DEBASISH KAR GUPTA,J. - (1.) Re : C.A.N. 4926 of 2018 None appears on behalf of the respondents in spite of service. No accommodation is prayed for.
(2.) Let affidavit of service be kept on record.
(3.) This is an application arising out of an appeal preferred against a judgment and order dated January 29, 2015 passed in the writ application. the operative portion of the above judgment is quoted below: "W.P. No.18275 (W) of 2014 is disposed of by only directing the respondents to offer appointment to any general category candidate against the OBC (A) or OBC (B) posts under the 2012 recruitment process without exhausting all candidates in either OBC category.";