Calcutta High Court (Appellete Side)
Tapan Kumar Mandal & Ors vs The State Of West Bengal & Ors on 1 August, 2018
1
01.08.2018
Ct.01, 670.ML.
AJ.
W.P. 29228(W) of 2016
with
C.A.N. 3588 of 2017
with
C.A.N. 1870 of 2017
Tapan Kumar Mandal & Ors.
-Vs-
The State of West Bengal & Ors.
Mr. Ranajit Chatterjee.
.. ...for the petitioners.
Mr. Amal Kumar Sen,
Mr. Sabyasachi Mandal.
......for the State.
Mr. Prasenjit De.
.......for the respondent
nos.8 & 9.
The affidavit-in-opposition and the affidavit-in-reply filed in Court today be kept with the record. A copy of the order dated 30th November, 2017 of the Vice- Chancellor, Bidhan Chandra Krishi Viswavidyalaya filed in Court today also be kept with the record.
In this writ petition the petitioners had prayed for a writ of or in the nature of Quo Warranto directing the respondent authorities to remove the respondent nos. 5 and 6 as Deputy Directors of Extension Education of the respondent University.
The Vice-Chancellor of the respondent University, namely, Bidhan Chandra Krishi Viswavidyalaya has issued an order dated 30th November, 2017 whereby the respondent nos. 5 and 6 have been removed as Deputy Directors of Extension Education. Learned Counsel for the petitioners submits that the prayer in the writ petition stands satisfied.
2
In that view of the matter, the writ petition being W.P. 29228(W) of 2016 along with the applications being C.A.N. 3588 of 2017 and C.A.N. 1870 of 2017, filed in connection with the writ petition, are disposed of.
( Jyotirmay Bhattacharya, C.J. ) ( Arijit Banerjee, J. )