(1.) Mr S. Jindal represents the respondent Nos. 7, 8, 10, 12, 13 and 14.
(2.) Mr S. Sengupta represents the respondent Nos. 1 and 2, the key respondents in this case, since the impugned appointments appear to have been made by or at the behest of the State.
(3.) An affidavit of service has been filed and Counsel for the appellants submits that the other unrepresented respondents have also been served.