Calcutta High Court (Appellete Side)
A Social Welfare Organisation vs The Union Of India & Others on 22 November, 2013
Author: Debangsu Basak
Bench: Debangsu Basak
1 113 akb 22.11.13 W.P. 33005 (W) of 2013 Kidderpore Unit A Social Welfare Organisation
-Versus-
The Union of India & Others Mr. S.S. Roy Mr. A. Khan Mr. S. Chatterjee ...For Petitioner Md. Hanun-Al-Rashit ...For Union of India The petitioner claiming to be a voluntary organization is complaining of anomaly in the promotional process in the National Library. We feel, it would be apt to leave it to the incumbents to come with a definite case of deprivation, if any, Public Interest Litigation may not be a suitable mode.
The writ petition is dismissed without any order as to costs.
( Banerjee, Acting Chief Justice ) ( Debangsu Basak, J.)