ALAK KUMAR BERA Vs. ARITRA CHATTERJEE

JUDGEMENT

(1.) The certified copy of the order impugned in this appeal is filed in Court today. Let the same be kept on record. This is an application for stay of operation of the order dated April 27, 2012 passed by a learned Single Judge of this Court in W.P. 8477 (W) of 2012. By the said order, the learned Single Judge had, inter alia, directed the Director of Health Services, West Bengal, to issue sponsorship certificates provisionally to the writ petitioners, so that the writ petitioners did not find any difficulty at the time of counselling.

(2.) While hearing the application for stay, we propose to dispose of the appeal itself with the consent of the learned advocates appearing for the parties and by treating the same as on day's list.

(3.) The subject matter of challenge in the writ petition is the non-grant of sponsorship certificates for appearing at the counselling for admission to Post-Graduate Medical Degree and Diploma Course.