S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by the petitioners for direction on the respondents to consider their cases for appointment to the post of Constable in pursuance of Advertisement No. 1/97.
(2.) FROM the pleading made by the petitioners, it will be evident that the panel was prepared on 28th August, 1997. In pursuance of said panel, a number of appointments stated to have been made even upto 1993. It is not in dispute that the life of a panel remains in force for a period of one year which can at best be extended for another one year.
(3.) IN such a situation, if the merit list was prepared on 28th August. 1997, at best it can be presumed that it had a life even after extension upto August. 1999.;