Debiprasad Sengupta, J. - (1.) :- Present appeal is directed against the judgment and order dated 25th January, 1999 passed by the learned Single Judge of this court in W.P. No. 20718 (w) of 1998.
(2.) The present appellant preferred an application under Article 226 of the Constitution of India, which was numbered as W.P.No. 15190(w) 1998 challenging the illegal and arbitrary action of the respondent authorities in not sponsoring her name for the purpose of appointment as a "Group D" staff in Bishnupur Union High School in the District of Midnapore. The said writ application was finally disposed of by this court by an order dated 31.8.98. This Court granted liberty to the writ petitioner (present appellant) to make an application within four days before the concerned school authority for allowing her to appear in the interview and the school authority was directed to consider such application in accordance with law and dispose of the same upon hearing the petitioner. The authority was also directed to pass a reasoned order in case of refusal of such prayer made by the writ petitioner.
(3.) It may be mentioned here that the aforesaid order passed by this court was not challenged in any higher forum and the same reached its finality. By virtue of the aforesaid order the writ petitioner (present appellant) was allowed to appear in the interview and the selection committee prepared a panel containing the names of three candidates including the present appellant, who was placed in the first position.;