ASHOKE KUMAR DASADHIKARI,J. - (1.) The grievance of the writ petitioner in this writ application is that a panel was prepared by the Selection Committee and the writ petitioner secured highest marks, but unfortunately such panel was not sent for approval and the matter was kept hanging for a long time. The matter was heard on last occasion. I directed the headmaster of the school to produce the relevant papers before this Court.
(2.) Accordingly, papers were produced today. Learned Counsel representing the headmaster who is present in Court today, submitted that although in the individual score-sheet marks were allotted but in the final score-sheet the concerned Secretary and the Chairman did not sign.
(3.) It was submitted that there was a fight between the Secretary and the Headmaster and the Secretary was interested to give appointment to the second empanelled candidate.;