DIPANKAR DATTA,J. - (1.) Mr. Gopala Binnu Kumar, learned advocate appears for the petitioner no.2 and submits that this Court ought to recall its order dated 14th March, 2012, since the grievance expressed by the two petitioners in the writ petition does not pertain to an order of transfer but it relates to regularization of their service in Group 'C' post and that the orders of transfer issued by the Administration during the pendency of the writ petition were challenged in CAN No.022 of 2012.
(2.) The order dated 14th March, 2012 was passed on the impression that, in the writ petition, the orders of transfer were challenged. There appears to be a patent mistake on the face of the record.
(3.) The order dated 14th March, 21012 stands recalled.;