F. C. I. Workers' Union And Ors vs Food Corporation Of India And Anr
2026 Latest Caselaw 995 Cal/2

Calcutta High Court

F. C. I. Workers' Union And Ors vs Food Corporation Of India And Anr on 16 February, 2026

OD-2                           ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                         Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE

                                WPO/969/2022
                                     WITH
                                   GA/4/2026
                               WPA/17727/2022
                                   CAN/2/2026
                               IA NO: GA/2/2023

                            F. C. I. WORKERS' UNION AND ORS.
                                       VS
                            FOOD CORPORATION OF INDIA AND ANR.

                                     WITH

                                WPO/1828/2022
                               IA NO: GA/3/2026

                            F. C. I. WORKERS' UNION AND ORS.
                                       VS
                            FOOD CORPORATION OF INDIA AND ORS.

BEFORE:
The Hon'ble JUSTICE RAI CHATTOPADHYAY

Date :16th February, 2026.

Appearance:

Mr. Victor Chatterjee, Adv.

Mr. Pramitava Nath, Adv.

Ms. Shreya Bhattacharjee, Adv.

...for the Petitioners.

Mr. Kamal Kr. Chattopadhyay, Adv.

Ms. Rimi Chatterjee, Adv.

...for FCI.

The Court:-The matter has come up at the instance of the petitioners.

Ms. Bhattacharjee, learned Advocate appearing for the petitioners

indicates that typographical error apparent on the face of this Court's order

dated February 10, 2026 is required to be corrected. Let the following

correction be incorporated in the order dated February 10, 2026;

Phrase 'WPA 7727 of 2022' shall be substituted with 'WPA 17727 of

2022' in the order dated February 10, 2026, in all places the same is

appearing.

Let correction as above be immediately incorporated in the order

dated February 10, 2026 and the corrected copy of the order be uploaded.

Other portions of the order remain unaltered.

(RAI CHATTOPADHYAY, J.)

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