Shyamal Kumar Das vs The State Of West Bengal & Ors
2021 Latest Caselaw 3926 Cal

23.07.2021
 SL No. 15
Court No. 24
    (P.M.)
                                 WPA 2690 of 2020

                              Shyamal Kumar Das
                                       Vs
                         The State of West Bengal & Ors.
                             (Via Video Conference)

                                        Mr.    Debabrata Saha Roy,
                                        Mr.    Pingal Bhattacharyya,
                                        Mr.    Subhankar Das,
                                        Mr.    Neil Basu
                                                       .. for the petitioner.


                     The learned advocate representing the petitioner

               submits   that    a   similar    issue    is   already   pending

               consideration before the Hon'ble Division Bench where

               hearing has been concluded and judgment reserved.

                     None appears on behalf of the State respondents.

An order dated 22nd January, 2021 passed in WPA

11052 of 2020 (Md. Rashed Molla - Vs - The State of West

Bengal & Ors) has been placed before this Court.

It appears therefrom that the Court requested the

State authorities not to proceed in the matter as the same

notification was being considered by the Division Bench.

As the issue in the instant writ petition appears to be

the same, the direction passed in the order dated 22 nd

January, 2021 is passed herein. The State is requested not

to proceed in the matter awaiting order from the Hon'ble

Division Bench.

List the matter once again on 18th August, 2021.

( Amrita Sinha, J.)