Maharaj Sinha, J. - (1.) The instant writ application was moved way back in the month of January, 1989, to be precise on 20 January, 1989, when an interim order was also made in favour of the writ petitioner.
(2.) On 16.5.1989 His Lordship Justice Kalyanmay Ganguly (as His Lordship then was) was pleased to issue a rule and continue the said interim order dated 20th January, 1989 till the disposal of the said rule.
(3.) The facts and the circumstances on the basis of which the said writ application was moved could thus be put in a short compass.;