Protik Prakash Banerjee, J. - (1.) Affidavit-In-Opposition, Reply and written notes of argument are taken on record.
(2.) After mature consideration, on instructions, learned advocate for the petitioners abandons prayer (b) of the writ petition. Accordingly, no certiorari is issued so far as the records of the recruitment process are concerned.
(3.) This writ petition has been instituted principally for the following reliefs: "(a)Issue a writ of or in the nature of mandamus directing the respondent authorities directing the respondent authorities to immediately publish the full panel of the recruitment process arising out of notification dated 26.09.2016 bearing memo no.2202/BPE/2016; (b) A writ in the nature of mandamus directing an independent investigating committee comprising of legal and academic luminaries to enquire and investigate into the recruitment process arising out of Notification dated 26.09.2016 bearing memo no.2202/BPE/2016;";