DEBASISH KAR GUPTA,J. - (1.) Re : CAN 369 of 2012 On the prayer made on behalf of the applicant the applicant bearing CAN 369 of 2012 is dismissed as withdrawn with liberty to approach the appropriate forum by way of initiating proper proceeding in accordance with law, if it is so advised. Re : W.P. No. 22009(W) of 2011
(2.) Let the supplementary affidavit to the writ application filed by the petitioner be kept on record.
(3.) This writ application is filed by the petitioner for releasing the terminal benefits of one Sanatan Routh, since deceased, arising out of his service under the respondent no. 1 in their favour.;