- (1.) The case of the petitioner, in the instant writ application, may be briefly stated as follows :
(2.) The petitioner applied for the post of Class-IV staff before Bhului S.S.R. Vidyapith (High School). To fill up the post of Class-IV staff, the District Inspector of Schools accorded prior permission and pursuant thereto date of interview was fixed on 6.7.2008.
(3.) The Secretary of the school issued an interview letter dated 17.06.2008 requesting the petitioner to appear on 6.7.2008 for the post of Group-D staff before the Selection Committee. The said interview could not be held on the date fixed. However, the District Inspector of Schools accorded permission to take fresh re-interview through wide publication in daily newspaper along with the candidates sponsored by the Employment Exchange. The Secretary of the Managing Committee by his letter dated 1.12.2008 requested the petitioner to appear in the interview on 20.12.2008, but the said interview could not take place on the said date. Again, the Secretary wrote a letter to the District Inspector of Schools requesting him to accord permission for filling up the post of Group-D staff as the date of interview was fixed on 20.12.2008, but the interview could not take place due to public agitation. but the District Inspector of Schools did not give any reply. Hence, the petitioner came up before this court.;