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 21st January, 2019, passed by a learned Single Judge in W. P. 18957 (W) of 2018 (Andrew Yule Head Office Retired Employees Association vs. Union of India & Anr.). By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petition purely on the ground of maintainability.
(3.) The instant appeal has been preferred by the writ petitioner.;