Alok Mondal vs State Of West Bengal & Ors
2021 Latest Caselaw 4391 Cal

   01
24.08.2021.
   d.p.


                             In The High Court At Calcutta
                            Constitutional Writ Jurisdiction
                                    Appellate Side


                                   W.P.A 12277 of 2015
                                  (Via Video Conference)

                                      Alok Mondal
                                         -versus
                              State of West Bengal & Ors.


                        Ms. Nibedita Pal,
                        Mr. Ananda Gopal Mukherjee.
                                     ...For the Petitioner.

                        Mr. Susovan Sengupta,
                        Mr. Subir Pal.
                                     ...For the State.

                      Heard the submissions made on behalf of the
              petitioner.


                      The    matter         relates    to     engagement           on
              compassionate ground. The writ petition is pending
              since 2015.


                      According to the learned advocate appearing for
              the respondents time period to file the application for

grant of license on compassionate ground is a mandatory one.

The learned advocate for the respondents proposes to rely upon such judgments in his support.

Let the matter appear in the list on 1st September, 2021 under the heading "Motion".

( Amrita Sinha, J.)