Umesh Kumar Singh vs The State Of West Bengal And Ors
2021 Latest Caselaw 1556 Cal/2

OD-1
                              ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE

                              WPO/1195/2021

                        UMESH KUMAR SINGH
                               Versus
                 THE STATE OF WEST BENGAL AND ORS.

     BEFORE:
     The Hon'ble JUSTICE ABHIJIT GANGOPADHYAY
     Date : 9th December, 2021.
                                                                         Appearance :
                                                         Mr. Anjan Bhattacharya ,Adv.
                                                                 Ms. Anita Shaw, Adv.
                                                                  ... for the petitioner.

                                                      Mr. Bhaskar Prasad Vaisya , Adv.
                                                             Mr. Jaydip Banerjee, Adv.
                                                                      ... for the State.



       The Court: Affidavit-of-service filed is kept on record.

       This is the matter where only two respondent's office is within the

Original Side and other five respondents are outside the Original Side of

this Court. Therefore, following Rule 4 of the Writ Rules and also

following a judgment of this Court in WPO/373/2020 on 8th July, 2021, I

convert this writ application to a matter in the Appellate Side and the

Department is directed to take steps for conversion of this matter to a

matter of Appellate Side.

(ABHIJIT GANGOPADHYAY, J.)

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