- (1.) By this appeal, the learned single Judge's judgment and order has been challenged. Jamuna Ghosh Paladhi, approached this Court with the writ petition No.9919(W) of 2005, praying for the relief for granting appointment to the post of Assistant Headmistress, pursuant to the approval, said to have been granted by the D.I.
(2.) The fact of this case appears to be as follows : Decision was taken to fill up the post of Assistant Headmistress of Aligung Rishi Rajnarayan Valika Vidyalaya. Eligible candidates participated in the selection process. A panel was formed and the first respondent came to be the first candidate in the said panel. In the extraordinary general meeting, managing committee of the said school decided to approve the said panel. The resolution of the said extraordinary general meeting was thereafter supposed to be placed before the regular managing committee for acceptance.
(3.) Before this could be done, the managing committee received various complaints including those of selection of two candidates viz. second and third candidate in the panel, alleging that there has been undue and extraneous influence in the decision making process. It was also alleged that the expert, being one of the members of the selection committee was influenced.;