BISWANATH SOMADDER,J. - (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 appeal arises out of a judgment and order rendered by the learned Single Judge on 16th December, 2015, in W. P. 33547 (W) of 2014 (Bikash Kumar Dutta v. The State of West Bengal and Ors.). The appellant here is Krishnanagar Municipality and its other authorities including its Chairman.
(3.) The primary reason for the writ petitioner in approaching the writ Court was for release of his arrear pension and interest on delayed payment of his retiral dues.;