Calcutta High Court (Appellete Side)
Dr. Rimi Paul vs State Of West Bengal & Ors on 10 April, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
1
62
10.04.2019
mb
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P. No. 26195 (W) of 2018
Dr. Rimi Paul
-Vs.-
State of West Bengal & Ors.
Mr. Syed Mansur Ali
Ms. Tanuja Basak
...for the petitioner
Mr. Himadri Sekhar Chakraborty,
Mr. K.M. Hossain
...for the State
Ms. Nandini Mitra,
Mr. Samim Ahmed
...for the respondent
nos. 5 and 7 Mr. Nayan Chand Bihani, Ms. Papiya Banerjee Bihani, Ms. Ishika Basu ...for the Burdwan University In this writ petition, the petitioner has challenged the decision of the respondent no. 5- Aliah University dated May 30, 2018 thereby rejecting the petitioner's claim for awarding advance increments for M.Tech and Ph.D. decree.
Considering the facts of the case, I do not find any scope to pass any interim order in this writ petition. 2 Accordingly, the respondents shall file their respective affidavit-in-opposition to this application within three weeks from date; reply thereto, if any, be filed by the petitioner within two weeks thereafter.
After completion of the respective pleadings, parties will be entitled to mention the matter for hearing of the writ petition before the appropriate Bench.
(Ashis Kumar Chakraborty, J.)