Dr. Snigdhashree Baliarsingh vs The State Of West Bengal & Ors
2023 Latest Caselaw 2156 Cal

30.03.2023
   ap
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                                  WPA 4011 of 2023

                             Dr. Snigdhashree Baliarsingh
                                          Vs.
                            The State of West Bengal & Ors.


                               Mr. Sobham Majumder
                               Ms. Kalpita Paul
                                     ... For the petitioner.

                               Mr. Firdous Samim
                               Ms. Gopa Biswas
                               Ms. Mousumi Hazra
                               Ms. Payel Shome
                                      ... For the College.

                               Mr. Amitabrata Ray
                               Mr. Pradip Kumar Ghosh
                                     ... For the University.

                               Mr. Swapan Kr. Datta, AGP,
                               Mr. Tapas Kr. Dey
                                      ... For the State.


                   The writ petition was received keeping the point of

             maintainability open.

                   The petitioner submits that this writ petition is

             maintainable in view of the Supreme Court judgment

             reported at (2015) 16 SCC 530 (Janet Jeyapaul vs. SRM

             University).

                   While the College submits that this writ petition is

             not maintainable, citing a judgment of a Coordinate

             Bench of this Court reported at 2021 SCC Online

             Calcutta 3285 (Mainnak Mohan Das vs. State of West

             Bengal).
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      Let the affidavit-in-opposition be filed by the

respondents within two weeks from date; reply thereto,

if any, be filed by the petitioner within one week

thereafter.

Interim order granted earlier is extended for a

further period of four weeks or until further orders

whichever is earlier.

Mr. N.C. Bihani, learned advocate is requested to

assist the Court in deciding the issue of maintainability

of the writ petition.

All parties will make over a copy of the pleadings

to Mr. Bihani.

List this matter after three weeks under the

heading 'For Orders' at 2-00 p.m.

(Kausik Chanda, J.)