Arijit Banerjee, J. - (1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defect in the memorandum of appeal in terms of the report of the Stamp Reporter.
(2.) By consent of the parties, the appeal and the application for contempt are aken up for hearing together.
(3.) The writ petitioner/appellant is admittedly a casual worker. He approached the learned Single Judge by filing W.P. 1977(W) of 2014 claiming benefit of Memorandum No. 9008-F(P) dated 16th September, 2011 issued by the Audit Branch, Finance Department, Government of West Bengal. The learned Single Judge held that there is no accrued legal right in favour of the petitioner and accordingly, the learned Judge dismissed the writ petition.;