1. The intra court appeal has been preferred questioning the interlocutory order dated 18th March, 2014 passed by a learned Single Judge of this Court in W.P. 5332(W) of 2014.

2. The learned Single Judge granted liberty to file affidavit-in-opposition within a period of seven days and to file rejoinder (reply), if any, within a period of three days thereafter.

3. The learned Single Judge also directed the concerned respondents not to allow the selected candidates to join their duties in the office until further order.

4. It is submitted by the learned advocate for the appellants and by the learned advocate for the writ petitioner/respondent that selected candidates have already joined their services in the month of December, 2013.

5. In view of the submission made by the learned advocate for the appellants as well as by the learned advocate for the writ petitioner/respondent it is apparent that once selected candidates joined the services, there is no stay with respect to performance of the duties. In case, joining has not yet been permitted, only then joining will remained stayed and the order of the learned Single Judge is to be treated in the manner as it has been ordered by the learned Single Judge.

6. Once joining is made in the month of December, 2013 and the order has been passed on 18th March, 2014, the order is ineffective with respect to the incumbent who have already joined in the service and they are free to discharge their duties in respect of the post which they have joined.

7. With the aforesaid clarification, the intra court appeal is disposed of.

8. In view of disposal of the intra court appeal, nothing remains in the application for recalling filed under C.A.N. 5860 of 2014 and the same is also disposed of.

9. We, however, make no order as to costs.