- (1.) The Hon'ble Single Judge considered four writ petitions, that is, the Writ Petition Nos. W.P No. 4832 (W) of 2014, W.P No. 22579 (W) of 2013, W.P No. 22581 (W) of 2013 and W.P No. 22582 (W) 2013 analogously and disposed them by a common judgment and order dated March 14, 2014.
(2.) While the second, third and fourth writ petitions were dismissed, the first writ petition, filed by Dwijendranath Roy Barman, the respondent in this appeal, was allowed to the extent indicated in the impugned judgment and order dated March 14, 2014.
(3.) The respondents in W. P. No. 4832 (W) of 2014 have come up in appeal against the said judgment and order.;