D. Datta, J. - (1.) By office memorandum dated December 2, 2008, the Director of Madrasah Education, West Bengal sanctioned in favour of Union Junior High Madrasah (Unit II) (hereafter the madrasah) 9 (nine) regular posts of teaching staff and 2 (two) regular posts of non -teaching staff (Clerk & Group D). The authority of the madrasah was directed to move the West Bengal Madrasah Service Commission (hereafter the Commission) through the concerned District Inspector of Schools/ Minority Officer of the district with necessary papers for prior permission to fill up the said posts.
(2.) In this petition dated August 17, 2010, the Petitioner seeks an order on the District Inspector of Schools (S.E.) Hooghly to grant prior permission to the authority of the madrasah for filling up the said posts of non -teaching staff. It is claimed in the petition that since the posts were sanctioned in December, 2008 and the Commission was empowered to select candidates for filling up posts of non -teaching staff in madrasahs w.e.f. 13th March, 2009, the task of selection should be entrusted with the madrasah authority.
(3.) I have dealt with similar issue while dismissing a batch of petitions by my judgment and order dated 10th November, 2010 in W.P. No 16383(W) of 2010 (Asoka Sawoo v/s. State of West Bengal and Ors.).;