- (1.) The instant appeal is directed against the judgment and order dated 20.6.2014 passed by the learned Single Judge dismissing the writ petition filed by the petitioner/appellant being W. P. No. 201 (W) of 2008.
(2.) The subject matter of challenge in the writ petition is the illegal selection of the post of Assistant Headmaster of the Respondent School and the illegal appointment of the Respondent no. 6 therein.
(3.) By an order dated 03.5.2006 passed in W.P. 10607(W) of 2006 filed by the petitioner/appellant, the Director of School Education (DSE), West Bengal, was directed to dispose of the representation dated 21th April, 2006 of the petitioner/appellant and by his order dated 11.12.2007, DSE rejected his contentions and issued direction on District Inspector of Schools to approve the said appointment of Respondent no. 6 as Assistant Headmaster of the School w.e.f. 12.5.2006.;