Kalpana Ghosal vs Prasar Bharati Broadcasting Corpn
2024 Latest Caselaw 379 Cal/2

Calcutta High Court

Kalpana Ghosal vs Prasar Bharati Broadcasting Corpn on 1 February, 2024

Author: Aniruddha Roy

Bench: Aniruddha Roy

OD -1

                                  ORDER SHEET

                                 WPO/834/2003
                       IN THE HIGH COURT AT CALCUTTA
                      CONSTITUTIONAL WRIT JURISDICTION
                                ORIGINAL SIDE

                           KALPANA GHOSAL
                                  VS
                  PRASAR BHARATI BROADCASTING CORPN.

  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY

Date: 1st February, 2024.

The Court: This is an assigned writ petition.

The previous order dated September 7, 2022 passed by co-ordinate

Bench shows that the writ petition stood dismissed for default by an order

dated August 8, 2019.

Another order dated May 7, 2003 passed by Justice Ansari, as His

Lordship then was in W.P. 834 of 2003 shows that the writ petition stood

disposed of.

The fiat of the original cause paper shows that on May 7, 2003 the

final judgment was delivered in this writ petition.

Accordingly, there is no question for passing any further order in this

writ petition save and except the concerned Department and the Computer

Section are directed to cause the necessary correction in the records

showing disposal of the writ petition forthwith and positively within a period

of seven days from date.

(ANIRUDDHA ROY, J.)

TR/