Sujit Kumar Ghosh vs The State Of West Bengal And Others
2022 Latest Caselaw 585 Cal

 AD. 32.
February 15, 2022.
MNS.
                              (Through Video Conference)

                               WPA No. 12558 of 2021

                                  Sujit Kumar Ghosh
                                          Vs.
                          The State of West Bengal and others

                     Mr. Raja Biswas,
                     Mr. Abhijit Sarkar
                                               ...for the petitioner.

                     Mr. Srijan Nayak,
                     Mrs. Rituparna Maitra
                                         ...for the State.

                     Mr. Saurav Chaudhuri
                                       ...for the WBSEDCL.

                     Mr. Srijib Chakraborty,
                     Mr. Avirup Mondal,
                     Mr. Anand Jha
                                   ...for the private respondent.

Liberty is granted to the learned Advocate-on-

record for the petitioner to file affidavit-of-service

during the course of the day.

Heard learned counsel for the parties.

The decisions cited by learned counsel for the

private respondent be kept on record, which are as

follows:

i) Abhimanyu Mazumdar and Ors. Vs. The Superintending Engineer and Ors. reported at AIR 2011 Cal 64; and

ii) Shanti Devi Agarwal Vs. W.B.S.E.D.C.L. and Ors. reported at 2016(5) CHN (CAL) 274.

The matter is reserved for judgment.

(Sabyasachi Bhattacharyya, J.)