Bidyut Kumar Roy vs The Registrar General
2025 Latest Caselaw 2662 Cal/2

Calcutta High Court

Bidyut Kumar Roy vs The Registrar General on 18 September, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

Form No. J(2)


                        IN THE HIGH COURT AT CALCUTTA
                       CONSTITUTIONAL WRIT JURISDICTION
                                 ORIGINAL SIDE

                                        WPO/569/2025

                               BIDYUT KUMAR ROY.
                                     VERSUS
              THE REGISTRAR GENERAL, HIGH COURT CALCUTTA AND ANR.


PRESENT :
THE HON'BLE JUSTICE ANIRUDDHA ROY


 For the petitioners          :         :Mr. Anindya Lahiri, Sr. Advocate
                                         Ms. Pranati Das, Advocate
                                         Mr. Anish Chakraborty,, Advocate
                                         Mr. Subhomoy Paul, Advocate


 For    the      High           Court :Mr. Ranojay De, Sr. Advocate
 Administration.                      :Mr. Victor Chatterjee, Advocate.

 For the State:                         Mr. Asish Kumar Guha, Advocate,
                                        Mr. Joyak Kumar Gupta, Advocate,


Heard on :         September 18, 2025.

Judgment on : September 18, 2025.


ANIRUDDHA ROY,J. :

1. Mr. Anindya Lahiri learned senior Advocate appears for the

petitioner.

2. Mr. Ronojay De, learned senior Advocate with Mr. Victor

Chatterjee, learned Advocate appears for the High Court

Administration.

3. Mr. Joyak Kumar Gupta learned Advocate with Mr. Asish Kumar

Guha, learned Advocate appears for the State.

4. The petitioner being a senior Judicial Officer claims his seniority in

terms of the prayers made in the writ petition. The petitioner has

also submitted his representation before the High Court

Administration dated July 18, 2024, Annexure P-22 at page 236

to the writ petition. The representation is yet to be considered.

5. The petitioner shall be retiring in the last week of November,

2025, as this Court has been informed.

6. In view of the above, after considering the submissions made on

behalf of the parties, the respondent no. 1 shall place a copy of the

writ petition along with a copy of today's order before the

Administrative Committee of the Hon'ble High Court so that after

considering the prayer made by the petitioner on the basis of the

existing records, the said representation of the petitioner dated

July 18, 2024 can be disposed of as expeditiously as possible, as

the petitioner will be retiring soon.

7. The decision shall immediately be communicated by the

respondent no. 1 to the petitioner.

8. It is made clear that this Court has not gone into the merits of the

writ petition and all points are kept open for decision before the

Administrative Committee. The respondent no. 1 shall take steps

keeping in mind the date of retirement of the petitioner.

9. Since affidavits are not called for, the allegations made in this writ

petition are deemed not to have been admitted by the respondents.

10. With the above observations and directions, this writ petition

WPO/596/2025 stands disposed of, without any order as to costs.

(ANIRUDDHA ROY, J.)

Dg/