TAPABRATA CHAKRABORTY,J. - (1.) Affidavit of service filed by the petitioner be kept on record. The present writ petition has been preferred inter alia praying for implementation of an order dated 7th March, 2017 passed by the respondent No. 3.
(2.) Mr. Banerjee, learned advocate appearing for the petitioner who is the leader of Sathi Self-help Group (in short Sathi SHG) participated in a selection process to run a Minority Students Development Project Hostel (in short, the said hostel) attached to Ujirpur High School (in short the said school) but even after emerging to be successful in the same, no engagement order was issued in favour of Sathi SHG and aggrieved thereby, the petitioner approached this Court earlier by a writ petition being W.P. 18354 (W) of 2016. The said writ petition was disposed of by an order dated 14th December, 2016 directing the respondent no. 3 to consider the petitioner's claim. Pursuant to the said order the respondent No. 3 passed an order on 7th March, 2017. The said order of the respondent no. 3 was thereafter challenged by the respondent no. 11 herein by a writ petition being W.P. 9642 (W) of 2017. In the said writ petition, the order of the respondent no. 3 dated 7th March, 2017 was not interfered with and the respondent no. 7 was asked to forthwith allow Sathi SHG to run the hostel. As the said order dated 11th September, 2017 was not complied with, the petitioner preferred a contempt application. During pendency of the contempt application, respondent No. 7 by a letter dated 13th November, 2017 engaged Sathi SHG to work in the said hostel but the Sathi SHG was forcibly prevented from running the said the hostel by the private respondent nos. 11 and 12. Such fact would be explicit from the letter dated 6th January, 2018 issued by the respondent No. 7 and as a consequence thereof the students had been the sufferers.
(3.) Mr. Mukherjee, learned advocate appearing for the private respondent nos. 11 and 12 submits that the said respondents have already preferred appeals challenging the order dated 11th September, 2017 passed in W.P. 9642(W) of 2017 and the same are pending but such fact has been suppressed by the petitioner.;