ARINDAM SINHA, J. - (1.) This writ petition has been listed under the heading 'To Be Mentioned' at the instance of petitioners citing urgency. It is taken up for hearing on urgent basis.
(2.) At the outset Mr. Majumder, learned advocate appearing on behalf of petitioners submits, Court fees in respect of petitioners who have not paid will be put in by tomorrow.
(3.) Petitioners were re-employed by Calcutta University between 1st January, 2006 to 31st March, 2009. Mr. Majumder refers to page 43 of the writ petition, being letter dated 5th January, 2007, as a typical letter of appointment of his clients, for re-employment. The text of the letter is extracted below:- "I am directed to inform you that the Vice-Chancellor has been pleased to grant you re-employment on the post of Acharya P. C. Roy Professor of Agricultural Chemistry in the Department of Agricultural Chemistry and Soil Science for a period of two (02) years with effect from 01.02.2007 on existing terms and conditions.";