Biswanath Somadder, A.C.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 appropriate order.
(2.) The instant appeal arises out of a judgment and order dated 25th February, 2019, passed by a learned Single Judge in WP 4066 (W) of 2019 (Animesh Gantait vs. The State of West Bengal & Ors.). By the impugned judgment and order, the writ petition was disposed of without any interference by the writ Court.
(3.) The instant appeal has been preferred by the writ petitioner.;