NIZAMUDDIN AHMED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CHALLENGING the judgment and order dated 25th January, 2006 passed by learned trial Judge in w. P. No. 23160 (W) of 2005, whereby and whereunder learned trial Judge disposed of the writ application without granting any relief in view of the earlier order dated 20th december, 2004 passed in another writ application being W. P. 16621 (W) of 2004, despite a finding that the writ petitioner had made out a prima facie good case, this appeal has been filed by writ petitioners/appellants.

(2.) A stay application was moved by the writ petitioners/appellants praying stay of the selection process for the post of Muslim marriage Registrar in an office under kakdwip Police Station, the process of which started in compliance with the order dated 20th December, 2004 aforesaid passed in said writ application. This stay application, registered as CAN 1354 of 2006, was rejected by the order dated 22nd March, 2006 passed by the Division Bench (Coram : Asok Kumar ganguly, J. , as his Lordship then was and aniruddha Bose, J. ). An application praying for recalling of the said order was filed by the present appellants registered as CAN 2378 of 2006, which also stood rejected by the order dated 4th April, 2006, passed by the aforesaid Division Bench.

(3.) CHALLENGING the order dated 22nd march, 2006 of the Division Bench aforesaid, whereby stay application of the appellants was rejected, a petition for special leave to Appeal as was moved before the Supreme court of India, registered as S. L. P. (Civil) No. 13085 of 2006, was dismissed on 1st December, 2006 with a direction for disposal of the main appeal in accordance with law within six months from that date with a rider that the appointment in the post in question, if any was made, same would be subject to final outcome of the said appeal.