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Judgment
Pursuant to the earlier dated 24.6.2026 the State has filed a report dated 29.6.2026, which is kept on record.
Upon perusal of the records, this Court finds that the Sub Divisional Controller (F&S), Kakdwip, South 24 Parganas, being the respondent no. 4, has already taken a decision for re-notification of the vacancy in question. The process for re-notification was initiated1vide1Memo1No.593/SC/FS/KDP/VACANCY/ 2025 dated 25.07.2025. It is further stated that approval for such re-notification has been granted by the competent authority of the concerned Department. At present the said vacancy is pending for advertisement in local newspaper as well as on the departmental portal.
It is submitted that the earlier notification was rejected by the competent authority as no eligible candidate was found.
In view of the re-notification process being underway, the petitioner shall be entitled to participate in the said selection process pursuant to the up-coming advertisement.
In view of above, this Court finds that the cause of action of the petitioner no longer survives. The grievance raised in the writ petition stands redressed in view of the steps already taken by the authorities for re-notification of the vacancies.
Accordingly, the writ petition is disposed of
However, it is made clear that the petitioner/partnership firm shall be at liberty to submit an application pursuant to new vacancy as and when the same is notified by the competent authority.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.