Calcutta High Court (Appellete Side)
Samarendra Mukherjee vs Union Of India & Ors on 6 September, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 06.09.2017 Item No.125 ad W.P.C.T 60 of 2015 With C.A.N 3202 of 2017 Samarendra Mukherjee Vs. Union of India & Ors.
Mr. P.K Das, Mr. Sukumar Bhattacharyya, Ms. Piyali Show .... For the petitioner Mr. Bhudeb Chatterjee, Ms. Mithu Bhattacharyya ... For the U.O.I In re: C.A.N 3202 of 2017 The application has been filed for listing the writ petition at an early date for hearing on the ground that the petitioner has already attained the age of 52 and that for appearing in the examination to the post of P.A to the Sub-Post Master, the age limit is 54 years.
It is not possible to list the petition immediately for hearing. The application may be made after March, 2018. The application is, therefore, dismissed.
(Nishita Mhatre, J.) (Tapabrata Chakraborty, J.) 2