Jyotirmay Bhattacharya, J. - (1.) THE legality and/or validity of the order passed by the District Inspector of School (Secondary Education), Hooghly, on 3rd July, 2009, being annexure "P/1" to the writ petition at page 21, is under challenge in this writ petition.
(2.) LET me now consider as to how far the concerned District Inspector of Schools (S.E.) was justified in passing the impugned order in the facts of the instant case. The facts leading to the filing of the writ petition are briefly stated hereunder. The petitioner along with several other candidates participated in the selection process for the post of Group -D Staff in Pratapnagar Ramoni Mohan Vidyaniketan in the District of Hooghly. Interview of the candidates was held by the Selection Committee on 1st November, 2008. After holding the interview a panel was prepared by the Selection Committee. The petitioner occupied the first position in the panel. The private respondent no.8 occupied the second position in the said panel. The said panel was accepted by the Managing Committee of the said school and the same was forwarded to the concerned District Inspector of Schools for his consideration on the subject of approval thereof.
(3.) A dispute cropped up with regard to the petitioner's credential to participate in the said selection process. The respondent no.8 claimed that the petitioner is an ineligible candidate for the said post as he did not have the requisite educational qualification for the said post. The minimum educational qualification for the said post was prescribed as eight passed.;