ARIJIT BANERJEE,J. - (1.) The petitioner claims approval of his appointment in a D.A. getting School being Adarsh Hindi High School, Bhowanipur, Kolkata. Learned Counsel for the petitioner contended that he was appointed as an unapproved teacher on 3 March, 1979 in a permanent post which was then vacant. Learned Counsel drew my attention to a resolution of the ad hoc Committee of the School taken at a meeting held on 20 May, 2006 whereby, inter alia, the School authorities unanimously resolved to forward the necessary papers in connection with the approval of the services of eight teachers of the School including the petitioner to the District Inspector of Schools (PE), Kolkata, being the respondent no. 3, for approval. He submitted that such papers were duly forwarded to the respondent no. 3.
(2.) Since there was no response from the respondent no. 3, the petitioner approached this Court by filing WP 912 of 2007 which was disposed of by a learned Single Judge of this Court by an order dated 25 July, 2007 directing the respondent no. 3 to take a reasoned decision in the matter. Pursuant to such order, the respondent no. 3 held a meeting which was attended by the petitioner and the Secretary of the said School. Subsequently, the respondent no. 3 issued a memo dated 14 December, 2007 which is under challenge in the present writ application.
(3.) Mr. Bhattacharya, Learned Counsel for the petitioner submitted that in the said memo, the respondent no. 3 has recorded certain findings but at the end of the memo he has stated as follows:- "As the District Inspector of Schools (PE) has no authority to approve the appointment of the petitioner, the undersigned cannot take any decision in the matter. The matter is, thus, disposed of." Learned Counsel submitted that the earlier order of this Court was passed in the presence of learned Counsel for the respondent no. 3 and if the respondent no. 3 had no authority to take a decision in the matter, submission to that effect should have been made to the Court. The hearing held by the respondent no.3 was an exercise in futility since at the end of the impugned memo he recorded that he has no authority to take any decision in the matter. Learned Counsel submitted that the matter should be referred to the Commissioner of School Education, Government of West Bengal for decision. ;