Calcutta High Court (Appellete Side)
State Of West Bengal & Ors vs Arnab Roy on 15 June, 2016
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
15.6.2016
Item No.14
Ct. No.17
AB
W.P.S.T. 118 of 2016
In the matter of: State of West Bengal & Ors.
-versus -
Arnab Roy
Mr. Sadhan Kumar Haldar
Mr. Abdus Salam
..... for the Petitioners
Mr. Partha Sarathi Bhattacharya
Mr. Sabyasachi Mukhopadhyay
Mr. Raju Bhattacharyya
Mrs. Koushikee Banerjee
..... for the Respondent
By the impugned order passed on 1st October, 2015 the Tribunal has directed the petitioners to take a fresh decision on the basis of the three member enquiry committee report and other existing material with regard to whether the petitioners are entitled to be appointed on compassionate grounds. The decision was to be communicated to the petitioners within four weeks of the order.
It is surprising that the State instead of complying with the order has chosen to file the present Writ Petition after a period of eight months.
Accordingly, the Writ Petition is dismissed.
(Nishita Mhatre, J.) (Rakesh Tiwari, J.) 2