Jayanta Kumar Biswas, J. - (1.) The writ petitioner is questioning the selection of the seventh respondent for a group-D post in Baliadanga N.P.M. Balika Vidyalaya, Nadia.
(2.) In connection with the recruitment process initiated by the institute name of the seventh respondent was not sponsored by any employment exchange, though name of the petitioner with other was sponsored. The seventh respondent filed W.P. No. 2058 (W) of 2001 in this Court alleging that the authorities were wrong in not permitting her to participate in the selection process. By letter dated February 15, 2001 her advocate requested the authority of the institute to permit her to participate in the selection process, since the writ petition filed by her was pending decision in this Court. Accordingly the authority of the institute permitted her to participate in the selection process in connection wherewith the candidates were interviewed by the selection committee on February 18, 2001.
(3.) In the panel prepared by the selection committee while the seventh respondent occupied the first position, the petitioner occupied the second position. The panel was submitted to the district inspector of schools, who did not take any decision regarding approval because of the financial embargo imposed by the State. Suddenly on April 5, 2006 the petitioner took out this writ petition contending that since the seventh respondent was not eligible, on the basis of advocate's letter dated February 15, 2001 the authority of the institute was not competent to permit her to participate in the selection process. Her further contention is that since the writ petition filed by the seventh respondent was dismissed on March 29, 2001, the authorities should have deleted her name from the panel.;