Calcutta High Court (Appellete Side)
Premananda Mukhopadhyay And Anr vs Union Of India And Ors on 22 August, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
22.08.2024 IN THE HIGH COURT AT CALCUTTA
Court No.35 Constitutional Writ Jurisdiction
Item No.10 Appellate Side
Subha
W.P.A 11056 of 2018
with
CAN 1 of 2021
Premananda Mukhopadhyay and Anr.
Vs
Union of India and ors.
Mr. Madhu Sudan Sarkar
Mr. Mousamjit Sarkar
...for the petitioner.
Mr. Sirsanya Bandopadhyay, Jr. Standing Counsel
Ms. Tapati Samanta
Mr. Arindam Ghosh
...for the State.
Mr. Sagnik Bhattacharya
...for the respndt. Nos. 5 & 6.
Mr. Kallol Basu
Mr. Kaushik Chatterjee
Mr. Tirthnakar Dey
...for the resndt. Nos. 12 to 15.
Mr. Debnath Ghosh
Mr. Sushovit Dutt Majumder
Ms. Pubali Sinha Chowdhury
...for the respondent nos. 11 & 19.
Learned advocate for the petitioner draws the attention of this court to page 87A of the writ petition wherefrom it reflects that a degree was to be awarded by the Institute namely, IIPM Centre for Higher Education(respondent no.4). The submissions so ad- vanced and the documents so enclosed, reflect that the police authorities have already filed a final report in connection with the case being Electronic Complex P. S. Case No. 92 of 2016 dated 17-07-2016. 2 Learned advocate for the State would take necessary instruction, if required he will seek the physical presence of the Investigation Officer for his assistance or any Authorized Officer to assist whether the Investigating Authority included within its ambit or investigation as to whether the respondent no. 4 had the authority to award any degree.
List this writ petition on 29th August, 2024 under the same heading.
The case diary has been placed by the learned advocate appearing for the State pursuant to the earlier direction passed by this court. Case diary is returned to the learned advocate for the State.
All parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
(Tirthankar Ghosh, J.)