- (1.) THE instant appeal has been preferred at the instance of the writ petitioner assailing the judgment and order passed by the learned Single Judge whereby and whereunder the said learned single Judge dismissed the writ petition on merits.
(2.) FROM the records we find that there was a vacancy in the post of Clerk at the Jujersa Prannath Manna Institution, Jujersa, howrah and for the purpose of filling up the said vacant post, district Employment Exchange, Howrah sponsored the names of several candidates. The appellant herein filed the writ petition alleging that the Employment Exchange concerned sponsored the names of several candidates who had registered their names with the Employment Exchange even after registration of the name of the said appellant/writ petitioner.
(3.) INITIALLY, an ex-parte interim order was passed by a learned single Judge of this court to the following effect: " Let this matter appear as Listed Motion after three weeks. Affidavit-inopposition be filed by the respondents within a fortnight from date and replythereto, if any, be filed within a week thereafter. In the meantime, the respondentauthority will permit the petitioner to appear before the interview for the postof Clerk in Jujersa Prannath Manna Institution, Jujersa, Howrah. If after such interview the petitioner comes within the zone of consideration the respondent authoritywill not appoint him but the appointment will be subject to the final decision ofthis writ application. If the petitionerdoes not come within the zone of consideration, the respondent authority will be entitled to appoint the personwho will be selected on the basis of such interview. ";