Smt. Supriya Sarkar vs The State Of West Bengal And Others
2022 Latest Caselaw 7436 Cal

AD-09
Ct No.09
09.11.2022
TN
                           WPA No. 5340 of 2007

                              Smt. Supriya Sarkar
                                     Vs.
                       The State of West Bengal and others


             Mr. Manik Das,
             Mr. Falguni Majhi
                                                  .... for the petitioner


             Mr. Saibalendu Bhowmik,
             Mr. Biplab Guha,
             Mr. Rajsekhar Basu,
             Ms. Riya Banerjee
                             ....for the West Bengal Medical Council



                   Learned counsel for the parties advance their

             submissions on the merits of the case.

                   Learned counsel for the respondent-authorities,

apart from challenging the maintainability of the writ

petition in view of availability of an alternative remedy

by way of an appeal under Section 26 of the Bengal

Medical Act, 1914, also contends that the writ petition

is not maintainable on its merits.

For the purpose of citing judgments, learned

counsel for the respondents seeks adjournment.

Although arguments have been substantially

closed in the matter, simple for the purpose of citing

such judgments by the respondents, upon giving prior

copy of the judgments and/or intimation of the

judgments to learned counsel for the petitioner, the

matter is adjourned till November 11, 2022 when it

will be enlisted under the heading "To Be Mentioned".

(Sabyasachi Bhattacharyya, J.)