The Board Of Trustees vs Abhishek Mukherjee
2021 Latest Caselaw 295 Cal/2

ORDER SHEET




                           APO/202/2019
                               WITH
                           WPO/441/2018
               IA NO.GA/1/2019(OLD NO.GA/2875/2019)

                IN THE HIGH COURT AT CALCUTTA

                     CIVIL APPELLATE JURISDICTION

                             ORIGINAL SIDE



       THE BOARD OF TRUSTEES, KOLKATA PORT TRUST AND ORS.

                                    VS.

                           ABHISHEK MUKHERJEE

    BEFORE:

    The Hon'ble JUSTICE ARINDAM SINHA
                   AND
    The Hon'ble JUSTICE SUVRA GHOSH
    Date : 15th March, 2021.



                                                          Appearance:
                                         Mr. Abhrajit Mitra, Sr. Adv.
                                            Mr. Ahok Kumar Jena, Adv.
                                              .... For appellants/ KoPT
                                            Mr. Soumya Majumder, Adv.
                                        Mr. Ashmita Chakraborty, Adv.
                                              Mr. Joydip Mishra, Adv.
                                                      ...for respondent

The Court:- Mr. Mitra, learned senior advocate

appears on behalf of appellants. He submits, respondent had

done an act, on which there was contemplation and

thereafter initiation of disciplinary proceeding.

Suspension order passed and continued was challenged by

respondent in the writ petition. First Court was clearly

wrong in making impugned judgment.

He will submit on parallel proceedings, more

particularly regarding charge of misconduct being

maintained against a doctor, who erroneously gave injection

to the patient, causing his death.

List on 30th March, 2021.

(ARINDAM SINHA, J.)

(SUVRA GHOSH, J.)

sb.