Sambuddha Chakrabarti, J. - (1.) This case has a chequered carrier. The petitioner had approached this Court earlier and even a contempt proceeding was initiated.
(2.) The learned District Judge, Hooghly, published an advertisement inviting applications for the posts of Lower Division Clerks, Typists and Copiests. The petitioner applied for the post and, ultimately, the panel which was prepared included his name.
(3.) Since the petitioner did not hear anything, he filed a writ petition being W.P. No. 21289 (W) of 2012. The writ petition was dismissed against which he filed an appeal. By an order dated July 11, 2014, a Division Bench disposed of the appeal with a direction upon the State Government to consider the matter upon taking certain factors as mentioned therein.;