SHAMPA SARKAR,J. - (1.) Affidavit-in-opposition filed on behalf of the respondent Nos.1 to 6 and 8 and the affidavit-in-reply filed on behalf of the petitioner are taken on record.
(2.) In this writ petition, the petitioner is aggrieved by the order dated January 25, 2017 passed by the District Nodal Officer (SSK and MSK), Malda Zilla Parishad, District-Malda, the respondent No.3 herein.
(3.) Pursuant to an order of this Hon'ble High Court in W.P. No.9977 (W) of 2015, the respondent No.3 was directed to consider and dispose of the representation of the petitioner dated August 14, 2013 after giving an opportunity of hearing to the petitioner within a period of eight weeks from the date of communication of that order.;