Calcutta High Court (Appellete Side)
Bd. Phalgooni Prosad Mahanty vs The State Of West Bengal & Ors on 5 December, 2018
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
1 /12/2018 W.P. 14339 (W) of 2013 (34) BD. Phalgooni Prosad Mahanty
-vs-
The State of West Bengal & Ors.
Mr. Vivekananda Bose ... for the petitioner.
The Superintendent of Deben Mahato (Sadar) Hospital, Purulia, is directed to produce the following two things:
(1) Whether there is any apparatus or machine for conducting the audiometry test of the persons who want to be declared as hearing impaired. And if there is any such machine when it was installed in the hospital?
(2) The audiometry report of the petitioner which declared him as hearing impaired person with 40% disability.
Such report is to be filed by the Superintendent of Deben Mahato (Sadar) Hospital, Purulia, on December, 20, 2018. The above direction is mandatory. The above hospital issued the disability certificate to the petitioner declaring him disabled visually and also disabled him to hearing impaired person.
The petitioner is directed to send a communication to this effect to the Superintendent in respect of the report of these two things as called for. The report is to be produced on December, 20, 2018.
The petitioner is further directed to serve a notice upon the learned advocate of the State who appeared in this matter and a copy of the notice is to be served upon the Government Pleader's office intimating the above.
, 2 (Abhijit Gangopadhyay J.) 3