- (1.) AN affidavit of service is filed; let the same be kept on record.
(2.) THE petitioner, in this writ petition, has challenged the office memorandum being no. 405/1(3)H(Law) dated June 16, 2004 issued by the District Inspector of Schools (Secondary Education), North 24-Paraganas, whereby and whereunder it has been found that the panel submitted by the school authority was made strictly in accordance to the rules and norms. Pursuant to a prior permission granted for filling up the post of assistant teacher in science group, the school authority wrote to the concerned employment exchange for sponsoring the names of the candidates. The petitioner 's name was sponsored by the employment exchange. The petitioner participated in the selection process and a panel was prepared. The petitioner was found unsuccessful and, as such, was not included in the panel of the successful candidates. It appears that some other candidate filed a writ petitioner being W.P. 24888 (W) of 1997 challenging the said panel primarily on the ground that a non-sponsored candidate had been allowed to participate in the selection process. It, further, appears that several writ petitions were taken out challenging the said panel and those were disposed of by directing the District Inspector of Schools (Secondary Education), North 24-Paraganas, to take a decision in the matter after giving an opportunity of hearing to the petitioners therein and the school authorities. Subsequently, the District Inspector of Schools approved the panel and the private respondents no. 10, 11 and 12 have been figured in first, second and third place in the panel.
(3.) THIS time, the petitioner challenged the decision of the District Inspector of Schools by filing a writ petition being W.P. 4226 (W) of 2001. While disposing of the said writ petition, the Hon 'ble Single Judge of this court recorded that there were large number of writ petitions filed by the several candidates and, ultimately, directed the District Inspector of Schools to consider the matter on the following points :- 1. Whether any non-sponsored candidate participated in the selection process? if so, on what basis? 2. Whether any candidates have participated in the selection process on the strength of the order of the court or not? 3. If so, then whether the court 's order have been carried out, while allowing the candidates to participate in the selection process? ;