- (1.) THE petitioner in this WP under art.226 dated November 16, 2000 wanted to participate in a selection process initiated by one Rautmoni Rautan Chandi High School in Kharagpur (Paschim Medinipur) for appointing a peon.
(2.) ALLEGING that the School Authority was not inclined to permit him to participate in the process, he brought this WP. By an interim order dated November 22, 2000 the School Authority was directed to permit him to participate in the process. It was ordered that if he was appointed, then the appointment would be subject to the final decision in the WP. The petitioner participated in the process and was selected. One Sudhir Chandra Ghorai, a candidate, alleged that the petitioner was not eligible. Sudhir moved a WP No.17250(W) of 2004 before this Court under art.226. The petitioner was a respondent. By an order dated November 23, 2004 the WP was disposed of directing the District Inspector of Schools to decide the entire matter. Alleging that even after hearing the parties the District Inspector of Schools was not giving the decision, and that taking advantage of the situation the School Authority was making arrangements to appoint the petitioner, Sudhir moved a second WP No.19410(W) of 2005 before this Court under art.226. It is on the monthly list as item no.219. During pendency of both the WPs the District Inspector of Schools has given a decision in compliance with the order of this Court dated November 23, 2004.
(3.) FROM the submissions of Mr Mahato appearing for the petitioner it is evident that the petitioner is aggrieved by the fact that enforcing the decision of the District Inspector of Schools the School Authority has not offered him appointment. Sudhir, though not a party to this WP, is represented by Mr Bhattacharya who is present to argue Sudhir?s WP, the next case. Mr Bhattacharya has submitted that Sudhir has reason to feel aggrieved by the decision of the District Inspector of Schools. He has said that the decision has been produced by Sudhir with his reply to the petitioner?s opposition to Sudhir?s WP.;