- (1.) The petitioner in this art.226 petition dated September 26, 2011 is seeking a mandamus commanding the official respondents to cancel a panel of names of persons prepared for appointment as Public Prosecutor and Additional Public Prosecutors for the district Purba Medinipur, and to consider his representation for appointing him as the Public Prosecutor for the district.
(2.) By a letter dated August 4, 2011 the Legal Remembrancer, West Bengal requested all the District Magistrates to prepare and send panels of names of persons for appointment as Public Prosecutors and Additional Public Prosecutors.
(3.) From the document at p.34 it appears that in the panel prepared for the district Purba Medinipur, while the private respondent s name was included for appointment as Public Prosecutor, names of as many as 11 others including the petitioner were included for appointment as Additional Public Prosecutors for the district Purba Medinipur. 2 The document at p.36 shows that the District Magistrate informed the private respondent about his appointment as the Public Prosecutor for the district. Feeling aggrieved the petitioner submitted a representation.;