ANANDA KUMAR GHOSH Vs. DURGAPUR PROJECTS LIMITED

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected application.

(2.) The instant appeal arises out of a judgment and order dated 5th April, 2019, passed by a learned Single Judge in WP 11756 (W) of 2017 (Ananda Kumar Ghosh vs. The Durgapur Project Limited & Anr.). By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition holding that the same was devoid of merits.

(3.) The instant appeal has been preferred by the writ petitioner.