- (1.) The petitioner in this WP under art.226 dated October 4,2010 is seeking the following principal relief: b) Writ/Order/Direction in the nature of Prohibition do issue upon the respondents prohibiting them from withholding grant of appointment to the post of Assistant Headmaster or any post equivalent thereto of Raghunathganj High School in favour of the petitioner and from exercising powers not warranted under the statute.
(2.) The petitioner is a permanent Assistant Teacher in Raghunathganj High School in Murshidabad. Her appointment as such was approved by the District Inspector of Schools with effect from September 1, 1994.
(3.) Vacancy for the sanctioned post of Assistant Headmaster in the school occurred due to resignation tendered by the existing Assistant Headmaster Utpal Kumar Mondal. The Managing Committee requested the District Inspector of Schools for grant of prior permission to fill the vacancy. Considering the request, the District Inspector of Schools issued a letter dated June 1,2005 granting permission to fill the vacancy on a permanent basis considering the qualified members of the teaching staff of the school. The School Authority was directed to recruit, select and appoint according to the guidelines for recruitment laid down by the Government Order No. 1628-GA OM-18/2001 dated July 10,2002.;