Section 35(1) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(1)Upon admission of his petition in respect of petitions marked "Appellate Side", the petitioner shall, within a week of the making of the order, file as many copies of his petition as there are respondents who have Not been served together with an extra copy for each serving Court, to be retained by such Court for the purpose of drawing up of the return of service or Non service as the case may be. Where the State Government is a party respondent copies will be filed for serving upon the concerned officer. Where the Central Government or the Andaman and Nicobar Administration is a party respondent, an additional copy will be filed for service upon the Officer-in-Charge of the Branch Secretariat of the Ministry of Law, Justice and Company and Legal Affairs, Calcutta or the Principal Officer of the Andaman and Nicobar Administration in Calcutta.
