Calcutta High Court (Appellete Side)
Munshi Nazbul Karim vs State Of W.B. & Ors on 11 August, 2011
Author: Debasish Kargupta
Bench: Debasish Kargupta
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11.08.2011 W.P. 12109 (W) of 2011
Munshi Nazbul Karim vs. State of W.B. & Ors.
Mr. A. Bhattacharrya
..For the petitioner.
Mr. B. De ..For the State.
This writ application is filed by the petitioner
for a direction upon the respondent authority to complete the selection process
for appointment of M.R. Distributorship on the basis of the advertisement dated August 14, 2008 issued by the Sub-Divisional Controller, Food and Supplies, Arambag, Hooghly. The petitioner is one of the candidates in the above selection process.
Having heard the learned counsel appearing for the respective parties as also considering the materials on record, I find a Division Bench of this Court passed a final order dated September 7, 2009 in the matter of FMA 1095 of 2009 (In re: Munsi Nazbul Karim vs. State of W.B. & Ors.) directing the respondent authority to decide the above issue strictly in accordance with law taking into consideration of the complaint of the petitioner at the time of such consideration.
In view of the above, I direct the respondent authorities to take a final decision in the above matter in accordance with law in terms of the above order dated September 7, 2009 passed in FMA 1095 of 2009 within a period of four weeks from the date of communication of this order if not already done.
This writ application is thus disposed of.
There will be no order as to costs.
Urgent Photostat copy of this order be given to the petitioner on usual undertaking.
sd (Debasish Kar Gupta, J.)
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