ABHIJIT GANGOPADHYAY,J. - (1.) The State respondents were directed to file affidavit-inopposition on April 6, 2017 by the Court which has not been done. Learned Advocate for the State Mr. Tapas Kumar Mondal is also not present today. Accommodation has been prayed on his behalf by another learned Advocate. Which I have refused. As the matter is fixed for hearing I directed the petitioner to make his submission.
(2.) The case of the petitioner is that, he, pursuant to notice dated January 11, 2013 issued by the Pradhan, Itkhola Gram Panchat South 24 Parganas, applied for the post of Homeopathic Medical Officer under the Health and Family Welfare Department, Government of West Bengal. He made the application on January 18, 2013. The concerned Gram Panchayat by a resolution dated February 13, 2013 selected the petitioner for the said post and the Pradhan of the said Panchayat on February 22, 2013 recommended the petitioner's name to the South 24 Parganas Zilla Parishad for giving approval to his appointment. The Zilla Parisha did not take any step in the matter and the petitioner made one representation to the concerned Block Development Officer on December 3, 2014.
(3.) The representation remained unanswered by the concerned authority.;