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 application.
(2.) The instant appeal arises out of a judgment and order dated 8th December, 2017, passed by a learned Single Judge in W. P. 14301 (W) of 2017 (Smt. Rekha Rani Nandy vs. Chandannagore Municipal Corporation & Ors.).
(3.) By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition.;