Dipankar Datta, J. - (1.) A writ petition, W.P. No. 36478(W) of 2013 (Pritimoy Hore v. State of West Bengal and ors.), was disposed of by a learned judge of this Court by judgment and order dated 23rd February, 2015. The operative part thereof reads as follows: "Therefore, the College authorities are directed to produce all relevant papers asked for including the original service book and in case original service book is destroyed or misplaced by the College authorities the College authorities are directed to reconstruct service book of the petitioner and to send it to the Government authorities for consideration and releasing petitioner's pensionary benefits and other benefits except arrear salaries in accordance with law. Entire exercise should be completed by six weeks from the date of communication of this order."
(2.) The respondents 5 and 6 in such writ petition have carried the said judgment and order in appeal (FMA No.2402 of 2015). Aggrieved by refusal of the learned judge to direct payment of arrear salaries, the writ petitioner Pritimoy Hore (hereafter Mr. Hore) is also in appeal before us thereagainst by presenting MAT No.578 of 2015.
(3.) Can 7514 of 2015 is an application at the instance of the appellants in FMA 2402 of 2015 seeking to bring on record certain subsequent facts. CAN 4391 of 2016 has also been filed in FMA 2402 of 2015 by the appellants seeking clarification of an earlier order dated 22nd March, 2016 passed by a coordinate Bench of this Court.;