Shivakant Prasad, J. - (1.) The order bearing Memo No. 1510(7) dated 31.12.2014 issued by the District Inspector of Schools (SE), Malda without resolving the issue of approval of appointment of the petitioner is under challenge in the present writ petition.
(2.) Petitioner case is that he approached the authority of Hardamnagar Uday Chand High School, Post Office - Hardamnagar, District - Malda, since his name was not sponsored by the Employment Exchange for the post of Clerk of said school in respect of which selection process was started in 2004.
(3.) As the school authority did not consider candidature of the petitioner for said post of Clerk on the plea that he was not sponsored by the Employment Exchange, the petitioner moved the Hon'ble Court by filing W.P. No. 18804 (W) of 2004 in which an interim order was passed on 16.12.2004 to the extent that if the petitioner is considered eligible, he might be allowed to appear for the interview and in compliance thereof the Secretary of said High School vide his Memo No. 44/05 dated 03.08.2005 issued an interview letter to the petitioner for the post of clerk (reserved for S.C.) asking him to attend interview on 20.08.2005 at 11-00 a.m.;