P.K. Chattopadhyay, J. - (1.) The existing "Jeebika Sebaks" of different Gram Panchayats under Mograhat -I Panchayat Samity filed this appeal assailing the judgment and order dated 18th February, 2011 passed by a learned Judge of this Court whereby and whereunder the said learned Judge was pleased to dispose of the writ petition on merits upon setting aside the panel dated 8th March, 2010 prepared for the aforesaid posts of "Jeebika Sebaks" in respect of different gram panchayats under the aforesaid Mograhat -I Panchayat Samity.
(2.) It has been submitted on behalf of the Appellants that the selection to the post of "Jeebika Sebaks" was made in compliance with the order dated 4th June, 2009 issued by Panchayats and Rural Development Department, Government of West Bengal.
(3.) The learned Advocate representing the Respondent/writ Petitioner, however, submits that the said writ Petitioner should have been appointed to the post of "Jeebika Sebak" in the Ektara Gram Panchayat since the said writ Petitioner was the best available candidate from the Ektara Gram Panchayat as per select list.;