Protik Prakash Banerjee, J. - (1.) Though I had disposed of this matter along with Sanat Hansda versus State of West Bengal & Ors. being W.P. 9855(W) of 2013 on January 9, 2018, the orders passed in W.P. 9853(W) of 2013 (Gour Das vs. State of West Bengal & Ors) and W.P. 9961(W) of 2013 (Anup Kumar Das vs. State of West Bengal & Ors.) did not contain any mandatory order for approval of the panel whereas the first case aforesaid had a mandatory order for the reasons that I had mentioned in the said order date January 9, 2018.
(2.) However, due to some inadvertent and typographical mistakes in all three cases, initially both mandatory and peremptory orders had been included. At the time of correction this was noted in case of Sanat Hansda versus State of West Bengal & others aforesaid. These were corrected before signature. However, in the two other cases referred to above by my inadvertence signature had been made before the mistakes were detected. When this was pointed out to me, I directed that the matter be brought back to the list under the heading 'To Be Mentioned'. This was done on January 18, 2018 when in presence of the learned Counsel appearing for the petitioners I had proposed to correct the order by recalling the original order dated January 9, 2018 in the aforesaid two matters being W.P. 9853(W) of 2013 and W.P. 9961(W) of 2013 and pass fresh orders which would give effect to the intention behind my order of January 9, 2018. Accordingly, the matters were directed to appear today.
(3.) The petitioner herein is interested in the post of Laboratory Attendant, a Group ' D post where it is an admitted position that he was the first empanelled candidate. I say admitted because the same has been confirmed by the learned advocate appearing on behalf of the State of West Bengal (on the basis of the submitted panel) including the District Inspector of Schools (SE), Burdwan, aforesaid.;