Biswanath Somadder, J. - (1.) Let the report in the form of an affidavit filed on behalf of the concerned Prescribed Authority of the State be taken on record.
(2.) The instant appeal arises out of a judgment and order dated 3rd January, 2019, passed by a learned Single Judge whereby three writ petitions, being WP 24570 (W) of 2018 (Binay Adhikari & Anr. vs. The State of West Bengal & Ors.), WP 19375 (W) of 2018 (Juljelal Miah & Ors. vs. The State of West Bengal & Ors.) and WP 19807 (W) of 2018 with CAN 8950 of 2018 (Mojibar Rahaman Mia & Ors. vs. The State of West Bengal & Ors.) were disposed of.
(3.) The writ petitioners in WP 24570 (W) of 2018 have preferred the instant appeal.;