Debangsu Basak, J. - (1.) The writ petitioner is similarly situated and circumstanced as that of the writ petitioner in W.P. No. 19247 (W) of 2018 (Subir Bhowmick v. The State of West Bengal & Ors.). Such writ petition being 19247 (W) of 2018 was disposed of by a judgment and order dated October 11, 2018.
(2.) In view of Subir Bhowmick , the Executive Officer of the Municipality is directed to consider and decide the application of the petitioner, in accordance with law. He will decide the same within 4 weeks from the date of communication of this order. The Municipality will not take any coercive measure against the petitioner for absence of Certificate of Enlistment for a period of 4 weeks thereafter, if the application is rejected.
(3.) W.P. No. 19249 (W) of 2018 is disposed of accordingly. No order as to costs.;