dinajpur for his approval on 13th January, 2010.;