Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record. 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 judgement and order dated 18th December, 2018, passed by a learned Single Judge in WP 24988 (W) of 2018 (Vijoy Singh vs. HPCL & Anr.). By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition for reasons stated therein.
(3.) The instant appeal has been preferred by the writ petitioner.;