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 appropriate order.
(2.) The instant appeal arises out of an order dated 10th February, 2017, passed by a learned Single Judge in WP 23560 (W) of 2015 (Chhutumunu Majhi vs. Union of India & Ors.). By the said order, the writ petition stood dismissed for reasons stated therein.
(3.) The instant appeal has been preferred by the writ petitioner.;