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 7th February, 2019, passed by a learned Single Judge in WP 1783 (W) of 2019 (Srikanta Mondal vs. The State of West Bengal & Ors).
(3.) By the said order, the learned Single Judge was pleased to dispose of the writ petition with certain directions.;