- (1.) By consent of the parties, the appeal is taken up for consideration along with the application for stay.
(2.) The appeal arises out of an order dated 1st December, 2015, passed by the learned Single Judge. By the said order, the learned Single Judge proceeded to dismiss the writ petition filed by the writ petitioner, being the appellant herein.
(3.) The facts of the case reveal that the writ petitioner had participated in a recruitment process initiated by Raghunathpur Municipality for the post of clerk in the said municipality. The appellant/writ petitioner made various allegations of irregularity and illegality in respect of the selection process in a representation addressed to the various authorities on 19th November, 2015. Subsequently, he filed the writ petition on 23rd November, 2015, praying, inter alia, for issuance of a writ in the nature of mandamus directing the concerned authorities of the municipality to consider his representation and to prepare a fresh panel by placing him at the first position.;