Soumen Dey vs State Of West Bengal And Others
2021 Latest Caselaw 1932 Cal

Daily List 14.
Bpg.

March 12,
2021


                   In the High Court at Calcutta
                    Constitutional Writ Jurisdiction
                        (Via Video Conference)

                           W.P.A. No.4069 of 2021


                             Soumen Dey
                                  Versus
                         State of West Bengal and others


                      Mr. Indranil Nandi,
                      Mr. Manoranjan Maiti,
                      Mr. Sayak Konar.
                                     ...for the petitioner.

                      Mr. Nilotpal Chatterjee.
                                    ...for the Indian Nursing Council.


                      Mr. Swapan Kr. Data,
                      Mr. Tapas Kr. Mandal.
                              ...for the State.


                          The petitioner has made out a prima facie

                 case that the respondent nos.2 and 3 acted in

contravention of guidelines issued by the Indian

Nursing Council, annexed to the writ petition, in

refusing the application for Reciprocal Registration of

the petitioner on the ground of shortage of marks.

Learned counsel appearing for the

respondent nos.2 and 3 raises an objection to such

contention and submits that the language of the

referred guidelines are ambiguous and give an option

to the said respondents to act on it or not.

Learned counsel for the petitioner relies on

an unreported judgment dated January 8, 2021

passed by a co-ordinate Bench in WPA 7449 of 2020.

However, learned counsel appearing for the

respondent nos.2 and 3 seeks some time to apprise

himself of the said cited judgment and come back on

the next returnable date.

Accordingly, let the matter be enlisted for

hearing on April 6, 2021 at 10.30 a.m. fairly at the

top of the list.

Affidavits, if any, shall be exchanged in the

meantime.

(Sabyasachi Bhattacharyya, J.)