Susanta Chatterji, J. - (1.) The matter is taken up for final hearing. It appears from the materials on record that the present writ petition has been filed by one Deb Kumar Banerjee praying inter alia for a writ of mandamus to restrain the Respondents from giving effect to the impugned advertisement dated April 5, 1991 copy of which is Annex. 'H' to the writ petition and to command the Respondents to give appointment to the Petitioner according to the empanelled list of successful candidates which is annexed to the writ petition.
(2.) On July 9, 1991 an interim order was made after hearing learned Advocates for both sides that one post of Technician Grade II shall not be filled up till the disposal of the writ petition.
(3.) It is stated in detail that pursuant to an advertisement for the posts of Technician Grade II and Telecommunication Mechanic in D.V.C. published in The Statesman the Petitioner made an application offering his candidature and he was directed to appear in the written test and also in the interview -cum -practice test on February 5, 1988. It is placed, on record that the Petitioner was selected and his name was included in the panel. It is stated further that out of 29 empanelled candidates, SI. Nos. 1 to 19, 28 and 29 have already been appointed between December 29, 1988 and July 27, 1989. The Petitioner is alleged to have made a representation to the Chief Engineer regarding appointment. He has also made a representation to the Prime Minister. He also made a representation before the Secretary D.V.C. and Deputy Chief Engineer. He has also sent a demand "notice.;