Kashinath Naskar vs The State Of West Bengal & Ors
2023 Latest Caselaw 5750 Cal

    66                    IN THE HIGH COURT AT CALCUTTA
30.08.2023               CONSTITUTIONAL WRIT JURISDICTION
  sb
   Ct 550                        APPELLATE SIDE
                                  WPA 19829 of 2023
                                    Kashinath Naskar
                                            Vs.
                              The State of West Bengal & Ors.

                          Mr. Rananeesh Guha Thakurta
                          Ms. Senjuti Sengupta
                          Ms. Dipa Roy
                                      ... For the petitioner.

                          Mr. Rudrajit Sarkar
                          Mr. Debanghu Dinda
                                      ... For the State.

                          Ms. Amrita Pandey
                          Mr. Ghanashyam Pandey
                          Ms. Sneha Singh
                               ... For the respondent no.5.

Affidavit of service filed in Court today is taken on

record.

The present application has been filed complaining

inaction on the part of the Certificate Office, being the

respondent no.4 herein, in executing the certificate issued

under Section 8 of the Payment of Gratuity Act, 1972

(hereinafter referred to as the "said Act").

Mr. Dinda, learned advocate representing the

respondent nos. 1 to 4 by placing before this Court the

hearing notice dated 18th August, 2023 submits that

notwithstanding the judgment debtor being directed to

appear on 24th August, 2023, none appeared on their

behalf. Since, then further steps have been taken by the

Certificate Officer.

Having regard to the aforesaid, let a report in the

form of an affidavit be filed by the respondent nos. 1 and 4

indicating the steps taken by the respondent no. 4 in

executing the certificate issued under Section 8 of the said

Act.

Let such report in the form of an affidavit be filed on

or before the returnable date.

List this matter on 25th September, 2023 for further

consideration.

(Raja Basu Chowdhury, J.)