Sambuddha Chakrabarti, J. - (1.) Although this application is appearing in the combined monthly list, we have heard the parties on merits of the appeal and, therefore, we propose to dispose of the appeal itself with the consent of the parties treating the appeal to be in the list. Re: F. M. A. 19 of 2019
(2.) This appeal is directed against an order dated July 25, 2018 passed by a learned Single Judge of this Court in W.P. 1149(W) of 2018. Since the order impugned in the appeal does not give any information of facts of the case and since upon perusal of the order impugned, the context in which and the reasons for which the same had been passed remains elusive, it is necessary to give in short the basic allegations contained in the writ petition as a background of the order.
(3.) The appellant filed the writ petition, inter alia, challenging the selection of the respondent No. 13 to the post of Principal of a college on the ground that the latter did not possess the requisite qualification for the post. She also prayed for a writ in the nature of quo-warranto directing the respondent No. 13 to disclose the authority to hold the office of the Principal of the concerned college and for a direction upon the appropriate authorities directing her to vacate the said post.;