S.B.Sinha, J. - (1.) These two appeals having been directed against judgment and order dated 11-3-1998 passed by a learned single Judge of this court in Writ Petition No.22037(W) of 1997 were heard together and are being disposed of by this common judgment.
(2.) The writ petition Kalika Singh filed the aforementioned writ application allegedly on the ground that although he was at serial No.1 of the Panel, no step had been taken by the District Inspector of Schools to approve the said panel.
(3.) The learned trial Judge, upon hearing the counsel for the parties disposed of the writ application by quashing the Memo. bearing No.1826-GA dated 5/8th December, 1997, as contained in Annexure F to the supple- mentary affidavit filed by the petitioner on 17-10-97 and further directing the respondent No.1 to dispose of the panel submitted before him on 30th September, 1997 within 30days from the date of communication of the order of the learned trial Judge. The said Memo. bearing No.1826-GA reads thus: "In terms of Bengal Scheduled Castes & Tribes Federation Ref. No.EM-PS-1/97 dated. 3.12.97 it appears that the panel seeking instruction which has been sent to this office has not yet been replied. This is for his information that at present with the introduction of School Service Commission Act there is no scope for any District Inspector of Schools(SE) to approve any panel neither is there any scope on the part of the school authority to issue any appointment letter. In the circumstances, he is instructed to request the shcool authority to requisition the post with the concerned Service Commission when called for.";