Dipanwita Chowdhury vs The State Of West Bengal & Ors
2023 Latest Caselaw 2946 Cal

  131
 sandip
 Ct. 238
26.04.2023

W.P.A. 17550 of 2019 I.A. No : CAN 1 of 2021 (not in file)

Dipanwita Chowdhury Vs.

The State of West Bengal & Ors.

Mr. Lalratan Mondal, Mr. Dilip Kumar Sadhu ... For the petitioner.

Ms. Debjani Sengupta, Mr. Abhijit Chatterjee, Ms. Shahina Haque, Ms. Koyel Bag ... For the Vidyasagar University.

The petitioner seeks compassionate appointment.

Attention of this Court has been drawn to a

judgment passed by a Division Bench of this Court to

contend that the relevant statute of the Vidyasagar

University provides for compassionate appointment.

Learned advocate appearing for the petitioner

submits that the order impugned date 22 nd July, 2019

cannot be sustained in view of the said judgment.

State has already filed its affidavit.

The University seeks further time to file its affidavit.

Let the affidavit-in-opposition be filed by the

University within two weeks from date.

The relevant college shall submit a report before

this Court regarding the present financial condition of

the family of writ petitioner within two weeks from

date.

List this matter after two weeks under the same

heading.

Since the college is not appearing, the petitioner

shall inform the college of this order.

(Kausik Chanda, J.)