S.B. Sinha, ACJ. - (1.) This appeal is directed against a judgment and order dated 23.2.99 passed by a learned Single Judge of this Court whereby and whereunder the writ petition filed by the petitioner was dismissed.
(2.) The fact of the matter lies in a very narrow compass.
(3.) Pursuant to grant of prior permission for filling up a post of "Assistant Teacher" In Mirzapur Dwijapada High School (hereinafter referred to as the ' said School'), an interview was held whereafter a panel was prepared. The managing committee approved the panel and sent the same for approval thereof by the District Inspector of Schools. The District Inspector of Schools approved the panel on 20th October, 1997.The petitioner's name appeared at Serial No. 3 of the said panel. According to the petitioner, as the candidates who names appeared at Serial Nos. -1 and 2 did not join, he ought to have been offered the appointment letter. The learned Trial Judge dismissed the said application, inter alia, on the ground that as in the meantime the School Service Commission Act, 1997 (1997 Act) has come into force and the petitioner has no subsisting legal right in respect thereof.;