Debi Chakraborty vs The State Of West Bengal & Ors
2022 Latest Caselaw 8384 Cal

    48                   IN THE HIGH COURT AT CALCUTTA
15.12.2022

CONSTITUTIONAL WRIT JURISDICTION (sanjay) Ct 21 APPELLATE SIDE

WPA 14893 of 2022

Debi Chakraborty Vs.

The State of West Bengal & Ors.

Mr. Abhijit Chakraborty .... For the petitioner.

Mr. Tapan K. Mukherjee, Ms. Debdooti Dutta ... For the State.

Mr. Mukherjee, learned Additional Government

Pleader, appears for the State and submits Department of

Technical Education & Training, Polytechnic Branch is an

authority controlled by the State Government. Therefore,

the appropriate forum is before the Tribunal constituted

under the Administrative Tribunals Act, 1985. Hence, this

Court has no jurisdiction to entertain the writ petition at

present.

Mr. Chakraborty, learned counsel appears on behalf

of the petitioner and submits that this is a case of

discrimination and therefore, pursuant to various

judgments of the Apex Court, writ lies.

Let this matter appear for further consideration on

January 5, 2023 under the heading "Motion".

All parties shall act on the server copies of this

order duly downloaded from the official website of this

Hon'ble Court.

(Lapita Banerji, J.)