Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record.
(2.) By consent of the parties, the appeal is taken up for hearing by treating the same as on day's list along with the application for stay.
(3.) This appeal has been preferred by Champdany Municipality and its Chairman against the order passed by the learned Single Judge on 23rd November, 2016, in WP 25402 (W) of 2016 (Sushil Chandra Deb v. The State of West Bengal and Ors.) . The order impugned is set out, in its entirety, here-in-below:- "The writ petitioner is an Ex-employee of Champdany Municipality. He retired from service after 29th February, 2016. He says that his dues on account of gratuity and pension have not been paid. Learned counsel for the Municipality produces a statement, which is taken on record, according to which out of the gratuity amount Rs. 3,65,000/-, Rs. 1,40,000/- were paid in two instalments of Rs. 40,000/- and Rs. 1 lakh on 28th October, 2016 and 16th November, 2016.;