Jyotirmay Bhattacharya, J. - (1.) IN spite of service no one appears on behalf of the State respondents. Accordingly, this Court directs Mr. Ganguly, learned Counsel who usually represents the State, to appear in this matter on behalf of the State respondents.
(2.) VAKALATNAMA filed on behalf of the State respondents in Court today be kept with the record. Let appointment of Mr. Ganguly in this matter be regularized by learned Legal Remembrancer.
(3.) LET it be kept on record that copy of the writ petition has been served upon Mr. Ganguly in Court today.;