Amitava Lala, J. - (1.) This writ petition relates to cancellation of the impugned order being Memo No. 53(1)(5) LC dated 4th June, 1990 passed by Director of School Education.
(2.) The impugned order was passed pursuant to an order passed of by this Court dated 6th December, 1998 while disposing a writ petition being W.P. No. 15169 (W) of 1998 (Basanti Mondal v. State of W.B. and others).
(3.) Smt. Basanti Mondal (Halder) respondent No. 7 herein stood first in the panel while the petitioner herein stood second in the panel for approval by the concerned District Inspector of Schools in respect of their service. In the earlier writ petition this Court made an observation in respect of interference of the court as to the process of the Selection Committee on the basis of the reported decisions being in 1994(1) SCC 169 : 1994(1) SCT 524 (SC) (The Chancellor and another v. Dr. Bijayananda Kar and others) and 1995(2) CHN 1 (Ashoke Kumar Jana v. District Inspector of Schools and others) .;