BALARAM MOHANTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been moved on behalf of 12 writ Petitioners challenging an order of cancellation of appointment dated June 30, i989, whereby, the Superintendent, Government Printing, West Bengal, West Bengal Government Press, Alipore, has passed the following Order:

(2.) Although the said order has been passed in respect of 15 persons only 12 out of the aforesaid 15 are the joint writ Petitioners in the instant Writ petition.

(3.) Earlier, on November 3.0, 1989, this Court, having heard the submissions of Mr. Pulak Ranjan Mondal, learned Advocate for the Petitioner, took the view that if the very appointment of the writ Petitioner was fraudulent, it went into the root of the matter and, as such, the Petitioners were not entitled to any notice of showing cause as notice to show cause would not improve the facts and would not alter the position, and accordingly dismissed the writ petition.