Kalyan Jyoti Sengupta, J. - (1.) This is an appeal against judgment and order of the learned Trial Judge dated 20th July, 2005 by which His Lordship has been pleased to allow writ application filed by the respondents before us, with a speaking order passed by Chairman, District Primary School, Bankura was challenged. By the impugned judgment the learned Trial Judge after having set aside the said order directed the Chairman again to consider the issue in terms of earlier order passed by the learned Single Judge, dated 9th January, 2002 and in the light of the observation made by the learned Trial Judge. The short fact for which the action as aforesaid was brought is stated hereunder.
(2.) Respondents before us are the aspirants for the post of primary school teachers and they are amongst exempted category. The fathers of the respondents had been uprooted from their respective places of residences as the land was acquired for construction of Kangsabati Project. Under the scheme they were entitled to be appointed to the post of primary school teacher and as such their names were classified as an exempted category and they were called for interview. In spite of their appearance in the interview and selection no step was taken for giving appointment. In the aforesaid background the petitioners had filed writ petition in 1988 in this Hon'ble Court, being Matter No. 1170 of 1988. By an order dated 19th May, 1988, the Hon'ble Mr. Justice Ajit Kumar Sengupta (as IBs Lordship then was) was pleased to dispose of the writ petition by directing the respondent No. 8 to forthwith issue letters of appointment to the petitioners as primary school teachers on the basis of interview already taken on 20th September, 1981, in the light of the Government Circular being Annexure 'C' to the petition. The District Inspector 'of Schools was also further directed to approve of the appointment in accordance with rule.
(3.) The said judgment and order was appealed against by the President, Ad. Hoc Committee, District School Board, Bankura, and the said appeal was disposed of by the following orders:- "During the course of hearing the parties agree that the names of the writ petitioners may be sympathetically considered for being added in the next panel for the purpose of appointment as primary school teacher. Such being the position all interim orders are vacated." In spite of the aforesaid order passed on consent, by the Division Bench no step was taken as such subsequently another writ petition was filed by the petitioners in 1991. The said writ petition was disposed of by an order dated 18th November, 1991 by the Hon'ble Mr. Justice K.M. Yusuf (as His Lordship then was). While disposing of the said writ petition it was observed and ordered as follows: "After hearing the learned Advocates for the parties I pass following order: It is an admitted position that petitioners belonged to untrained categories and are candidates for the primary school teachers. A panel was prepared ' on 19th September, 1991 but in that panel the names of the petitioners did not figure because they belonged to exempted categories. By consensus of the parties, it is ordered that the names of the petitioners who belonged to exempted category shall be included when the next panel will be prepared and the petitioners shall be given preference of absorption as primary school teachers as far as practicable by the authorities. At the time of absorption if age bar stands in the way the same shall be condoned. In spite of the said order passed by the Single Bench no action was taken by the respondents. The petitioners were compelled to file third writ petition in W.P. No. 1403 (W) of 1999. By this order the Hon'ble Mr. Justice Aloke Kumar Chakraborti (as His Lordship then was) pleased to dispose of the same by directing the respondents to consider the respective claim of the petitioners for appointment as belonging to the exempted categories and disposed of the matter by a reasoned order within the period of two months from the date of communication of this order.";