Protik Prakash Banerjee, J. - (1.) In this writ petition the question involved are similar to those matters which are in today's list as item nos.8, 9 and 11 of which I have already passed the similar judgments and order by disposing of the writ petitions.
(2.) When this matter is called on Ms. Nahida Parveen appears and submits that Mr. Khairul Alam is empanelled as a group 'B' advocate and he is not entitled to have any junior or senior but must appear by himself. However, similar questions have already been decided by me as above, I do not want to keep this matter lingering for the cosmetic purpose for the record of appearance of Mr. Alam. On the other hand, the learned Additional Government Pleader, Mr. Amal Kumar Sen, who is expert in motor vehicles matters, has represented the case of the respondents in the earlier matters and has done so exclusively. If I may add Mr. Sen I think that the interests of the State of West Bengal shall be better served if at the direction of the Court he is asked to assist the court on behalf of the State of West Bengal with a junior of his choice, I do so ask him.
(3.) The learned Government Pleader is requested to regularize his appointment along with a junior of his choice. Mr. Sen has gone through a copy of this writ petition here and now and it appears to him also on this brief inspection that apparently the cases are similar.;