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 6th March, 2019, passed by a learned Single Judge in W. P. 4845 (W) of 2019 (Kalpana Dutta. vs. The State of West Bengal & Ors.). By the said impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition for reasons stated therein.
(3.) The appellant before this Court was the writ petitioner.;