Dr. Arup Mohanta vs Union Of India & Ors
2022 Latest Caselaw 3065 Cal

06.06.2022
Mithun
Sl. No. 8.
Ct. No. 42
                              WPA/9685/2022
                           [Via Video Conference]

                             Dr. Arup Mohanta
                                    -Vs.-
                            Union of India & Ors.


                  Mr. Subir Sanyal, Adv.,
                  Mr. Ratul Biswas, Adv.
                  Mr. Sagnik Roy Chowdhury, Adv.
                                             ...for the petitioner.
                  Mr. Indranil Roy, Adv.,
                  Mr. Sunit Kumar Roy, Adv.

                                ...for National Medical Commission.
                  Mr. Nilanjan Bhattacharjee, Adv.
                                                  ...for Union of India.
                  Mr. Nilotpal Chatterjee, Adv.
                  Mr. Amrit Lal Chatterjee, Adv.
                                                        ...for the State.


                  The writ petition is taken up for hearing in

             presence of Mr.Nilotpal Chatterjee and Mr.Amrit Lal

             Chatterjee,   learned       Advocates     on     behalf   of

             respondent    Nos.7     &     8,   then    Mr.     Nilanjan

Bhattacharjee, on behalf of the respondent Nos.1 to 5

and Mr.Indranil Roy and Mr. Sunit Roy on behalf of

respondent No.6.

The learned Advocate for the respondent Nos.7

and 8 has submitted a report stating the vacancy

position as on this date in the department of Urology

at IPGME&R.

The argument is heard in present of the learned

Advocate for the petitioner and the learned Counsels

for the respondents at length.

Judgment is reserved.

(Bibek Chaudhuri, J.)