Arindam Mukherjee, 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 30th Jan., 2019, passed by a learned Single Judge by which two writ petitions respectively, being WP 8964 (W) of 2018 (Tarakeswar Municipality & Ors. vs. The Union of India & Ors.) and WP 1358 (W) of 2015 (Raiganj Municipality vs. The Union of India & Ors.) were disposed of by directing the parties to approach the Central Board for its opinion on consultation sought by the State as in the letter dated 2nd Sept., 2013, addressed to Joint Secretary, Ministry of Labour and Employment, Government of India.
(3.)The Central Provident Fund Commissioner and others are the appellants.