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Another vs The State Of West Bengal And Others
2022 Latest Caselaw 5160 Cal

Citation : 2022 Latest Caselaw 5160 Cal
Judgement Date : 8 August, 2022

Calcutta High Court (Appellete Side)
Another vs The State Of West Bengal And Others on 8 August, 2022
August 8, 2022
AD 5
Court No.1
SG
                                      WPA 9918 of 2019
                                            with
                           CAN 1 of 2020(Old No.CAN 4183 of 2020)
                                       CAN 2 of 2020
                                       CAN 3 of 2020
                                       CAN 4 of 2021
                                       CAN 6 of 2022

                        West Bengal Courts' Employees' Association and
                                            another
                                              vs.
                              The State of West Bengal and others

                                                                           .

Mr. Jayanta Samanta, Ms. Karunamoyee Samanta, Advocates ... for the petitioners.

Mr. Tapan Kumar Mukherjee, Mr. Shamim Ul Bari, Advocates ... for the State.

Mr. Saikat Banerjee, Ms. Juin Dutta Chakraborty, Mr. U.K. Ray, Advocates ... for the High Court Administration.

Mr. Ayan Banerjee, Mr. Suman Banerjee, Advocates ... for the applicants in CAN 6 of 2022.

Affidavit of Registrar-General is taken on record.

Affidavit-in-opposition by the petitioners to the

application for addition of party and affidavit-in-reply by

the petitioners to the affidavit of respondent No.3 are also

taken on record.

Learned counsel for the High Court administration

has raised the preliminary objection about the

maintainability of the writ petition by submitting that the

public interest petition in respect of service matters

cannot be maintained and in support of his submission

WPA 9918 of 2019

he has placed reliance upon the judgment of the Hon'ble

Supreme Court in the matter of Vishal Ashok Thorat v

Rajesh Shrirambapu Fate reported in (2020) 18 Supreme

Court Cases 673.

Learned counsel for petitioners seeks short

adjournment to respond to the preliminary objection.

List on 29th August, 2022.

[Prakash Shrivastava, C.J.]

[Rajarshi Bharadwaj, J.]

 
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