- (1.) Having heard the learned Counsel we treat this appeal itself on day's list of hearing and is being disposed of.
(2.) This appeal is directed against an order dated 18.2.1999 passed by a learned Single Judge of this Court whereby and whereunder the writ petition filed by the writ petitioners/appellants was dismissed only on the ground that the panel prepared by the Selection Committee and submitted before the District Inspector of Schools for his approval can not be directed to be approved in view of coming into force of the West Bengal School Service Commission Act.
(3.) The basic fact of the matter is not in dispute. West Bengal School Service Commission Act was enacted with effect from 1.11.97. However Rules have been framed in January 1998, and thus, the said Act became workable with effect from January, 1998. In the instant case, the prior permission for filling up the post in terms of the recruitment rules framed by the Director of School Education in exercise of his powers conferred upon him under Clauses (i) and (ii) of Sub-rule (1) and Clause (i) of Sub-rule (4) of Rule 28 of Rules for Management of Recognized Non-Government Institutions (Aided and Unaided) 1969 had been granted, pursuant whereto selection process started. Admittedly names of eligible candidates were sponsored by the Employment Exchange and they were interviewed. A panel was prepared on 28.7.97 by the Selection Committee. The same was approved by the Managing Committee, which in turn, sent the same to the District Inspector of Schools for his approval on or about 30.7.97.;