Patherya, J. - (1.) This appeal is filed from the order dated 27th June, 2012 passed in W.P. 21643 (W) of 2008 for the reliefs set-out therein supported by grounds therein.
(2.) Counsel for the appellant submits that the Court below has erred in passing the order dated 27th June, 2012 as the issue of delay was not addressed by the Court below which finds mention in the order dated 5th July, 2008. W.P. 3335(W) of 2008, W.P. 3340 (W) of 2008 and W.P. 3338(W) of 2008 were filed wherein an order was passed on 26th March, 2008.
(3.) While considering the said writ petitions filed in 2008 counsel for the respondents/writ petitioners namely Tarani Kanta Das, Sankar Kumar Deb and Brajeswar Mallick stood on identical footing and ventilated similar grievance as Jayanta Chowdhury, the writ petitioner of W.P. 1151 (W) of 1999 and therefore being on similar footing and similarly situate the same order that was passed in W.P. 1151(W) of 1999 the said reliefs be granted to Brajeswar Mallick, Tarani Kanta Das and Sankar Kumar Deb.;