- (1.) Questioning the legality and/or propriety of the judgement and order dated 30th March, 2015 passed by a learned Judge whereby its writ petition [W.P. No. 107 of 2015] was dismissed upon a contested hearing, the appellant has presented this writ appeal.
(2.) An application for stay had been filed by the appellant in connection with the writ appeal. While hearing such application, we proceeded to hear the writ appeal itself on merits with the consent of the parties.
(3.) A quick recap of the facts and circumstances giving rise to the writ petition and noting the submissions of the rival parties with reference to the relevant statutory provision involved in the writ appeal, as a prologue to our decision, would be in order.;