Supreme Court - Daily Orders
Rathin Ghosh vs West Bengal State Electricity ... on 9 October, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.19 COURT NO.2 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(s) for Special Leave to Appeal (C) No(s). 31374/2017
(Arising out of impugned final judgment and order dated 20-09-2017
in FMA No. 3536/2015 passed by the High Court At Calcutta)
RATHIN GHOSH Petitioner(s)
VERSUS
WEST BENGAL STATE ELECTRICITY
DISTRIBUTION COMPANY LTD. & ORS. Respondent(s)
Date : 09-10-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Udayaditya Banerjee, AOR
Mr. Swarnendu Chatterjee, Adv.
Ms. Parul Shukla, Adv.
For Respondent(s) Mr. Sandeep Sethi, Sr. Adv.
Mr. Saurabh Mishra, AOR
Mr. Abhishek Singh, Adv.
Mr. Onkar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner had submitted a letter of resignation on 13.05.2008.
By way of settlement, it is proposed that the resignation letter be treated as a voluntary retirement and the petitioner will be entitled to all benefits accruing to him on retirement as on that date.
Signature Not Verified
This will also necessarily mean that the departmental Digitally signed by SANJAY KUMAR Date: 2018.10.11 proceedings against the petitioner initiated by the respondents 17:37:25 IST Reason:
will stand quashed without going into the merits of the case. 1 Learned counsel for the petitioner says that this is acceptable to him. However, learned counsel for the respondent says that he would like to take instructions in this regard. List the matter after three weeks.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
2