JUDGEMENT
SUBRATA TALUKDAR, J. -
(1.) Party/parties are represented in the order of their name/names as printed above in the cause title.
(2.) Mr. Roy, Learned Counsel for the petitioner relies on a proposal of the Block Development Officer (BDO) dated the 5th of December, 2012. Such proposal is in favour of appointment of the petitioner to the post of Sahayak, Baruipur Development Block from the present post held by the petitioner of Gram Panchayat Karmee (GP Karmee).
(3.) Mr. Roy further relies on the order of the Hon'ble Single Bench dated the 30th of June, 2014 in W.P. 15786 (W) of 2014 which, inter alia, directed the Officer on Special Duty and Ex-Officio Deputy Secretary, Government of West Bengal (GoWB) to consider the proposal of the BDO, Baruipur/the Respondent No.6 dated the 5th of December, 2012 (supra), for appointing the petitioner to the next higher post of Sahayak "sympathetically".;
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