Bhaskar Bhattacharya, J. - (1.) By this writ application, the writ petitioner has prayed for setting aside the order dated July 23, 2001 passed by the Chairman of the West Bengal Regional School Service Commission, Western Region, Bankura and has further prayed for direction upon the Commission to appoint the petitioner as Headmaster in a High School of Western Region on the basis of his preference or choice without any delay.
(2.) The following facts are not in dispute: The petitioner applied for the post of Headmaster of a High School pursuant to an advertisement given by the West Bengal School Service Commission. After preliminary scrutiny of the qualification, admit card was issued in favour of the petitioner for examination and personality test. The petitioner was successful in such examination and he was directed to appear with all original documents for interview. Ultimately, the Secretary of the Commission issued a letter of allotment for the post of Headmaster in favour of the petitioner at Rishi Nibaran Chandra Vidyapith, Post Office-Bundwan, District-Purulia against a regular vacancy and directed the School authority to confirm and issue the letter of appointment in favour of the petitioner. However, on December 7, 1999, the Secretary of the Commission issued a letter thereby withdrawing the previous allotment of the petitioner without any reason. The petitioner filed a writ application before this Court which was disposed of by P.K. Samanta, J. by directing the respondent No. 2 to consider the representation of the petitioner and further restraining the respondent to fill up the post of Headmaster of the School in question. Ultimately, the petitioner moved another writ application which was disposed of by D.P. Kundu, J. by directing the Commission to consider the whole matter within ten weeks. Pursuant to such direction passed by D.P. Kundu, J the Chairman of the Commission by the order impugned herein has disposed of the matter by holding that the petitioner had no requisite qualification for the post of Headmaster on the ground that B.T. Diploma through part time evening course cannot be treated to be equivalent to B. Ed. Degree for the purpose of appointment to the post of Headmaster in a Secondary School.
(3.) Being dissatisfied, the petitioner has come up with the instant writ application.;