Supreme Court - Daily Orders
Partha Pratim Biswas vs The Union Of India on 6 May, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.8 COURT NO.14 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 6842/2022
(Arising out of impugned final judgment and order dated 04-01-2022
in WPCT No. 422/2013 passed by the High Court at Calcutta)
PARTHA PRATIM BISWAS Petitioner(s)
VERSUS
THE UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 06-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Achintya Banerjee, Adv.
Mr. Chanchal Kumar Ganguli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has inter alia drawn our attention to the order dated 11.03.2011 (Annexure– P6) indicating that his request for upgrading the ACR for the year 2006-2007 was declined with reference to the fact that such a request has not been acceded to by “The Reporting Officer”.
Issue notice.
(SHRADDHA MISRHA) Signature Not Verified (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT Digitally signed by Indu Marwah Date: 2022.05.06 COURT MASTER (NSH) 16:14:05 IST Reason: