WPA/547/2020
2023 Latest Caselaw 1912 Cal

22.03.2023
   14+15
RP Ct.07
                                  WPA 547 of 2020
                                       +
                                  WPA 4925 of 2021

                  Mr. Achintya Kumar Banerjee
                  Ms. Indumoti Banerjee
                                  ... For Petitioner in WPA 547 of 2020
                  Mr. Ranajit Chatterjee
                  Mr. Aniruddha Mitra
                               ... For Petitioner in WPA 4925 of 2021
                  Mr. Saptangsu Basu, Sr. Adv.
                  Mr. Ankit Sureka
                  Mr. Rajib Mullick
                  Ms. Mrinalini Majumdar
                  Ms. Shreyashi Maity
                               ... For the College
                  Mr. Arindam Pal
                                 ... For respondent no.6

Sk. Md. Galib Mr. Kapil Guha ... For State in WPA 547 of 2020 Mr. Swapan Kumar Datta Mr. Tapas Kumar Dey ... For State in WPA 4925 of 2021 Mr. Amitava Chaudhuri Ms. Parna Mukherjee Mr. Arindam Paul ... For respondent no.6 in WPA 547/2020 For respondent no.7 in WPA 4925/2021 Mr. N. Roy ... For Higher Education Department

Mr. Banerjee, learned advocate for the petitioner in WPA 547 of 2020 concludes his argument in reply.

Hearing stands concluded and judgment stands reserved.

Parties are at liberty to file their written notes of argument on or before April 6, 2023.

(Hiranmay Bhattacharyya, J.)