Biswanath Somadder - (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 6th February, 2018, passed by a learned Single Judge in W. P. 28574 (W) of 2017 (Shilpi Singha vs. Staff Selection Commission & Ors).
(3.) By the impugned judgment and order, the writ petition stood dismissed for reasons stated therein.;