- (1.) This mandamus appeal is at the instance of the postal authority and is directed against order dated 16"' March, 2001 passed by a learned Single Judge by which His Lordship disposed of a writ application filed by the three writ petitioners by which the letter dated 7th June, 2000 issued by the Senior Superintendent of Post Office, North Calcutta Division, was set aside and the post office concerned was directed to refund the principal amount together- with interest payable in terms of Monthly Income Seheme within fifteen days from the date of communication of that order. His Lordship further gave liberty to the writ petitioners to invest their money under the said Monthly Income Scheme if the same was available, but within the limit prescribed by the Scheme.
(2.) Being dissatisfied, the postal authority has come up with the present mandamus appeal.
(3.) It appears that two different accounts under Monthly Income Scheme were opened. The petitioner No. 1 is the husband of petitioner No. 2 and father of petitioner No. 3 while petitioner No. 2 is the mother of petitioner No. 3.;