Calcutta High Court (Appellete Side)
Alekh Kumar & Ors vs Jadavpur University & Ors on 20 September, 2011
Author: Tapen Sen
Bench: Tapen Sen
1
20/09/2011
ARDR
WP 15599 (W) of 2011
Alekh Kumar & Ors.
Vs.
Jadavpur University & Ors.
Mr. Abdul Hamid,
Mr. Sukanta Chakraborty, ...for the Petitioner.
Mr. S.L. Hazra, Sr. Adv.,
Mr. Debabrata Roy,
....for the Respondent nos. 1 to 3.
Mr. Pantu Deb Roy, Mr. Siddhartha Roy, ...for the State.
Heard the parties.
It is submitted by the learned Counsel for the Petitioner that this case is fully covered by the Judgment delivered by this Court on 30/8/2011 in W.P. no. 13487 (W) of 2011 (Hariom Singh vs. Jadavpur University & Ors.).
This case will therefore, be governed by the ratio decided in the said case.
The parties are directed to act accordingly. With the aforesaid directions, this Writ Petition stands disposed of.
Subject to an application for certified copy being made and proof in support thereof being produced, let a plain photocopy of this Order, duly countersigned by the Assistant Registrar (Court), be handed over to the parties.
( Tapen Sen, J. )