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 an order dated 10th January, 2019, passed by a learned Single Judge in W. P. 159 (W) 2019 (Sandeepan Kumar Dhar vs. State of West Bengal & Ors.). By the impugned order, the learned Single Judge was pleased to direct the writ petition to be heard finally upon exchange of affidavits but was not inclined to pass any interim order, since work order had already been issued in favour of the private respondent no. 5.
(3.) The instant appeal has been preferred by the writ petitioner.;