- (1.) This Writ Petition has been assigned before us by the Hon'ble the Chief Justice by an Administrative Order dated 06.04.2015. It is on that score that we have taken up this matter. The matter was heard on different dates and finally, on 10.04.2015, the learned Additional Advocate General stated that in view of the extreme urgency of the matter, he was not interested in filing any affidavit-in-opposition, but the Notes of Submissions, which he filed on that day, may be treated as the affidavit-in-opposition of the State.
(2.) We, accordingly, took the said Notes of Submissions on record. The arguments were concluded on that day and we reserved Judgment.
(3.) This Writ Petition is directed against the Order dated 31.03.2015 passed by the learned West Bengal Administrative Tribunal (First Bench) whereby and whereunder the said learned Tribunal refused to pass an interim order and fixed the matter for final hearing on 4.5.2015.;