Calcutta High Court (Appellete Side)
Jayanta Bhattacharya vs Union Of India & Others on 18 March, 2016
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 15 18.03.2016 rpan Ct. No.17 CAN No.1151 of 2016 and CAN No.1152 of 2016 in W.P.C.T. 217 of 2005 Jayanta Bhattacharya Vs. Union of India & Others with W.P.C.T. 614 of 2004 Union of India & Others Vs. Jayanta Bhattacharya Mr. Pratip Chatterjee ... for the Applicant Mr. P. S. Bose ... for the Railways In Re.: CAN No.1151 of 2016 [Restoration] and CAN No.1152 of 2016 [Section 5] The application has been filed for restoring the writ petition, which was dismissed on 22nd February, 2013. There is a delay of 1070 days in preferring this application for condoning the delay. The delay has not been properly explained in the application and, therefore, we see no reason to restore the petition.
2
Apart from this, Mr. Bose the learned Counsel appearing for the Railways informs us that the Petitioner was not willing to attend the training course in a place outside Kolkata. He states that the Petitioner was given two opportunities to train himself for the post which he failed to avail of. Mr. Bose informs us that the Petitioner has retired in the year 2014 and, therefore, the question of training at this stage does not arise.
Hence, both the applications, being CAN Nos.1151 and 1152 of are dismissed.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.)