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 connected applications.
(2.) The instant appeal arises out of a judgment and order dated 6th September, 2016, passed by the learned Single Judge in WP 18236(W) of 2016 (Durga Mondal vs. Howrah Zilla Parishad & Ors.).
(3.) The appellant before us was not a party to the writ proceeding. We, however, granted the appellant leave to prefer the instant appeal in terms of our order dated 15th May, 2017.;