Jayanta Kumar Biswas, J. - (1.) In re: CAN 1134 of 2006.This interlocutory application has been taken out by the petitioner in connection with his pending writ petition. He prays for several interlocutory orders including an order setting aside the decision of the company (his employer) dated February 6, 2006 declining to renew his contract for service beyond December 31, 2005.
(2.) The writ petition dated July 27, 2005 was filed, inter alia, for an order directing the respondents therein to regularise his service. He prayed for an interim order restraining the respondents from interfering with his service. By order dated September 27, 2005 the writ petition was admitted, but no interim order was made. Hence the respondents were free to take decision regarding renewal of the contract for service.
(3.) On December 1, 2005 the petitioner took out an interlocutory application (CAN 10498 of 2005) for an order directing the respondents to keep him in service even after December 31, 2005, when the existing contract was to expire. No interim order was made and by order dated December 16, 2005 that interlocutory application was directed to be heard along with the main writ petition.;