DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against a final order dated January 30, 2017 passed by the West Bengal Administrative Tribunal in the original application. By virtue of the order impugned to this writ application, the original application of the applicant/writ petitioner was dismissed.
(2.) This matter has a chequered history as follows:
(3.) The State-respondents initiated a selection process for recruitment of Excise Constables in the District of Purba Medinipur in the year 2006. After physical measurement and efficiency test, the respondent authority sat tight over the matter. the petitioner participated in the above selection process. Subsequently, he filed original application bearing O.A. No.198 of 2013 before the West Bengal Administrative Tribunal alleging inaction on the part of the respondent authority. The above original application was disposed of on January 3, 2014 and the operative portion of the above order is quoted below: "In view of this undisputed position, we dispose of this application by directing the department to complete the pending recruitment process, in which the Petitioner was a participant in accordance with rule and to complete the entire process including preparation of panel within a period of 4 months from communication of this order with intimation to the Petitioner about his position in the panel prepared after completion of the selection process. The application is accordingly disposed of.";