Prabhakar Ranjan Singh vs The State Of West Bengal & Ors
2023 Latest Caselaw 7674 Cal

Calcutta High Court (Appellete Side)

Prabhakar Ranjan Singh vs The State Of West Bengal & Ors on 11 December, 2023

Author: Aniruddha Roy

Bench: Aniruddha Roy

Court No. 22              IN THE HIGH COURT AT CALCUTTA
11.12.2023                 Constitutional Writ Jurisdiction
(Item No. ML-92)
                                  Appellate Side

(AB)
                                W.P.A. 30024 of 2017
                             Prabhakar Ranjan Singh
                                        VS
                          The State of West Bengal & Ors.

                          Mr. Syed Mansur Ali
                          Ms. Tanuja Basak
                                     ..... for the petitioner
                          Mr. Gourav Das
                                     ..... for the State


                          This is a hearing matter.

                          Affidavit of service filed in Court today is taken
                   on record.
                          Mr. Syed Mansur Ali, learned counsel appears
                   for the petitioner.
                          Mr. Gourav Das, learned counsel appear for
                   respondent Nos. 1 to 3.

Record shows that, despite there being a direction by a co-ordinate bench dated March 13, 2020 no affidavit-in-opposition has been filed. This writ petition pertains to a claim for compassionate appointment. The order impugned is the decision of the respondent No. 3 dated November 2, 2017 under which the claim of the petitioner was rejected.

Mr. Syed Mansur Ali, learned counsel for the petitioner has commenced his submission and he prays for an accommodation to bring some judgments on the next day in support of his contention.

For the ends of justice, the writ petition shall appear under the heading "For Orders" on January 9, 2024.

(Aniruddha Roy, J.)