Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of judgment and order dated 16th July, 2013, passed by the learned Single Judge in WP 21707 (W) of 2012 (Tapas Kumar Pramanik & Ors. vs. The State of West Bengal & Ors.).
(3.) The appellants before us were the writ petitioners.;