R. Rajasekaran vs Union Of India & Ors
2021 Latest Caselaw 5321 Cal

     01
01.10.2021
 Ct. No.23
     pg.
                         IN THE HIGH COURT AT CALCUTTA
                        CONSTITUTIONAL WRIT JURISDICTION
                                 APPELLATE SIDE

                             (Through Video Conference)

                                  WPA 11563 of 2021

                                    R. Rajasekaran
                                           Vs.
                                  Union of India & Ors.



                    Mr.    Jaydip Kar, Sr. Advocate
                    Mr.    Dhiraj Trivedi
                    Mr.    Amit Sharma
                    Mr.    Bikash Kumar Singh
                                   ... For the petitioner

                    Mr. Siddhartha Lahiri
                    Mr. Tapan Bhanja
                               ... For the respondents no.1, 3 & 4

Ms. Chama Mookherji Ms. Sucharita Roy ... For the State

Ms. Susmita Saha Dutta Mr. Niladri Saha ... For the respondent no.6

The matter was placed in the list at the instance

of the Court for certain clarifications on the

maintainability and jurisdictional issue, hearing on which

issue was concluded on 24th September, 2021 in view of a

very recent judgment of a Division Bench of Tripura High

Court in W.A. No.183 of 2021 (Rekha Das v. Union of

India & Ors.) reported in MANU/TR/0391/2021.

It is pointed out by the petitioner that despite this

Court being in seisin of the matter, the Inquiry Committee

is proceeding with the enquiry on day-to-day basis. The

hearing has taken place on 28th September, 2021 and on

30th September, 2021.

It is expected that till the judgment on the

jurisdictional and maintainability point is delivered, the

Inquiry Committee should not further proceed with the

enquiry to render the writ petition infructuous.

(Arindam Mukherjee, J.)