Soumitra Pal, J. - (1.) Instant appeal arises out of an order dated 4.10.1999 passed by the learned Trial Judge dismissing the writ petition.
(2.) The said order is as set out hereunder : "In the writ petition the panel prepared by the Managing Committee of the School in question for the purpose of appointment in the post of Assistant Teacher in language group has been challenged. The learned Advocates appearing on behalf of the respondents submitted that the panel has long been approved by the concerned D.I. of Schools and the concerned candidates were also appointed pursuant to such approval and again such appointment has also been approved by the concerned respondent authority."
(3.) In such circumstances, this writ petition has become infructuous. The same is accordingly dismissed.;