Tanusree Barua vs Union Of India & Ors
2021 Latest Caselaw 4307 Cal

18.08.2021
 SL No. 45
Court No. 24
    (P.M.)
                                 WPA 11234 of 2021

                                  Tanusree Barua
                                         Vs
                                Union of India & Ors.
                               (Via Video Conference)

                            Mr. Rajdeep Rai,
                            Ms. Mousomee Shome
                                             ... for the petitioner

                            Ms. Sweta Mukherjee,
                            Ms. Mou Saha

                                            ... for respondent No. 5, 6 & 7

Mr. Subrata Roy

The learned advocate appearing on behalf of the

respondent Nos. 5, 6 and 7 raises objection with regard to

the maintainability of the writ petition before the High Court

at Calcutta under Article 226 of the Constitution of India.

The petitioner relies upon the judgment delivered by

the Hon'ble Supreme Court in the matter of Janet Jeyapaul

- vs - SRM University & Ors. reported in (2015) 16 SCC

To allow the parties to come ready for hearing of the

matter with regard to the maintainability issue, list the

same on 25th August, 2021.

Affidavit of service filed in Court in taken on record.

(Amrita Sinha, J.)