ANIRUDDHA BOSE,J. - (1.) There are 14 writ petitioners who have jointly brought this action primarily seeking extension of their contract for storing various items under the Integrated Child Development Scheme (ICDS). Court fees have been paid in respect of one petition only. This writ petition is admitted on undertaking being given to this Court by the learned Advocate on record of the petitioners that the petitioners will deposit additional Court fees for 13 writ petitions. Court Fees shall be deposited by tomorrow that is 20th January, 2012. On such undertaking being given, this writ petition is being taken up for hearing.
(2.) Mr. Datta, learned Counsel appearing for the petitioners has confined his prayer for consideration of the representation of the petitioners for extension of the terms of their contract. Let such representation be considered in accordance with law within 10th February, 2012 as their contracts are lapsing on 15th February, 2012 under normal circumstances. The respondent no. 5 shall consider and take decision in this regard upon giving opportunity of hearing to the petitioners.
(3.) Since there are 14 petitioners in all, it would be impractical to require service of notice of such hearing to all the petitioners individually. Learned Advocate on record of the petitioners has agreed that the petitioner shall be represented by one of their representatives in course of such hearing. The notice of hearing shall be given to petitioner no. 1, who shall accept such notice on behalf of all other petitioners. The decision in this regard shall be communicated to the petitioner no. 1 on behalf of the petitioners.;