Calcutta High Court (Appellete Side)
Sri Alakesh Das vs The State Of West Bengal & Ors on 5 January, 2024
S/L 24
05.01.2024
Court No.25
SD
WPA 23007 of 2007
Sri Alakesh Das
Vs.
The State of West Bengal & Ors.
None appears on behalf of the petitioner nor any
accommodation is sought for.
By this writ petition, the petitioner sought for a
direction upon the concerned respondent to allow him to
participate in the interview scheduled to be held on 28.10.2007 to fill up a post of Group-D in the concerned school. By an interim order, respondent was directed to allow the petitioner to appear in the said interview.
I am of the view that with the passage of time, this writ petition has become infructuous.
In view thereof, the writ petition stands dismissed as infructuous. All connected applications, if any, are also dismissed.
Interim order, if any, stands vacated.
(Partha Sarathi Chatterjee, J.)