Pratap Kumar Ray, J. - (1.) Heard the learned Advocates appearing for the parties.
(2.) In this writ application, the Petitioner has prayed for the following reliefs: (a) A Writ of and/or in the nature of Mandamus commanding the Respondent Nos. 3 and 4 to prepare the panel as per interview dated 23.1.92 for recruitment of a Geography teacher as Sahebnagar High School, Nadia within 7 days; (b) A Writ of and/or in the nature of Mandams commanding the Respondent No. 1 to issue approval of the panel as per interview held on 23.1.92 for the recruitment of a Geography Teacher of Sahebnagar High School within 7 days from the date of receiving the panel; (c) A writ of and/or in the nature of Certiorari commanding the Respondents to transmit all the papers and documents to this Hon'ble Court within the specified time; (d) A Rule Nisi in terms of prayers (a), (b) and (c) above; (e) Mandatory order directing the Respondent Nos. 3 and 4 to prepare the panel as per interview held on 23.1.92 for recruitment of a Geography Teacher for appointment in Sahebnagar High School within 7 days from the date of order and the Respondent No. 1 will issue approval of the above panel within 7 days from the date of receipt of the panel; (f) Interim order of injunction restraining the Respondents to cancel the above prior permission of memo No. 2632/SE dated 15.10.87 issued by the Respondent No. 1; (g) Ad -Interim order in terms of prayer (a) and (f) above; (h) To pass any other Writ or Writs and/or order or orders and/or direction or directions as to Your Lordship may seem fit and proper.
(3.) Originally the writ application was filed within certain prayers and subsequently in view of the disclosure of documents as per leave of the Court, the writ application was amended. Amended writ application was filed and the same was allowed by the Court.;