SUSAMA ROY PRAMANIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Despite service of notice, none appears on behalf of the respondent No. 8. Affidavit filed today in Court be kept on record. This appeal has been preferred from the judgment and order dated 5th September, 2012 whereby and whereunder a learned Judge of this Court was pleased to dismiss the writ petition without granting any relief to the appellants herein.

(2.) The appellants herein participated in the selection process for the post of workers and were also empanelled for appointment. The panel was prepared on 16th June, 2007. The life of the panel was for a period of two years only. After the expiry of the initial period of two years, life of the said panel was again extended for a further period of one year by the written communication dated 27th November, 2009 issued by the O.S.D. & Ex-Officio Joint Secretary to the Government of West Bengal, Department of Women & Child Development and Social Welfare.

(3.) During the extended period of the life of the panel in question, a legal proceeding was initiated before this court on behalf of the appellants herein. The learned Single Judge, however, refused to grant any relief to the appellants herein only on the ground that the life of the panel in question had expired.