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 application for stay.
(2.) The instant appeal arises out of a judgment and order dated 15th December, 2016, passed by a learned Single Judge in WP 12305 (W) of 2016 (Sri Bijoy Mukherjee vs. State of West Bengal & Ors.).
(3.) The appellants before us are the State of West Bengal and its Director of Local Bodies.;