D.P. Kundu, J. - (1.) In this writ proceeding the writ petitioner has challenged the order being No. Estab. 5017 dated 23rd November, 1998 discontinuing the ad - hoc appointment of the writ petitioner in the "temporary/officiating post" of Assistant Registrar on the Original Side of Calcutta High Court. Though the word "discontinued" had been used in the aforesaid order dated 23rd November, 1998, in effect the order terminated the ad - hoc appointment of the petitioner.
(2.) On 12th January, 1998 a notice was published inviting applications from the practising Advocates for the post of Assistant Registrar on the Original Side of the Calcutta High Court in the scale of pay of Rs. 2200-4,000/- plus special pay of Rs. 300/- per month. In the notice it was clearly stated - "The appointment will be purely on a temporary/officiating basis. But is likely to continue and may be terminated on 15 days' notice at any time." Pursuant to the said notice the writ petitioner made an application for consideration of his appointment to the said post.
(3.) By a communication being D.O. No. Estb. 740 dated 20th February, 1998 issued by the Registrar, Original Side, the petitioner was informed that an interview of the candidates would be held at the High Court premises on 21st March, 1998 at 10.30 a.m. and if he intended to appear at the said interview he might see the Registrar, Original Side on 21st March, 1998 at the Office of the Registrar, Original Side at 10 a.m. punctually.;