HIRANMOY NANDI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS application has been filed by the writ petitioner/appellant for reconsideration and/or modification of the order passed in this Appeal on 3rd September, 1991, dismissing the Appeal and the stay application filed therein for stay of operation of the order dated 14th February, 1991, whereby the learned Single Judge had dismissed the application for reconsideration and/or modification of the earlier order passed by him on 5th December, 1994, rejecting the writ application.

(2.) AS it appears from the aforesaid application, the petitioner filed a writ application for non-approval of: his name as an Assistant Teacher of the Narendra Pally Junior High School and the same was dismissed by the learned Single Judge on 5th December, 1990, upon a contested hearing.

(3.) SUBSEQUENTLY, an application was filed by the writ petitioner for reconsideration and/or modification of the order dismissing the writ application and the said application was also rejected on 14th December, 1991, on the ground that the writ petition had been disposed of on merits.