Calcutta High Court (Appellete Side)
Sb Ct. No. 4 Dr. Samir Kumar Nanda vs Union Of India Ors on 21 December, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
1
W.P. 22567(W) of 2018
34 21.12.2018
SB Ct. No. 4 Dr. Samir Kumar Nanda
vs.
Union of India Ors.
Mr. Soumya Majumder
Mr. Raghunath Charborty
Mr. M. Ahmed
..... For the Petitioner
Mr. Bhudeb Chatterjee
Ms. Diksha Ghosh
.... For the Respondents
Mr. D. N. Roy, ..... For the Union of India.
Mr. Chatterjee, learned advocate appears on behalf of respondents and relies on judgement dated 23rd June, 2011 passed by a Division Bench of this Court in, inter alia, W.P.C.T. 351/2007 (Debasish Debnath vs. Union of India & Others) and submits, said Division Bench took view that this Court in matters relating to service in society must approach the Administrative Tribunal. Mr. Majumder learned advocate appearing on behalf of petitioner submits, Kendiya Vidyalaya Sangathan (supra) is an earlier judgement, which view would prevail. He prays for appropriate directions as interim measure. Mr. Chatterjee submits, petitioner cannot be allowed to participate in selection process pending hearing to ascertain which judgment would prevail as binding on this bench.
Respondent authority is directed not to publish result of selection process till disposal of this writ petition.
List on 7th January, 2019.
(ARINDAM SINHA, J.)