Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record. Re: CAN 3499 of 2018 (Application for condonation of delay) Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 3499 of 2018, is accordingly allowed. MAT 239 of 2018 with CAN 1680 of 2018
(2.) 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.
(3.) The instant appeal arises out of a judgment and order dated 16th November, 2017, passed by a learned Single Judge in W. P. 12952 (W) of 2017 (Rajeev Kumar Sinha vs. The State of West Bengal & Ors.). By the impugned judgment and order, Rajeev Kumar Sinha's writ petition was dismissed with costs assessed at Rs. 10,000/-, which was directed to be paid to the High Court Law Clerks' Association.;