Md. Nizamuddin, J. - (1.) Heard learned Advocates for the Parties.
(2.) The aforesaid Writ Petition has been filed challenging the impugned order dated 24th February, 2019 passed by the District Inspector of Schools, Nadia, being Annexure "P-18" to the Writ Petition requesting the School Authority for re- interview and refusal to grant approval to the Panel of selected candidates including petitioner by the earlier Selection Committee on the ground of not being in order as per the Government Order being Memo No. 1314(50)-SE (s)/4A35/2002 dated September 17, 2002 existing at the time of selection.
(3.) Relevant facts in brief in the instant case are hereunder.;