Arijit Banerjee, J. - (1.) By consent of the parties, both the appeal and stay application are taken up for hearing.
(2.) The writ petitioner/appellant approached the learned Single Judge with the grievance that inspite he having rendered service as Public Prosecutor, Darjeeling for the period 2004 till 2013, his professional bills have not been paid.
(3.) The learned Single Judge held that the petitioner's claim could not be adjudicated by the writ court and relegated the petitioner to an appropriate proceeding.;