- (1.) This is a writ petition where the following reliefs have been prayed for :- "a) A Writ in the nature of mandamus commanding the respondents, their agents and/or subordinates to show cause and/or sufficient cause as to why the appointment/promotion order No. 72 of 2016, 73 of 2016 and Order No.80 of 2016 respectively being Annexure "P-9" herein on the basis of the panel prepared on 25th November, 2009 being Annexure "P-1" herein will not be cancelled and/or set aside; b) A Writ in the nature of quo-warranto and/or like nature to cancel and/or set aside the appointment/promotion order Nos. 72, 73 of 2016 and Order No.80 of 2016 being Annexure "P-9" herein and as per panel prepared on 25th November, 2009 being Annexure "P-1" herein; c) A Writ in the nature of mandamus and/or like nature commanding the respondents, their agents and/or subordinates to give promotion/appointment to the petitioners on the basis of the seniority to the posts of Duftry (Group-D) and Record Arranger (Group-C); d) A Writ in the nature of Certiorari and /or like nature to produce all the records pertaining to the instant case so that after perusal of the same conscionable justice may be done by this Hon'ble Court;"
(2.) By my order dated April 23, 2019 passed in this matter I had recorded that in the affidavit-in-opposition the High Court Administration has taken a stand that the last extension of the panel was made in or about November, 2016. I had recorded that the extension of the panel must be by a specific order. Thereafter, on the prayer of the learned advocate by the petitioner and after considering the submissions made by the parties on September 4, 2019, I had directed as follows : "I am told that if I direct any affidavit to be filed, in that case, it will have to go thorough a process of waiting as desired by the Hon'ble Division Bench. In that view of the matter, so that the duty of the High Court Administration under Right to Information Act is discharged for which reason no affidavit is required, I direct the High Court Administration through the learned Registrar, Original Side to furnish a copy of the said order under the cover of a letter addressed to the learned advocate for the petitioners who shall be also required to give a copy thereof to Mr. Paul for the applicant in GA No. 1768 of 2019."
(3.) Mr. Tewari, learned advocate for the petitioner submits that he has received a letter dated September 13, 2019 addressed to his learned advocate-on- record and issued by the learned Registrar General, High Court, Calcutta. This Memo No.4720 RG dated 13.09.2019 reads as follows : "Sir, In compliance with the Order dated 4th September, 2019 of the Hon'ble Justice Protik Prakash Banerjee in connection with G.A. No. 1768 of 2019, in W.P. No. 51 of 2017 this is to inform you that The Hon'ble The Chief Justice, High Court, Calcutta vide Order dated 22.11.2016 has been pleased to extend the panel till it is exhausted." ;