- (1.) The petitioner in this WP under art.226 dated January 16, 2012 is seeking the following principal relief: "A) Let a rule do issue out of and under the seal of this Hon'ble Court asking the respondents and each one of them to show cause as to why a writ of or a writ in the nature of Mandamus should not go commanding the respondents to prepare a fresh panel upon compliance of Section 24(4) of the Code of Criminal Procedure, 1973 within a time as specified by this Hon'ble Court and to act in accordance with law."
(2.) In 2004 an order was issued by the Legal Remembrancer, Government of West Bengal regarding revision of panel of names of lawyers for conducting criminal cases in the district Cooch Behar. In the panel the petitioner's name was included for conducting criminal cases as a senior panel advocate.
(3.) On December 5, 2011 the District Magistrate has issued an order regarding appointment of Public Prosecutor, Government Pleader and revised list of panel advocates for conducting civil and criminal cases in the district. The petitioner's name was not included in the panel.;