Biswanath Somadder, J. - (1.) Let the two affidavits of service filed in Court today be taken on record.
(2.) By consent of the parties present in Court, the appeal is treated as on day's list and taken up for consideration along with the connected application.
(3.) The instant appeal has been preferred by the writ petitioner against an order dated 30th November, 2017, passed by a learned Single Judge in W. P. 24877 (W) of 2014 (Kalo Baran Das vs. State of West Bengal & Ors.).;