Ajoy Nath Ray, C.J. - (1.) The appeal is taken up and summarily disposed of.
(2.) We have heard the arguments on law from both sides for two days and since the matter is essentially a legal one, the appeal is ripe for final disposal by us.
(3.) The appeal is from the order passed by an Hon'ble Single Judge on the 11th of April, 2005, whereby his Lordship was pleased to dismiss the writ petition of the appellant-writ petitioner.;