Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

1/2010 on 24 August, 2010

Author: Pratap Kumar Ray

Bench: Pratap Kumar Ray

                                   1




24.08.2010

                         C.O.C.T. 1 of 2010
                               With
                         W.P.C.T. 20 of 2010


               Mr. Surajit Samanta,
               Mr. Soumen Das
                         ... For the petitioner in C.O.C.T.
                            1 of 2010 and respondent no.1

in W.P.C.T. 20 of 2010.

Mr. Bikash Ranjan Bhattacharya, Mr. Subrata Talukdar, ... For the petitioners in W.P.C.T. 20 of 2010 and for the State respondents in C.O.C.T. 1 of 2010.

Mr. Arijit Chowdhury, Mr. Soumya Majumder, Mr. Sudhangshu Sil, Mr. Rajkumar Basu, Mr. Asoke Kumar Dhar, Mr. R. Talukdar ... For the respondent no.5 in C.O.C.T. 1 of 2010.

__ ______ Two records have been produced under File No. FR/O/G/10A- 2/07 and FR/O/G/10A-1/05 (pt-II), relating to the DPC meeting and consideration of candidates namely Shri Sultan and Shri Mondal in the Grade of PCCF and of Mr. Raha for his consideration from feeder post, Additional PCCF to PCCF Grade.

We have perused those office files and notes including the notes of Minister-in-charge.

Let those files be kept to the custody of learned Senior Advocate, Mr. Bikash Ranjan Bhattacharya appearing for the State respondent for production further on the next date of hearing.

Heard-in-part.

2

On the prayer of the learned Advocates appearing for the respective parties, the matter is adjourned to Tuesday week i.e. on 7th September, 2010 at 10-30 A.M. (Pratap Kumar Ray, J.) (Harish Tandon, J.)