ASHA ARORA,J. - (1.) The managing committee of Baram High School initiated a process for recruitment on a vacant post of Group-D staff. The appellant (hereafter Pulpuli) and the respondent no. 9, Ajit Prasad (hereafter Ajit) along with other candidates participated in the process of selection. The selection committee prepared a panel in which Pulpuli figured at the first position followed by Ajit at the second position.
(2.) Ajit submitted a representation on 10th September, 2007 questioning empanelment of Pulpuli at the first position. In such representation Ajit claimed that Pulpuli had produced a forged transfer certificate certifying that she had passed Class VIII, which was the minimum educational qualification required for appointment as a Group-D staff. Such representation not having been considered, Ajit presented W.P. 21358(W) of 2007 which was disposed of by a learned Judge of this Court by order dated 19th December, 2007 directing the District Inspector of Schools (S.E.) Dakshin Dinajpur (hereafter the district inspector) to cause an enquiry before approving the panel. Ajit, Pulpuli as well as the authorities of Baram High School were directed to be given reasonable opportunity of hearing before a final decision is taken.
(3.) The district inspector, acting in compliance with the order dated 19th December, 2007, passed an order on 4th April, 2008 rejecting Ajit's representation and approved the panel. Pursuant to approval of the panel by such order, Pulpuli joined as Group-D staff at Baram High School on 23rd April, 2008. In due course of time, her appointment was approved by the district inspector.;