Secretary vs Partha Sarathi Manna And Others
2023 Latest Caselaw 67 Cal

     03.01.23
01   Ct. No.11
     Sws.M
                                    MAT 899 of 2022
                                         with
                                     CAN 2 of 2022

                       The State of West Bengal & Anr. Through the
                        Secretary, Department of Higher Education
                                            Vs.
                             Partha Sarathi Manna and Others

                      Mr. Amitava Chaudhuri
                      Mr. Moniruaman
                      Mr. N. Roy
                                                ....for the Appellants
                      Mr. Balai Lal Sahoo
                      Mr. Kaustuv Mishra
                                     .... For the Respondent No. 1

Ms. Debjani Sengupta Ms. Shahina Haque Ms. Koyel Bag Mr. Abhijit Chatterjee

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

Parties have been heard at length yesterday, i.e.

on the 2nd of January, 2023 and also today.

Parties have submitted elaborately on the basis

of the available materials, which were also placed

before the Hon'ble Single Bench. Parties accordingly

do not press before this Court for inviting Affidavits.

Since affidavits are not invited, all allegations to

the contrary are deemed to be denied and disputed.

Hearing stands concluded.

Reserved for Judgment.

Pending delivery of judgment there shall be a

stay of the operation of the order impugned.

However, one post shall be kept vacant by the

College authority as earlier directed by the interim

order dated 13th August, 2010, until further orders.

Parties are permitted to file their Written Notes

of Submissions by and within 13th January, 2023.

All parties to act on a server copy of this order

downloaded from the official website of the Court.

(Supratim Bhattacharya, J.) (Subrata Talukdar, J)