R.K. Bag, J. - (1.) The petitioner has filed this writ petition challenging the order of cancellation of vacancy issued by the respondent no.6 in favour of the petitioner on March 16, 2015 (Annexure P/6 to the writ application).
(2.) It is contended on behalf of the petitioner that on April 24, 2012 vacancy was declared for appointment of kerosene oil dealer at Bhatenda, Mouza Naipukur, P. O. and P. S. Rajarhat in the district of North 24 Parganas.
(3.) The petitioner submitted application on May 24, 2012 for appointment of kerosene oil dealer before the respondent no.6. The contention made on behalf of the petitioner is that the respondent no.6 forwarded the name of the petitioner for appointment as kerosene oil dealer, but the said respondent no.6 ultimately cancelled the vacancy by the impugned letter on the basis of order of the Commissioner ( F. S.) dated August 26, 2014. The specific contention of the petitioner is that the order of the Commissioner ( F. S.) dated August 26, 2014 cannot have any bearing on the application in the case of the petitioner whose application for appointment of kerosene oil dealer was submitted on May 24, 2012.;