- (1.) Let affidavit of service filed in Court today be kept with the records.
(2.) In this writ petition, the petitioners have prayed for several reliefs. The relevant prayer is as under : "(a) Let a rule do issue out of and under the seal of this Hon'ble Court asking the respondents and each one of them to show cause as to why a writ of or a writ in the nature of Mandamus should not go commanding the respondents to supply a copy of the questionnaires to the petitioners within a time as specified by this Hon'ble Court and before inspection is being held by the District Level Inspection Team for the purpose of granting recognition and to act in accordance with law." Satyendra N. Mondal vs. State of W. B. (S. Pal, J.) 529
(3.) The petitioners have also prayed for an interim order which is as under : "(c) An interim order be issued directing the respondents to supply a copy of the questionnaire to the petitioners within a fortnight from the date of passing of the order and before inspection is being held in the school in question.";