SUBRATA TALUKDAR,J. - (1.) Party/Parties appear in the order of their name/names as printed above in the cause-title.
(2.) At the very outset this Court must notice that the subject matter of this writ petition connected to the evaluation of the petitioner, answer script cannot go on and on and, on.
(3.) The matter appears to have been successively presented before the Court and carried to the Hon'ble Division Bench. By order dated 6th May, 2014, the Hon'ble Division Bench, inter alia, held as follows: "Accordingly, we direct the respondent-2 namely, the District Panchayat and Rural Development Officer, Murshidabad to award marks in respect of the answers where the said respondent on the earlier occasion did award marks for the reasons disclosed by the Principal Secretary, Panchayat and Rural Development Department, Government of West Bengal without any further delay but positively within a period of two weeks from the date of communication of this order and thereafter consider the candidature of the appellant/petitioner for appointment to the post in question on the basis of the revised marks. With the aforesaid directions, we set aside the impugned order under appeal passed by the Learned Single Judge and dispose of both the application as well as appeal upon treating the said appeal as on day's list.";