Ajoy Nath Ray, J. - (1.) The writ petitioner's name was included as the third one in the panel for the Work Education Teacher which is the subject matter of this writ.
(2.) After the panel was seat to the D. I., before the approval came, the writ petitioner had moved an earlier writ. His case was that the names of the two other persons coming above him in the panel were wrongly included. According to the writ petitioner those two persons were not eligible as they did not hold proper degrees.
(3.) It was one of the eligibility conditions for appointment that the candidate hold a diploma after taking a course and passing the examination subsequent to attending the course in a P. G. B. T. College. The writ petitioner's case is that the other two persons attended a P. G. B. T. College at Sarisha which was and still is unrecognised by the respondent No. 1-A, namely the D. P. I.;