Arijit Banerjee, J. - (1.) The undisputed facts of the case are as follows.
(2.) Pursuant to a public notice inviting applications for appointment to a post of Para-Teacher of Gulbag High Madrasah (in short 'the said Madrasah'), the petitioner (hereinafter referred to as 'Kalpana') applied. Kalpana was called for interview which she attended. On 5 October, 2004, the Madrasah authorities submitted the panel prepared by the Selection Committee to the Pradhan Chandrabhag Gram Panchayat which in turn submitted the same to the District Project Officer (in short 'the DPO'), Howrah for necessary approval. The DPO approved the name of Kalpana for appointment. On 1 March, 2006, the Secretary of the said Madrasah issued a letter of appointment engaging Kalpana as an Addl. Para-Teacher of the said Madrasah. Kalpana joined the said Madrasah on 8 March, 2006.
(3.) On 25 September, 2006, the respondent no. 7 (hereinafter referred to as 'Abha') who was the second empanelled candidate, filed a writ petition being WP 22403(W) of 2006 challenging the engagement of Kalpana, contending that she had obtained 19.92 marks whereas Kalpana had obtained 18.26 marks and as such she should have been appointed and not Kalpana. The said writ petition was heard on various dates before a learned Judge of this Court and was finally disposed of by a judgment and order dated 7 October, 2013 whereby the writ petition was allowed by directing the authorities to give appointment to Abha.;