Calcutta High Court (Appellete Side)
Shri Somenath Chakraborty vs Union Of India & Ors on 24 July, 2018
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
24.07.2018.
Item no. 6.
Court No. 19
ap W.P.C.T. No. 53 of 2018
Shri Somenath Chakraborty
Versus
Union of India & Ors.
Mr. S.K. Datta,
Mr. Barun Chatterjee.
...For the Petitioner.
Mrs. Jyotsna Roy Mukherjee.
...For the Respondent No.5.
Mr. Mahendra Prasad Gupta.
...For the Respondent Nos. 1, 4, 6 to 9. On the prayer made on behalf of the petitioner, the respondent no.3, namely, The Secretary, Railway Board, Rail Bhawan, New Delhi - 110 001 stands expunged from the cause title of this writ application.
This writ application is directed against a final order dated February 21, 2018 passed by the Central Administrative Tribunal, Calcutta Bench in the original application rejecting the claim of the applicant/petitioner to extent the pensionary benefits under Pension Rules of Railways, 1993.
Let affidavit-in-opposition to the writ application be filed within August 21, 2018. 2 Reply thereto, if any, be filed within August 31, 2018.
Liberty is granted to the parties to mention the matter for inclusion in the list for hearing.
(Debasish Kar Gupta, J.) (Shampa Sarkar, J.)