Shri Dipendra Kumar Sanyal vs The Director Abd Member
2023 Latest Caselaw 1350 Cal/2

OD 4

                          WPO/1137/2023

                 IN THE HIGH COURT AT CALCUTTA
                    Constitutional Writ Jurisdiction
                           ORIGINAL SIDE


                 SHRI DIPENDRA KUMAR SANYAL
                             VS
                  THE DIRECTOR ABD MEMBER
        SECRETARY BOARD OF GOVERNORS (IISWBM) AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date: 12th June, 2023.



                                                                  Appearance:
                                               Mr. Tilak Kumar Bose, Sr. Adv.
                                           Mr. Biswaroop Bhattacharya, Adv.
                                                      Mrs. Vijaya Bhatia, Adv.
                                                       Ms. Susmita Paul, Adv.
                                                            ...for the petitioner

                                          Mr. Lakshmi Kumar Gupta, Sr. Adv.
                                                    Mr. Chayan Gupta, Adv.
                                                   Mr. Pran Gopal Das, Adv.
                                                    Mr. Saikat Biswas, Adv.
                                                         Mr. Sumit Sen, Adv.
                                                   Mr. Shuvojeet Gupta, Adv.
                                                   ...for the respondent no.1

Mr. Amitava Chaudhuri, Adv.

Mr. N. Roy, Adv.

...for the respondent nos.3 and 4

Mr. Nilotpal Chatterjee, Adv.

Mr. Satyaki Banerjee, Adv.

...for the respondent no.5

Mr. T.M. Siddiqui, Adv.

Mr. Debasish Ghosh, Adv.

...for the State

The Court: At the outset, it is submitted by learned counsel for respondent

no.4 that the said respondent has been impleaded by name, although the person

named as respondent no.4 was not in the office at the relevant juncture.

In such view of the matter, let the name of respondent no.4 be deleted,

retaining intact the designation as given therein in the cause title of the writ

petition.

The matter is taken up for hearing now.

Heard learned counsel for the parties. Judgment is reserved.

Affidavits of service filed today are to be kept on record.

(SABYASACHI BHATTACHARYYA, J.)

B.Pal