ARINDAM SINHA,J. - (1.) Affidavits-in-opposition and reply filed.
(2.) Petitioners are before this Court challenging notification dated 13th December, 2016. The part of the impugned notification, according to petitioners as cannot affect them, is extracted below:- "4. Accordingly, the Governor is pleased to direct that the Order contained in no. 1698-Edn/AG/O/9M(U)-14/2008 dated 18/05/2009, shall be kept in abeyance with immediate effect and until further orders. No new case under the provisions of the said G.O. shall be approved until further orders from this end; further, cases where decisions have been taken for granting fresh re-employment/renewal of re-employment but which have not been given effect up till the issuance of this order, shall not be given effect to until further orders from this end."
(3.) By the notification, it appears, operation of GO dated 18th May, 2009 was directed to be kept in abeyance with immediate effect and until further orders in respect of, inter alia, renewal of re-employment which has been given effect to. This is what petitioners are seeking to challenge.;