Corporation Ltd. And Anr vs Dipankar Banik And Ors
2026 Latest Caselaw 1492 Cal/2

Calcutta High Court

Corporation Ltd. And Anr vs Dipankar Banik And Ors on 26 February, 2026

OD-20
                                 APO/38/2025
                              IN WPO/531/2021
                               IA No.GA/1/2025

                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                                Original Side


                                        WEST BENGAL TRANSPORT
                                        CORPORATION LTD. AND ANR.

                                               -VERSUS-

                                        DIPANKAR BANIK AND ORS.

BEFORE :
THE HON'BLE JUSTICE MADHURESH PRASAD
             And
THE HON'BLE JUSTICE PRASENJIT BISWAS
Date : 26th February, 2026.

                                                                             Appearance:
                                                   Mr. Biswaroop Bhattacharyya, Adv.
                                                        Mr. Niladri Bhattacharjee, Adv.
                                                           Ms. Deblina Chattaraj, Adv.
                                                    Ms. Poulami Chattopadhyay, Adv.
                                                             Mr. Sayan Banerjee, Adv.
                                                                    ...for the appellants.

                                                                Mr. Debdutta Basu, Adv.
                                                              ...for the respondent no.1.

Mr. Naba Kumar Das, Adv.

Mr. Subhabrata Das, Adv.

...for the State.

The Court :- The issue arises for consideration in the appeal whether

the Scheme governing grant of compassionate appointment in the appellant

organization allows a discretion to grant certain financial emoluments in lieu of

compassionate appointment based on financial stringency or, only in the event

of there being no vacancy.

The issue requires consideration. We, therefore, fix the matter for

the parties to agitate on 2nd April, 2026.

Learned Advocate for the appellants has pointed out that the entire

case papers have been filed in the application. We, therefore, dispense with

filing of formal paper book.

Learned Advocate for the appearing respondent submits that, in the

meantime, they shall not be pressing the contempt application being

CC/131/2025 and that they would be seeking an adjournment in the contempt

proceeding till the present appeal is considered and finally disposed of.

(MADHURESH PRASAD, J.)

(PRASENJIT BISWAS, J.)

A/s.