Rajasekhar Mantha, J. - (1.) The appeal is directed against an order dated 3rd October, 2013 passed in W.P.17680(W) of 2006.
(2.) The writ petitioner claimed to be a successful candidate in the process of recruitment to the post of clerk in Khaira High School, Post Office-Khosalpur, P.S.-Amta, Dist.-Howrah. His grievance was in respect of an order passed by the District Inspector of Schools dated 30th June, 2006. The said order was passed by the District Inspector of Schools in terms of an order dated 17th March, 2006 passed in W.P.4151(W) of 2006 by a learned Single Judge of this Court. By the said order dated 17th March, 2006, the learned Single Judge directed the District Inspector of Schools to consider the rival claims of the parties herein before us.
(3.) By the said order that was impugned before the Court below, the District Inspector of Schools directed a fresh interview to be held for selection to the said post of clerk, with the same set of candidates along with the petitioner in AST 1882 of 2005. Incidentally, the petitioner in the said AST 1882 of 2005 is also an appellant in FMA 1498 of 2015 before us.;