DIPANKAR DATTA,J. - (1.) The challenge in the present writ appeal is to the judgment and order dated 18th February, 2011 passed by a learned Judge of this Court whereby the writ petition filed by the appellant was dismissed.
(2.) The appeal was disposed of on 2nd July, 2013 by a coordinate Bench. Effectively, the appeal stood allowed and directions were made to consider the case of the appellant for promotion to the post of cashier in Midnapore College (hereafter the college). However, the college applied for review of the judgment and order dated 2nd July, 2013. The review application succeeded; it was allowed by the judgment and order dated 24th April, 2014. The order disposing of the appeal dated 2nd July, 2013 was recalled with the result that the appeal and the connected applications stood restored to their original number and file.
(3.) We have since heard the appeal afresh in the presence of the learned advocates representing the appellant, the college as well as the State.;