I.P.MUKERJI,J. - (1.) For the ends of justice we condone the delay and admit the appeal.
(2.) The application (CAN 5283 of 2015) is, accordingly, allowed. By consent of the parties, the appeal is heard out today dispensing with all formalities, as it involves a very short point. The history of this case is very wonderfully narrated in the impugned judgment and order dated 19th December, 2014 of Mr. Justice Sambuddha Chakrabarti.
(3.) In January, 1978, the respondent no. 1 started working with Prabhabati Samaj Kalyan Samity-O-Gramin Granthagar in the District of Mednapore. The West Bengal Public Libraries Act, 1979 came into force by which the management of the library was taken over by the local library authority, Mednapore, in September, 1982. An administrator headed its management. The administrator did not recognise this appointment and did not allow the said respondents to work from 10th October, 1982. He challenged this action by filing a writ application of this court C.O. 17520(W) of 1989. The out come of this writ is most important for the out come of the instant appeal. That writ was finally disposed of on 3rd December, 1993. None appeared for the State. The application was heard ex parte.;