- (1.) The Judgement of the Court was as follows: Re : C.A.N. 4156 of 2011 The school authority namely, the appellant-petitioner herein filed a writ petition before this court since the panels submitted by the said school authority for Group 'C' and 'D' posts were not approved by the District Inspector of Schools (SE) Paschim Medinipur.
(2.) Going through the records we find that the District Inspector of Schools (SE) Paschim Medinipur did not approve the panels submitted by the school authority namely, the appellant-petitioner herein since the said school authority did not proceed with the selection process and prepared the panels before the West Bengal School Service Commission (Amendment) Act, 2008 came into force i.e. before 1st January, 2009.
(3.) Undisputedly, the panels were prepared by the appellant-petitioner herein on 14th November, 2009 and 16th November, 2009 whereas the West Bengal School Service Commission (Amendment) Act, 2008 came into force w.e.f. 1st January, 2009. The aforesaid order of the District Inspector of Schools (SE), Paschim Medinipur dated 23rd April, 2010 refusing approval of the panels submitted by the appellant-petitioner herein is set out hereunder: JUDGEMENT_125_LAWS(CAL)6_2015.htm;