State Of West Bengal & Anr vs Confederation Of State ...
2021 Latest Caselaw 3864 Cal

20.07.2021
Item no.14
  Aloke                 (Through Video Conference)
 Ct. no.16
                             WPST 102 of 2020
                                   with
                               CAN 1 of 2020
                        State of West Bengal & Anr.
                                  Versus
         Confederation of State Government Employees, WB & Ors.


                 Mr. Bikash Ranjan Neogi, Adv.
                 Mr. Sayan Sinha, Adv.
                                    ... for the petitioners
                 Mr. Prabir Chatterjee, Adv.
                                  ... for the respondent no. 2

Mr. Mausam Ali Sardar, Adv.

... for the respondent no. 1 Mr. Firdous Samim, Adv.

Ms. Gopa Biswas, Adv.

... for the respondent no. 5

In re : CAN 1 of 2020

This is an application for addition of parties. The

applicants filed an original application before the West Bengal

Administrative Tribunal being O.A. No. 1231 of 2016

(Sarkakari Karmachari Parisad & Ors. vs. The State of West

Bengal & Ors.). The said application was disposed of in terms

of the judgment and order passed by the learned Tribunal in

OA No. 1154 of 2016 decided on July 26, 2019. The present

applicants have filed an application for contempt for non-

implementing the order passed on August 8, 2019.

The learned counsel for the applicants has submitted that

before the learned Tribunal it is being contended that the writ

petition is pending before this Court against the order passed

in OA No. 1154 of 2016 decided on July 26, 2019. There

cannot be any doubt that in the event this Court decides the

matter in absence of the present applicants it is likely to cause

prejudice to the present applicants as they are the

beneficiaries of the order dated July 26, 2019 in OA No.1154

of 2019. However, the order dated August 8, 2019 has not

been challenged before us.

In view of the fact that the contempt application is

pending and in absence of any writ application being filed

before us challenging the order of August 8, 2019, the

Tribunal may proceed with the contempt application.

Under such circumstances, we do not feel it necessary to

add the applicants in the application.

The application being CAN 1 of 2020 is accordingly

disposed of.

In re : WPST 102 of 2020

Upon request of Mr. Sayan Sinha, learned counsel

appearing on behalf of the writ petitioners, let this matter be

listed on August 3, 2021. We make it clear that we shall not

grant any adjournment further in this matter.

(Hiranmay Bhattacharyya, J.) (Soumen Sen, J.)