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Dr. Manab Chatterjee vs The State Of West Bengal & Ors
2023 Latest Caselaw 6241 Cal

Citation : 2023 Latest Caselaw 6241 Cal
Judgement Date : 18 September, 2023

Calcutta High Court (Appellete Side)
Dr. Manab Chatterjee vs The State Of West Bengal & Ors on 18 September, 2023
   31
18.09.2023

WP.ST 134 of 2018 KAUSHIK Dr. Manab Chatterjee Vs.

The State of West Bengal & Ors.

Mr. Arka Maiti ... for the petitioner

Mr. Tapan Kumar Mukherjee, Ld. AGP Mr. Somnath Naskar ... for the State

The writ petition is directed against an order

dated September 10, 2018 passed in O.A. 1119 of 2015 by the

West Bengal Administrative Tribunal.

By the Impugned order, the learned Tribunal

directed the Director, Directorate of Technical Education and

Training, West Bengal to consider the entitlement of the

original applicants to get next higher scale of pay after giving

the original applicant an opportunity of hearing.

The issue in the present writ petition is covered

by the decision of this Bench rendered in WP.ST 238 of

2014 [West Bengal (Government and Sponsored) Polytechnic

Teachers' Association (Formerly West Bengal Polytechnic

Teachers' Federation) & Ors. Vs. The State of West

Bengal & Ors.] dated July 24, 2023.

The Court is informed that, the State is in the

process of preferring a Special Leave Petition against the

judgment and order dated July 24, 2023 passed in WP.ST 238

of 2014.

We noted such stand of the State on August 30,

2023 and adjourned present writ petition.

Today also, similar prayer for adjournment is

made.

We are of the view since the parties are covered

by the decision of this Bench dated July 24, 2023 in WP.ST

238 of 2014, no useful purpose will be subserved by granting

further adjournment. Consequently, prayer for adjournment

made on behalf of the State is disallowed.

In view of the judgment and order dated July 24,

2023 rendered in WP.ST 238 of 2014, we direct the

authorities to undertake the exercise of assessing the

benefits that the petitioner is entitled to in terms of the

AICTE Regulation of 2010 and to grant such benefits to the

petitioner within a period of four weeks from date.

WP.ST 134 of 2018 is disposed of accordingly

without any order as to costs.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)

 
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