Calcutta High Court (Appellete Side)
Debnath Swarnakar vs The Durgapur Steel Plant And Others on 10 July, 2014
Author: Soumitra Pal
Bench: Soumitra Pal
1
W.P. 35493(W) of 2013
10.7. 2014
Debnath Swarnakar
Versus
The Durgapur Steel Plant and others
Mr. Bhagbat Chaudhuri,
..for the petitioner.
In the writ petition, the petitioner has challenged the orders dated 16th
November, 2012 and 24th December, 2012 passed by the appellate authority on several
grounds. It is submitted on behalf of the petitioner that since an application for review of
the orders passed by the appellate authority has been furnished before the Executive
Director (Works), Durgapur Steel Plant and the Reviewing Authority under Article 35 of
the Certified Standing Orders of SAIL, D.S.P., the respondent no.8, the writ petition
may be disposed of by directing the said authority to dispose of the said application.
Having heard the learned advocate for the petitioner and considering such fact and as prayed for, the writ petition is disposed of by directing the Executive Director (Works), Durgapur Steel Plant, Burdwan, the respondent no.8 to dispose of the application dated 11th April, 2013 for review, being annexure P-18 to the writ petition, by passing a reasoned order to be communicated to the petitioner within eight weeks from the date of presentation of a copy of the certified copy of this order after giving an opportunity of hearing. It is, however, made clear that I have not gone into the merits of the matter and all points are left open to be dealt with by the respondent no.8.
No order as to costs.
2Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.
(Soumitra Pal, J. )