ANIRUDDHA BOSE,J. - (1.) Today the matter has been listed under the heading "To Be Mentioned". Mr. Barua, learned Counsel for the petitioner submits that the prayer of the petitioner for regularisation in the judgeship of Purulia is pending since the year 2008 and now the post involved is likely to be filled up. The petitioner is a contender for a Group-D post. An application has been filed, being CAN No. 8429 of 2011 on 30th August, 2011 seeking restraint order on the selection process initiated for filling up of the post in question, being a Group-D post.
(2.) Mr. Ghosh, learned Counsel appearing for the High Court Administration submits that the selection process has already commenced. In these circumstances, considering the fact that the writ petition was filed in the year 2008 and no interim order has been issued, I am not inclined to grant any interim order at this stage. If any step is taken in the meantime, the same shall abide by the final result of this writ petition.
(3.) So far as the application being CAN No. 8429 of 2011 is concerned, no order is warranted in the application except that any step taken for filling up of the post in question shall abide by the final result of the writ petition. The said application being CAN No. 8429 of 2011 is accordingly disposed of.;