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.) On 15th January, 2018, we had passed the following order:- "The instant appeal arises out of the judgment and order dated 5th September, 2017, passed by a learned Single Judge in W. P. 22783 (W) of 2017 (Abeda Bibi Dalanetri and represented of Swadeshi Swanirbhar Group vs. The State of West Bengal & Ors.) The appellant before us was the writ petitioner whose writ petition stood dismissed in terms of the said order. We notice from the impugned judgment and order that the appellant/writ petitioner, being a Self-Help Group, was engaged for preparing midday meals for the students of Kulgachhi Primary School. Vide order dated 27th September, 2016, issued by the Block Development Officer, Nalhati I Development Block Nalhati, District Birbhum, the writ petitioner's engagement has been curtailed. The reasons for such curtailment are required to be spelt out by the concerned authority of the State by filing a report in the form of affidavit on or before the next date. List this matter a fortnight hence for further consideration under the same heading."
(3.) Consequently, a report in the form of an affidavit was filed in Court on 5th February, 2018 on behalf of the concerned authority of the State. The said report reveals, inter alia, that on the basis of an order issued by the concerned Block Development Officer, the Self-Help Group of the appellant - Abeda Bibi Dalanetri is now engaged in preparing cooked midday meal on a rotational basis of one month per group covering six Self-Help Groups which includes the Self-Help Group headed by the appellant.;