- (1.) Let the affidavit-of-service filed by the petitioner be kept on record. This writ application is directed against an order passed by the respondent No. 3 under Memo. No. L.C.-269/2(3) dated November 5, 2012. By virtue of the impugned order the respondent No. 3 rejected the prayer for approval of the panel prepared for appointment of a Non-teaching Staff (Clerk) of Chakkendua Vidyasagar Vidyayatan High School, District-South 24-Parganas. According to the petitioner, his name appears at the top of the panel under reference.
(2.) Having heard the Learned Counsel appearing for the respective parties as also after considering the facts and circumstances of this case I find that the panel under reference was rejected on the following grounds: (i) The panel was submitted beyond the prescribed period of 30 days in violation of Clause (c) of sub-rule (7) of Rule 9 of the West Bengal Schools (Recruitment of Non-teaching Staff) Rules, 2005 (hereinafter referred to as the said Rules, 2005); (ii) In violation of the provisions of Clause (b) of sub-rule (7) of Rule 9 of the said Rules, 2005, the candidates were not short-listed; (iii) The interview letters were not sent to the short-listed candidates by registered post with acknowledgement due.
(3.) For proper adjudication of the above grounds, the provisions of Clause (c) of sub-rule 7 of Rule 9 and Clauses (b) and (c) of sub-rule (7) of the Rule 8 of the said Rules, 2005 are set out below: 9. ...................... (7)(a) ................... (b) ...................... (c) The District Inspector of Schools shall, within one month from the date of receipt of the panel, convey his decision thereon. 8 ...................... (7)(a) ................. (b) In case of the applications received following the notice or advertisement, if the number of applications received by the selection committee is more than ten, a preliminary screening and a short list may be made by the selection committee on the basis of the marks obtained in the relevant examination or examinations and all the short-listed candidates shall be called for interview, (c) The candidates shall be called for interview by registered letters within acknowledgement due.;