BISWANATH SOMADDER, J. - (1.) By consent of the parties, the appeal is treated as on day's list and is taken up for consideration along with the application for stay.
(2.) The appeal arises out of a judgment and order dated 17th November, 2016, passed by the learned Single Judge in W. P. 25946 (W) of 2016 [Sujata Bhachhar (Kirtonia) v. The State of West Bengal and Ors.].
(3.) The appellant herein was the writ petitioner whose writ petition stood dismissed in terms of the impugned judgment and order.;