- (1.) Since all the relevant materials are on record, this writ application is taken up for final hearing with the consent of the parties.
(2.) Having heard the learned Advocates appearing on behalf of the respective parties as also after considering the facts and circumstances of this case, we find that the writ petitioner filed an original application bearing O.A. No. 1019 of 2016 before the West Bengal Administrative Tribunal assailing an order issued by the Education Department, Government of West Bengal under Memo. No. III/1878-PSC/1P-49/2016 dated September 12, 2016.
(3.) The above order was relating to promotion of nine persons to the post of District Officer for Physical Education and Youth Welfare. On October 19, 2016, the above original application was admitted by the learned Tribunal with a direction that the promotions which might be given effect to in the meantime on the basis of the impugned Memo. and the same would abide by the result of the original application.;