- (1.) The appellant/applicant on seeking leave has filed this appeal taking exception to the Order dated 23rd August, 2009 passed by the learned Single Judge in W.P. No. 13762(w) of 2009 filed by respondent No. 1, original writ petitioner, Lal Mohan Ghosh wherein the learned Single Judge while disposing of the petition directed the School Authority to recast the panel to recruit staff for the post of Peon (Group D) by deleting the name of the appellant/applicant, Ujjal Roy and further observed that the District Inspector of Schools (S.E.), Hooghly upon receipt of the recast panel shall be at liberty to consider the issue of approval strictly in accordance with law and on such approval being granted by the School Authority, appointment be given to the first empanelled candidate of the recast panel which shall abide by the result of W.P. No. 13425(w) of 2009 filed by the appellant/applicant.
(2.) It appears from the facts of the case that the school, Pratap Nagar Ramani Mohan Vidaya Niketan, Hooghly called for names of suitable candidates from the Employment Exchange for filling up the post of Peon (Group D). The names of candidates were sponsored by the Employment Exchange. The writ petitioner, Lal Mohan Ghosh was one of the candidates who was issued a call letter dated 15.10.2008 directing him to appear before the interview for the post of Peon (Group D) dated 1.11.2008.
(3.) The appellant/applicant, Ujjal Roy's name was not sponsored by the Employment Exchange. Therefore, he filed writ application No. 24805 of 2007 seeking directions against the respondent school authority, through their Secretary, Selection Committee and the Headmaster. The said writ petition was disposed of by Order dated 6th December, 2007 directing the concerned respondent authorities to permit him to appear at the interview for filling up the post of Peon (Group D) staff of the said School on December 9, 2007 or on any reschedule date, if the applicant was found otherwise eligible.;