Calcutta High Court (Appellete Side)
An Application For Injunction Being Can ... vs Saibal Mitra & Ors on 29 January, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
29.01.14
Court No.17
Item No.14
K.Mitra
W.P.C.T. No. 722 of 2007
In the matter of: An application for injunction being CAN No. 12042 of
2013 filed on 10.12.2013;
And
In the matter of: Saibal Mitra & Ors.
Applicants/Petitioners
- Versus -
Union of India & Ors
Respondents
Mr. Kallol Bose Mr. Bratin Kumar Dey For the Applicants/Petitioners Mr. Partha Sarathi Basu Mrs. Chaitali Bhattacharyya For the Respondents Leave to amend the cause title of the application for injunction. The amendment to be carried out forthwith.
This application has been filed by 14 (Fourteen) Petitioners seeking a stay of the recruitment to the posts of Ticket Collectors, Enquiry cum Reservation Clerks and Commercial Clerks since the Railway Recruitment Board had issued a fresh notice , i.e., Centralized Employment Notice No. 3 of 2012 for recruitment in several posts including the aforementioned posts during the pendency of the present petition along with WPCT 723 of 2007 and WPCT 53 of 2008.
The Applicants here are similarly situated as the Petitioners in WPCT No. 53 of 2008. They will, therefore, be entitled to the same relief as we have granted to those Petitioners.
The application, being CAN No. 12042 of 2013, is disposed of accordingly. W.P.C.T. No. 722 of 2007 qua the applicants herein is also disposed of. We have not disposed of 2 this petition, WPCT No. 722 of 2007, in respect of the other Petitioners as Mr. Kallol Bose, for the present applicants, does not represent all the Petitioners.
Photostat plain copy of this order duly counter-signed by the Assistant Registrar (Court), be given to the learned Advocate for the Respondents on usual undertaking.
(Nishita Mhatre, J) (Subrata Talukdar, J)