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 WP 24248 (W) of 2018 ( Manas Ghosh vs. The Chief Secretary, Government of West Bengal & Ors.).
(3.) On a bare perusal of the impugned order reveals that the same is purely interim in nature. The writ petition has been kept for final disposal after exchange of affidavits.;