Calcutta High Court (Appellete Side)
Ankur Bharti vs Union Of India & Ors on 8 January, 2021
Item No. 33
In The High Court At Calcutta
Constitutional Writ Jurisdiction
(via video conference)
08.01.2021
Ct-24
W.P.A.8265 of 2020
Ankur Bharti
v.
Union of India & Ors.
Mr. Ujjal Ray
Mr. Arpa Chakraborty
... for the petitioner.
Mr. Anuran Samanta
... for the UOI.
The petitioner is aggrieved by the order dated
September 21, 2020 whereby the order passed by the
Revisionary Authority has been reversed and the order of
the Disciplinary Authority reinstated.
The matter has to be decided upon affidavits.
The respondents are directed to file their affidavit-
in-opposition within seven weeks; reply, if any, be filed within four weeks thereafter.
The matter shall be treated as ready for hearing after completion of affidavits.
Sh ( Amrita Sinha, J.)