Shampa Sarkar, J. - (1.) The petitioner was a Graduate with B.A. Honours in Bengali. The Udayrajpur High School, P.O.-Radhaballavpur, District-Hooghly (hereinafter referred to as the said school) appointed the petitioner to work as an external teacher in the said school with effect from August 16, 2005. The Headmaster of the said school issued a certificate dated January 27, 2009 in favour of the petitioner for his satisfactory performance as an external teacher. The school authorities approached the District Inspector of Schools to give prior permission to the said school to fill up four (4) vacancies which were created due to retirement of four teachers. One of the posts was for a Bengali teacher. The District Project Officer, Sarba Siksha Mission Hooghly, ear-marked the post of Bengali teacher for para teachers under memo No.270 (10)/ SSM dated February 23, 2010.
(2.) Pursuant to the aforementioned permission for filling up the vacancy in Bengali, a process for recruitment of para teachers through a selection process was initiated. An advertisement was published in the Arambagh Patrika dated July 16, 2010. Pursuant to the above advertisement the petitioner appeared at the interview for selection to the post of additional para teacher in Bengali on August 8, 2010 before the Selection committee of the said school. Thereafter, a panel was prepared and the petitioner claims to have stood first at the interview and his name was in the first position in the panel that was prepared in this regard.
(3.) The allegation of the petitioner is that even after the said empanelment the petitioner was not appointed as a para teacher in Bengali. The petitioner claims that the Managing Committee of the said school by a resolution decided to send the panel for approval before the Appropriate Authority and the Headmaster of the said school by a letter dated August 8, 2010 forwarded the entire panel along with relevant documents to the Office of the District Inspector of Schools (S.E.), Arambagh Sub-Division, District-Hooghly. Thereafter, no action was taken by the authorities concerned and the petitioner filed a writ petition before this Court bearing W.P. No.11284 (W) of 2014 (In re:-Subhash Kundu vs. State of West Bengal & Ors.). The said writ petition was disposed of by a learned Single Judge of this Court directing the District Project Officer, Sarba Shiksha Mission, Hooghly, and Additional District Inspector of Schools (S.E.) Hooghly to consider the panel forwarded by the Managing Committee of the said school in accordance with law.;