Calcutta High Court (Appellete Side)
Dr. Sushanta Dattagupta vs Union Of India & Ors on 6 August, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
55 06.08. W.P. No.16848 (W) of 2015
ns 2015
Dr. Sushanta Dattagupta.
Versus
Union of India & ors.
Mr. Kishore Dutta, Sr. Adv.,
Mr. Soumya Mazumder,
Ms. Sumita Shaw .... For the petitioner.
Mr. Pratha Banja Choudhury,
Mr. Sandip Srimani,
Ms. Soma Kar Ghosh ... for respondent no.12.
Mr. Amales Ray ... for respondent nos.3, 4 & 7.
Mr. Srimani undertakes to file the vokalatnama in course of today.
Mr. Kishore Dutta, learned senior counsel appearing for the petitioner, submits that the commission does not have jurisdiction to enter into an enquiry in respect of the allegations levelled against the petitioner by the private respondent no.12 herein.
Mr. Sandip Srimani, learned counsel appearing for the private respondent no.12, submits that the writ petition is woefully belated as the impugned recommendations were made in 2005. He also submits that such recommendations not being of binding character, cannot be said to be justiciable.
Keeping the issue of maintainability open, I direct the parties to exchange their affidavits.
Affidavit-in-opposition be filed within six 2 weeks and reply, if any, be filed within two weeks thereafter.
Let the matter appear eight weeks hence.
( Joymalya Bagchi, J. )