Harish Tandon, J. - (1.) The petitioners have assailed the order passed by the District Inspector of Schools (Secondary Education), South 24 Parganas, passed vide Memo No. L.C.-485/1(2) dated 3rd February 2011, whereby and whereunder the entire selection process, undertaken by the Selection Committee for appointment of Group 'C' General Staff, is quashed and set aside.
(2.) On perusal of the said order it appears that the said authority recorded the submission of two of the members of the Selection Committee, namely Sunil Kumar Sarkar (Expert) and Tapan Mondal (Panchayat Nominee), to have said that they were not present at the time of the Selection Process. In the affidavit-in-opposition, filed before this Court by the said members of the Selection Committee, it is categorically stated that they were all along present during the entire selection process and thus disputed the aforesaid recording of their submission and/or statement by the said authority. Thus, without entering into any other aspect, this Court finds that the said authority should reconsider the matter afresh.
(3.) The order impugned in this writ petition, being Memo No. L.C.-485/l(2) dated 3rd February 2011 is hereby quashed Sand set aside. The District Inspector of Schools (Secondary Education), South 24 Parganas is directed to reconsider the matter afresh after giving opportunity of hearing to all interested persons within four weeks from date in accordance with law.;