Ruma Pal, J. - (1.) The subject matter of challenge in the writ petition is a notice dated 22nd May, 1989 by which the Sub-Division Controller, Food and Supplies, Barrakpore has invited applications for appointment as Kerosene Dealers in Stalinnagar South, Port Blair Lane, Titagarh P. S. under the Sub-Division Controller, Food and Supplies, Barrakpore.
(2.) This writ application was moved on 16th June, 1989. An interim order was passed to the extent that the respondents would be at liberty to proceed to receive fresh applications, finalise the same and make appointments which would abide by the result of the writ application.
(3.) The matter then came up for hearing on 13th December, 1989. A further interim order was passed by which the respondents were restrained from curtailing the existing quota from the members of the petitioners until further orders.;