Biswanath Somadder, J. - (1.) The instant appeal arises out of a judgment and order dated 11th June, 2018, passed by a learned Single Judge in WP 7805 (W) of 2017 (Salema Khatun vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the write petition by upholding the order dated 25th January, 2017, passed by the District Nodal Officer (SSK and MSK), Malda Zilla Parishad, District - Malda.
(2.) Even a bare perusal of the impugned judgment and order reveals that the same is supported with cogent and justifiable reasons.
(3.) In an Intra-Court Mandamus Appeal, interference is usually warranted only when palpable infirmities or perversities are noticed on a plain reading of the impugned judgment and order. In the facts of the instant case, we do not notice any such palpable infirmity or perversity on a plain reading of the impugned judgment and order.;