SHAMPA SARKAR,J. - (1.) This writ application was filed by the petitioner challenging the inordinate delay on the part of the authorities in not approving the panel prepared for the selection of "Laboratory Attendant", one for General Category and other for Scheduled Tribe candidate.
(2.) Pursuant to a direction of this Court in W.P. 19304(W) 2010, the District Inspector of Schools(S.E.) Hooghly was directed by this Court to look into the issue of approval of the panel in terms of the Government Order dated December 26, 2005 as amended in terms of Government Order dated July 18, 2007 and January 29, 2009.
(3.) It appears that the school authority had prepared a panel and submitted to the office of the District Inspector of Schools concerned on November 6, 2009/December 1, 2009. The District Inspector of Schools concerned did not take any action on the panel for the reasons that the school authority had followed the Government Order, which was not applicable to them. Thereafter, the District Inspector of Schools had forwarded the matter to the Director of School Education, West Bengal, seeking necessary instruction in that regard by a memo no. 532/SE dated July 19, 2010.;