SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) Heard Mr. Saha, the learned advocate for the petitioner and Mr. Majumder, the learned Government Pleader, for the State respondents.
(3.) The petitioner has challenged an order passed by the Director of Health Service, i.e. the respondent no. 6, on March 12, 2018. This order has been passed pursuant to a direction given by this Court on September 12, 2017 in W.P. 13321 (W) of 2017. By the said order I directed the respondent no. 6 herein to consider and dispose of the representation of the petitioner and others.;