K.J. Sengupta, Md. Abdul Ghani, JJ. - (1.) All the three matters are taken up together for hearing, for the sake of convenience.
(2.) This appeal has been filed against an ad-interim order passed by the learned Trial Judge. without furnishing any certified copy thereof; however with the leave of this Court upon undertaking that certified copy of the order impugned shall be produced at the time of hearing. In connection therewith, an application for stay has also been filed.
(3.) From the body of the application for stay and also on hearing the learned Counsels for the parties we can gather that the learned Trial Judge has passed an order directing the appellant Board to produce the answer scripts of the respondent /writ petitioners upon deposit of certain amount of costs. In the body of the application it has also been alleged that the learned lawyer for the respondents (appellants before us) cited various decisions but the learned Trial Judge did not consider all those decisions and in substance, without considering the submission of the learned Counsel for the respondents, who are the appellants before us, interim order for production of answer scripts was passed.;