Dr.Sambuddha Chakrabarti, J. - (1.) Let the affidavit of service filed in Court be kept with the record.
(2.) The petitioner has inter alia prayed for a direction upon the respondents to grant revalidation of enlistment to the petitioner with effect from July 17, 2017 by considering the last revalidation period upto that date and for other ancillary reliefs.
(3.) This writ petition has a chequered career. The petitioner had had occasion to approach this court many times before over its entitlement for revalidation in terms of the existing rules relating to enlistment of contractors.;