HARISH TANDON, J. - (1.) The Court : This is an application in an appeal filed against an order passed by the learned Trial Judge dated 11th July, 2018. By consent of the parties we have taken up both the application and the appeal.
(2.) The impugned order was passed in relation to an application for recalling of an earlier order dated 19th September, 2016. The operative portion of the order dated 19 September, 2016 is quoted below: "Considering the submissions recorded as above and the materials placed, this Court directs the DI(SE), Kolkata to take steps for approving the petitioner against the vacant Group 'D' posts lying in the School in issue within a period of four weeks from the date of communication of this order. The petitioner shall be entitled to all regular and arrear benefits admissible in law in terms of the approval so granted by the DI(SE), Kolkata. For the above reasons the conclusion arrived at by the DI(SE), Kolkata pertaining to the non-approval of the petitioner as a Group 'D' staff vide the impugned Memo No. 521/1(9)/Law dated 16th November, 2015 stands set aside."
(3.) The impugned order also dealt with a contempt petition that was filed in relation to the order dated 19th September, 2016.;