- (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by an order dated August 23, 2018 passed by the District Inspector of Schools (S. E.), Kolkata (hereinafter referred to as the 'D. I. of Schools'). The petitioner is also aggrieved by the fact that in spite of having completed the selection panel of the D. I. of Schools on April 5, 2018, there is no approval forthcoming from the D. I. of Schools. The facts of the case are as follows: (a) The petitioner was granted approval/ prior permission for appointment of Group-D staff in the year 2011. Subsequently, selection process was conducted by the writ petitioner but the same was struck down by the High Court as the writ petitioner had not intimated the Employment Exchange with regard to the selection process. (b) Subsequently, after intimating the Employment Exchange on May 2, 2017, the writ petitioner completed the selection process and constituted the panel. (c) On April 5, 2018 the panel was sent for approval to the D. I. of Schools (S.E.), Kolkata along with the relevant documents. (d) Subsequently the D. I. of Schools has written to the writ petitioner seeking information as to whether the School authority informed the Employment Bank Portal or not for the sponsorship of the names of eligible candidates as per G. O. No.71-Emp. dated 25.03.2013.
(2.) I have heard learned counsel for both parties and perused the materials on record.
(3.) As a point of law is required to be adjudicated on the basis of the materials available, this matter is taken up for final hearing at this stage itself.;