- (1.) The writ petition is filed at the instance of the Managing Committee of Srirampur Madhubati Bijan Behari Balika Vidyalaya through the secretary for an order commanding the respondent authorities to forebear from giving effect and/or further effect to the impugned decision dated 21.06.2010 passed by the respondent No. 3, the District Inspector of School (SE), Hooghly, whereby and whereunder the panel sent for approval for appointment to the post of Group D Staff (peon) was rejected.
(2.) The brief facts are that the petitioner received the prior permission from the authority and approached the Employment Exchange for sending the name of the eligible candidates for the post of Group-D Staff (peon) in the said school. The Employment Exchange, in turn, sponsored the name of the eligible candidates who were duly notified for the interview.
(3.) However, some of the candidates whose names were not sponsored by the Employment Exchange, approached the High Court where the direction was made to undertake the selection process by giving open advertisement inviting application from all eligible candidates.;