Pardeshi Jeswara vs Union Of India & Ors
2021 Latest Caselaw 545 Cal

25-01-2021 ct no. 13 Sl.10 sp

WPA 4611 of 2018 With CAN 1 of 2020

Pardeshi Jeswara

-Versus-

Union of India & Ors.

(Via Video Conference)

Mr. Surendra Kumar Sharma .... for the petitioner

Mr. Nilay Sengupta, Ms. Sujata Mukherjee ...for the Kolkata Port Trust

Affidavit of service filed by the petitioner

in Court today be kept with the record.

By an order dated November 19, 2019

passed in WP 4611 (W) of 2018 this Court

directed the Kolkata Port Trust to arrange for an

Ossification Test of the petitioner to determine

his actual age. It is submitted that the SSKM

Hospital has conducted the Ossification Test but

has not circulated the report between the

parties.

In those circumstances, the

Superintendent of SSKM Hospital shall, within a

period of seven days from the receipt of the

server copy of this order, make available the

result of the Ossification Test and report to

Kolkata Port Trust as well as the petitioner

positively and mandatorily.

With the aforesaid directions, the instant

writ petition and the connected application shall

stand disposed of.

There shall, however, be no order as to

costs.

The petitioner shall be at liberty to take

further steps pursuant to receive the

Ossification Test's report in accordance with

law.

It is made clear that except the

Ossification Test, this Court has not gone into

any of the other contentions raised by the

parties.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)