- (1.) THIS writ petition has been filed before this court challenging the order passed by the District Inspector of Schools, hooghly (S. E.) being annexure- 'j' to the writ petition. This order was passed by the said D. I. (Hooghly) in compliance with the order passed by Hon'ble Justice Pinaki Chandra Ghose on 01/04/1999 in W. P. No. 29466 (W) of 1997. The fact made out in the writ petition in brief is as follows:
(2.) THE School named "nikash Monaichandi Junior High School (hereinafter termed as said School) wanted to appoint a teacher in language group (English) and as such prayed for prior permission from the D. I. of Schools, Hooghly and the said D. I. accordingly, granted permission to appoint an English teacher having qualification B. A. passed with English as combination subject, preferably trained.
(3.) ACCORDING to the petitioner it appeared from the memo of the D. I. through which prior permission was granted, the name of a candidate one Sri Sachindranath Ghosh was forwarded from the live register maintained by the Office of the D. I. Said Sri Sachindranath Ghosh was working as Clerk of the said School.;