Pinki Manna vs Union Of India & Ors
2023 Latest Caselaw 5378 Cal

21.08.2023
Item No.65
Court No.11
Avijit Mitra
   ML
                         WPCT 137 of 2023

               In re: An application under Article 226 of the
               Constitution of India;
                                And
                     Pinki Manna
                          - Versus -
                     Union of India & ors.

               Mr. Manish Kumar Das
                                ...for the petitioner
               Mr. Souvik Nandy,
               Mr. Subrata Santra
                                ...for the respondents

Affidavit of service filed by the petitioner be kept

on record.

Heard Mr. Das, learned advocate appearing for

the petitioner.

Mr. Nandy, learned advocate appearing for the

respondents submits that challenging the judgment

impugned in the present writ petition another writ

petition being WPCT No.104 of 2023 was preferred and

the same was disposed of by an order dated 21 st June,

2023. In the said order, the respondents prayed for

four months time for complying with the order as

directed by a co- ordinate Bench of this Court in a writ

petition being WPCT No. 74 of 2016 and stated that

they would follow the very same procedure for the

petitioners therein.

Mr. Nandy further submits, upon instruction,

that in respect of the petitioner in the present matter

similar steps are being taken.

In view thereof, the respondent no.3 is directed

to file a report in the form of an affidavit on the

returnable date detailing the steps taken by the

respondents on the basis of the undertaking given by

them in the earlier writ petition being WPCT 104 of

2023.

List the matter for further consideration in the

daily supplementary list of this Court on 18 th

September, 2023.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)