Harish Tandon, J. - (1.) THE writ petitioner has impugned the Memo No. 132/ 1/B/LS dated 24.12.2009 issued by the District Inspector of School (S.E.), Bankura whereby and whereunder the said authority refused to grant approval to the appointment of the petitioner to the Minority Linguistic Educational Institution.
(2.) THE brief facts are that the petitioner was appointed to the post of Assistant Teacher in Bio-Science in Bankura Christian Collegiate School (Minority Institution) on 2.5.2005. Though the petitioner is discharging his duties from the date of his appointment but his appointment was not approved by the concerned authority. Due to inaction on the part of the District Inspector of School (S.E.) Bankura to grant approval to the appointment of the petitioner, the petitioner moved writ petition being W.P. No. 8170(W)/2009 before this Court and the same was disposed of on 23.6.2009, directing the said authority to take a decision upon giving the reasonable opportunity of hearing within stipulated period.
(3.) PURSUANT to the said order the District Inspector of School (S.E)/ respondent No.3 declined to grant approval to the appointment of the petitioner by the impugned decision vide Memo 132/1/B/LS dated 24.12.2009. This Court on 28th March, 2011 directed the respondent to file in affidavit-in-opposition within three weeks from date and the matter was directed to appear after four weeks. In spite of the said direction the respondents have chosen not to file affidavit-in-opposition till the date of hearing. However, the learned advocate appearing for the respondents made submission orally in absence of the affidavit-in-opposition.;