S.B.Sinha, ACJ. - (1.) This appeal is directed against a judgment and order dated 13th November, 1998 passed by a learned Single Judge of this court in Writ Petition No. 17174(W) of 1997 whereby and where under the writ petition filed by the 1st respondent herein was disposed of directing: - "No authority can be allowed to take any action in violation of the order of the court. So the panel prepared by the school authorities cannot stand and the same is hereby set aside and quashed. If any approval has been accorded by the D.I. concerned to the said panel that also stands set aside and cancelled. The school authority now shall proceed for holding interview afresh inviting all the candidates who were, at the time of the impugned interview, as well as the petitioner herein. After holding interview of all the candidates who were called previously and the petitioner, the school authorities shall proceed in accordance with law. It is made clear that if on the date of passing of the previous order i.e. dated 11.8.97 the petitioner was within the prescribed age limit then the school authorities shall allow the petitioner to take interview in terms of my order. The school authorities shall send the panel to the D.I. concerned and who shall proceed for approval of the same in accordance with law thereafter."
(2.) The fact of the matter lies in a narrow compass. A prior permission was granted by the District Inspector of Schools, pursuant whereto names were called for, from and sponsored by the employment exchanges. However, the name of the writ petitioner having not been sponsored, writ application was filed by the writ petitioner herein for a direction upon the authorities of the school to allow him to appear at the interview. The said writ application was allowed. Pursuant thereto the writ petitioner approached the school authorities with a letter of the learned advocate on the date of interview but the said letter was allegedly torn down. Thereafter, an application for contempt was filed.
(3.) A second writ petition was filed by the writ petitioner which was marked as W.P. No. 17174(W) of 1997 wherein a prayer for grant of stay as regard approval of the panel dated 12.8.97 was made and the same was accordingly allowed. However, in the meantime, the District Inspector of Schools approved the panel and the appellant herein was appointed and her appointment had also been approved.;