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.) The instant appeal arises out of a judgment and order dated 11th October, 2018, passed by a learned Single Judge in W. P. 27217 (W) of 2016 (Uttam Saha & Ors. vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with a direction upon the concerned authorities to take a suitable decision on writ petitioners' representation, giving a certain timeframe to comply.
(3.) This appeal has been preferred by the South Bengal State Transport Corporation, its Managing Director, its Chairman, its Chief Accounts Officer and its Divisional Manager.;