- (1.) Let affidavit-in-opposition filed on behalf of the respondent Nos. 5 and 6 be kept on record. This writ application is filed by the petitioner assailing an order passed by the respondent No. 4 under his Memo No. 871 dated September 23, 2010. By the impugned order, the respondent No. 3 withdrew the approval of the panel for appointment of Laboratory Attendant of Durgapur Girls' High School, District-Burdwan, of Memo No. 721 dated August 27, 2010 alongwith another similar panel.
(2.) The facts of this case in a nutshell are as follows. The respondent No. 3 granted prior permission to the above school for filling up of two posts of Laboratory Attendant on July 22, 2008. On the basis of the above prior permission an interview took place on March 15, 2009. The petitioner participated in the above interview, amongst other eligible candidates. The panel prepared for appointment of the aforesaid Laboratory Attendant was approved by the Managing committee of the above school in its meeting dated January 7, 2009. The same was forwarded to the respondent No. 4 by the above school, for approval. By an order dated August 27, 2010 passed by the respondent No. 4, i.e. the Additional District Inspector of Schools (SE), Durgapur Sub-Division. District-Burdwan, the above panel was approved. An appointment letter dated August 28, 2010 was issued in favour of the petitioner. The petitioner joined the post of Laboratory Attendant of the above school on September 3, 2010. Suddenly the above order of approval dated August 27, 2010 was withdrawn by the respondent No. 4 by virtue of the impugned order.
(3.) I have heard the learned Counsel appearing for the respective parties at length and I have taken my thoughtful consideration to the facts and circumstances of this case.;