- (1.) The appellant herein was the writ petitioner who approached the learned Single Judge seeking approval of the panel so far as the selection of Group-D (UR) to a particular school in question. The main allegation was, the Secretary of the Management Committee was one of the Selection Committee Members and panel of candidates contained the first candidate by name Prasenjit Maiti who was closely related to the then Secretary, Mr. Bidyut Maiti. Learned Judge after hearing the parties opined that the selection process of filling up the post of Group-D has to be completed by holding reinterview of the candidates who participated in the earlier selection process, by a new selection committee to be formed excluding person who has any blood relation with any of such participating candidates for the said post.
(2.) Aggrieved by this order, appellant is before us strenuously contending that he is not related to any of the members of the selection committee by blood or by marriage or by adoption.
(3.) In order to understand the ground upon which the District Inspector of Schools who is the approving authority of the panel refused the panel, we have to see the order. We note that without mentioning exact relationship between Bidyut Maiti and the particular candidate who is said to be relative vaguely mentions that from the records it appears Mr. Bidyut Maiti, Secretary of Managing Committee had a blood relative amongst the candidates who came for interview. How Bidyut Maiti is related to whom by blood or by marriage or by adoption is not at all spelt out.;