P.K. Mukherjee, J. - (1.) This writ application which was entertained as far back as on September 25, 1984 can be disposed of without issuance of Rule, since, there is already an interim order which the respondent no. 4, the workman is suffering because of pendency of the writ petition.
(2.) Pursuant to the earlier order of this Court an affidavit-of service has been filed by the petitioner showing service upon all the respondents including the State of West Bengal and 4th Industrial Tribunal.
(3.) The main writ petition has been fixed for hearing that the instance of the learned Advocate for respondent no. 4.;