Bhagabati Prasad Banerjee, J. - (1.) In this case a very unfortunate state of affairs has been brought to the notice of the Court by filing a writ application which every person is deeply concerned.
(2.) The matter relates to filling up the post of Director, Chittaranjan National Cancer Institute, Calcutta which is highly prestigious Institute working in the field of cancer.
(3.) There is already an order of the Supreme Court relating to the modality to be followed for filling up the post with effect from November I, 1988. The Supreme Court inter alia directed as hereunder "The Governing Body of the Institute shall draw up a panel of 5 names of eminent persons known for their expertise knowledge and research in the field of Oncology and Cancer Research on the basis of their merit and suitability for appointment to the post of Director. The panel shall be drawn by the Governing Body out of the names proposed by the members of the Governing Body, who may be requested to do so by the Chairman of his nominee within one month from the date of this order. The members of the Governing Body may make their proposal within one month. The Governing Body will thereafter consider the names so proposed including the name of Respondent No. 9 Dr. Jayashree Roy Chowdhury and in case of difference of opinion the panel and the ranking shall be finalised on the basis of majority opini n within two months from the last date fixed for making proposals. The Governing Body will thereafter offer appointment to the person included in the panel on the basis of ranking in the panel within three weeks of the preparation of the panel".;