Mir Dara Sheko, J. - (1.) Heard Mr. Kamalesh Bhattacharjee, learned Counsel, being assisted by Ms. Anandamayee Ghosh, learned Counsel representing the Petitioners. Heard also Ms. Chama Mukherjee, learned Counsel, being assisted by Ms. Paromita Pal, learned Counsel for the State respondents.
(2.) Mr. Bhattacharjee in the tune of the text of the writ petition ventilated the grievance of the writ petitioners that respondent Nos. 12 and 13, respectively being the concerned Block Development Officer and Block Land and Land Reforms Officer have been obstructing to work in the Office of the B.L. and L.R.O., Bhagwanpur, District - Purba Medinipur, although the writ petitioners are of the status of registered Law Clerks, and, those respondents have been declining to accept the mutation cases/misc. cases/conversion cases and other cases filed by them and it is complained of that by such declinment those respondents have been making them jobless for which they have been facing great problem in maintaining their livelihood.
(3.) With such allegation the writ petitioners, being the registered Law Clerks filed the writ petition seeking the Writ of Mandamus along with other reliefs as embodied in the prayer of the writ petition.;