SAMBUDDHA CHAKRABARTI,J. - (1.) This is an application for stay of the operation of the order dated September 30, 2011, passed by the Learned Single Judge in W.P. No.1261 of 2010.
(2.) We have heard Mr. Ekramul Bari, learned Advocate in support of the appellant and Mr. Himadri Barua, learned Advocate for the writ petitioner and at our request, Mr. Nizamuddin, learned Advocate, had also addressed us. The name of State of West Bengal has already been deleted from the writ petition itself. We record our appreciation for the service rendered by Mr. Nizamuddin.
(3.) After hearing the learned Advocates and also Mr. Nizamuddin and after going through the order impugned and the relevant provisions of law, we consider that there is a strong prima facie case in favour of granting a stay of the operation of the order impugned in this appeal. Let there be a stay of operation of the order impugned till the disposal of the appeal.;