PROTIK PRAKASH BANERJEE,J. - (1.) On August 23, 2018, because of non-appearance of the respondents, I had dictated an order in open court setting the respondents ex parte and disposing of the writ petition by setting aside the impugned decision dated December 11, 2015. I had recorded that no report had been filed by the respondents in accordance with my order dated July 26, 2018.
(2.) Before rising on that very date, the learned Government Pleader had appeared with Mr. Prosad and Mr. Dhole and prayed that I might not sign the order and had shown orally sufficient cause for non-appearance. Therefore, I had directed the matter to come up today as "To Be Mentioned".
(3.) Pursuant to my powers as a High Court under Letters Patent and superior Court of record, I, therefore, choose to recall the said order dated August 23, 2018 on an oral application in presence of the writ petitioner who has graciously not objected to the recall provided that the matter is to be heard out immediately on merits. Accordingly, the order dated August 23, 2018 need not be signed or drawn up and no signature is required on the Judge's fiat.;