Ray, J. - (1.) Heard the learned Advocates appearing for the parties.
(2.) The appeal and application both are taken up for hearing.
(3.) Challenging the judgment and order dated 26th August, 2005 passed by the learned Trial Judge in W. P. No. 10016 (W) of 2001 this application has been preferred. The writ application was dismissed and all interim orders were vacated. The appellant/writ petitioner moved the writ application praying the following relief:- "(a) For that the writ of or in the nature of mandamus commanding the respondent Nos. 6 and 7. The Secretary and the Headmaster of Nabapally J. C. S. High School, Post Office-Gantla, Police Station-Kandi, District-Murshidabad, to allow the petitioner to appear before the Selection Committee prepared for appointment to the post of Peon of the said High School along with the other candidates sponsored by the Employment Exchange concerned, as and when the interview will be held for the said post of Peon on 05.08.2000 or so soon thereafter; (b) For a writ of or in the nature of certiorari calling upon the respondents to certify and produce or cause to produce to the Registrar, Appellate Side of the Hon'ble Court, all the papers, documents and records relating to and/or arising out of this so that conscionable justice may be done to your petitioner by considering the same; (c) For an ad-interim order of injunction restraining the respondents, their sub-ordinates and agent from holding interview for the post of Peon of Nabapally J. C. S. High School, amongst the candidates sponsored by the Employment Officer concerned on 05.08.2001 or any adjounred day till the disposal of this writ application; (d) Rules in terms of prayer (a) and (b) above; (e) An ad-interim order of injunction in terms of prayer; (f) To make the rule absolutely if the respondents fail to show sufficient cause or return; (g) Such other or further order or orders as to Your Lordships may seem fit and proper".;