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 a judgment and order dated 7th July, 2017, passed by a learned Single Judge in WP 1487 (W) of 2016 (Sri Shyam Sundar Barik & Others vs. The State of West Bengal & Others)
(3.) By the impugned judgment and order, the learned Single Judge proceeded to dispose of the writ petition without passing any mandatory order in favour of the writ petitioners.;