S.P. Talukdar, J. - (1.) The present case relates to the selection for Group-D staff in Bhutura High School, Bankura.
(2.) It appears from the materials available on record that an advertisement was made in respect of recruitment to the said post. All the three petitioners appeared for interview. It is claimed that petitioner No.3 was the first in the select panel as prepared by the Headmaster of the school. It is then claimed that under political pressure the Managing Committee approved the said panel but the selection process was cancelled since it lost its force after expiry of statutory period. It is further alleged that question of revival of the said panel after changing the position of the petitioner No.3 in it cannot arise. There is further allegation that the son of one of the members of the Managing Committee was subsequently placed in the first position in place of present petitioner No.3 and the said revised panel was approved. Challenging the entire process, the petitioners approached this Court for redressal of their grievances. A representation was submitted in this regard, being representation dated 10th December, 2008, before such an illegally prepared panel is approved. The District Inspector of Schools has not taken any action whatsoever on the basis of the same. The petitioners, thus, have sought for a direction upon the respondent minority for cancelling such illegally prepared panel in respect of Group-D staff.
(3.) Heard learned Counsel for the petitioners who, referring to clause 9(7)(a), submits that it is for the Selection Committee to prepare a panel within fifteen days from the date of interview and submit the same to the appointing authority. The appointing authority is also required to examine the panel within fifteen days thereof and along with all relevant papers, submit the same to the District Inspector of Schools for his approval.;