Dr. Sanjit Kumar Saha vs Board Of Trustees For Syama Prasad ...
2021 Latest Caselaw 1662 Cal/2

ORDER SHEET


                             WPO 533 of 2021
                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                              ORIGINAL SIDE


                  DR. SANJIT KUMAR SAHA
                             VS.
BOARD OF TRUSTEES FOR SYAMA PRASAD MOOKERJEE PORT KOLKATA
                               & ORS.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 20th December, 2021



               Mr. Soumya Majumder, Ms. Sanjukta Dutta, Advocates for the petitioner.

                    Mr. Kishore Datta, Sr.Advocate, Mr. Subhankar Nag, Mr. Snehashis
                                    Sen, Mr. A. Banerjee, Advocates for respondents.

The Court : The hearing of this matter was concluded on 8 th October,

2021 and the judgment was reserved. Before the judgment could be

delivered, the matter has been mentioned by the petitioner to bring on

record a circular by which the ceiling limit of 5% for creation of floating

posts have now been removed.

The matter on being mentioned has been brought in the list today.

Mr. Soumya Majumder, learned Advocate appearing on behalf of the

petitioner places a circular dated 15 th December, 2021. Let this circular be

brought on record by way of a supplementary affidavit. The petitioner shall

file such supplementary affidavit by 7 th January, 2022; reply thereto, if any,

by the respondents be filed within 21st January, 2022.

Let this matter appear in the list on 2 nd February, 2022 under the

heading 'For Hearing'.

(ARINDAM MUKHERJEE, J.)

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