Sri Sukdeb Mandal (Constable ... vs Union Of India & Ors
2022 Latest Caselaw 4198 Cal

12   13.7.2022                         WPA 28149 OF 2015
Sc   Ct. no.22                                  with
                                      I.A. No. CAN 1 OF 2019
                                     (Old No. CAN 12362 OF 2019)
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Sri Sukdeb Mandal (Constable Recruit) Vs.

Union of India & Ors.

Mr. Achin Kumar Majumder ... For the Petitioner Mr. Sourav Mondal ... For the Respondents

Mr. Achin Kumar Majumder, learned counsel

appearing for the petitioner has commenced his

submission.

Mr. Sourav Mondal, learned counsel appears for the

respondents.

To adjudge the writ petition, in course of the

hearing it appears that, the question of acquittal of the

writ petitioner in a criminal case needs to be considered.

Whether the same was an honourable one or not. To

apprise of such fact, this Court needs to look into the

complete judgment delivered in the criminal case when

the petitioner was acquitted. A copy of the order of

acquittal is annexed to the petition, is very cryptic and as

such, the detailed judgment needs to be looked into.

The petitioner shall file a supplementary affidavit

enclosing a photocopy of the certified copy of the relevant

judgment of the criminal court by which the petitioner

was acquitted. Such supplementary affidavit must be

filed by the petitioner on or before July 27, 2022 upon a

copy being served on the learned counsel appearing for

the Railways.

On the joint prayers of the parties, the writ petition

shall appear for further consideration on August 3, 2022

under the heading "For Orders (Old Matters)".

(Aniruddha Roy, J.)