- (1.) This appeal is directed against a judgment and order dated 17.4.98 passed by a learned Single Judge of this Court whereby and whereunder the writ application filed by the respondent No. 7 was disposed directing, "Since the panel sent by the school authorities to the District Inspector of Schools concerned on 30.9.97 is still lying undisposed of by the District Inspector of Schools concerned for reasons best known to him, though under the relevant Rules he is to dispose of the panel within thirty days from the date of receipt of such panel, it should be deemed that the panel was duly prepared by the school authorities and there is no legal impediment to approve the said panel. Accordingly, the District Inspector of Schools concerned is directed to accord approval of the said panel, positively within a period of font weeks from the date of communication of this order".
(2.) Mr. Ali, learned Counsel appearing on behalf of the appellant, has, Inter alia, drawn this Court's attention to the statements made in Paragraph 7 of the stay application which is to the following effect "- "That on 29.9.1997 or 30.2 1997 panel was submitted to the District Inspector of Schools (S.E.), Murshidabad by altering the previous panel where the name of the petitioner was 3rd position and also the external expert has put the signature the previous panel. It was revealed the name of the external expert was excluded from the selection committee and the Headmaster of Nabagram Yakubb Mondal High School, Post Office Nabagram, Murshidabad was signed in the panel showing that the external expert Munsur Ali was absent on that date. The panel was prepared by violation of the recruitment rules and also panel was submitted to the Officer of the District Inspector of Schools (S.E.) Murshidabad, after one month which is also beyond the recruitment rules."
(3.) The learned Counsel appearing on behalf of the respondents on the other band submitted that the writ petitioner's appointment has already been approved and she had joined the school. However, it has been stated at the Bar that the approval granted by the District Inspector of Schools is a conditional one.;