Jayanta Kumar Biswas, J. - (1.) The petitioner in WP No. 007 of 2008 has filed this appeal feeling aggrieved by the order dated April 02, 2008 disposing of the writ petition. The order dated April 02, 2008 is set out below: After having heard the learned counsel appearing for the parties and on perusal of the materials available on records, since the matter was discussed by the concerned authorities and also referred the same before the Administration and the matter is pending adjudication with regard to re-grouping and/or restructuring of the engineering wing of the Port Management Board, I dispose of this writ application by directing the concerned respondents to consider the case of the petitioner within a period of six weeks from the date of communication of this order. The writ application is, thus, disposed of.
(2.) Mr Biswas, counsel for the appellant, submits that though there was no order staying the operation of the order dated April 02, 2008, the respondents have taken no steps to give the decision in compliance with the direction given by the order dated April 02, 2008.
(3.) Ms Nag, counsel for the respondents, submits that the respondents were and still are ready to comply with the direction, but they did not give the appropriate decision in compliance with the direction because of pendency of this appeal. She says that within six weeks from date the respondents shall give appropriate reasoned decision in compliance with the direction given by the order dated April 02, 2008.;