Biswanath Somadder, J. - (1.) This appeal arises out of a judgement and order rendered by a learned Single Judge on 11th July, 2016 in W.P. No.5735(W) of 2013 (Pabitra Kumar Mandal Vs. The State of West Bengal & Ors.). By the said judgement and order Pabitra Kumar Mandal's writ petition was disposed of with a direction upon the Kolkata Municipal Corporation (hereinafter referred to as "KMC") to make payment of the entire salary and allowances that the writ petitioner would have earned from the date of his discharge till the date of his retirement on the last day of the month of his attaining 65 years of age, within 3(three) months from date of the judgement and order.
(2.) The appellants before us are the KMC, its Municipal Commissioner and the Deputy Municipal Commissioner (Personnel).
(3.) Briefly stated the relevant facts of the case are as follows:-;