Calcutta High Court (Appellete Side)
Dr. Dalim Kumar Sengupta vs Unknown on 8 July, 2015
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
08.7.15
skd
7 W. P. 13981 (W) of 2015
In the matter of: Dr. Dalim Kumar Sengupta
...Petitioner
Mr. Ranojit Chatterjee
Mr. Prasenjit De ... For the Petitioner
Mr. Sadananda Ganguly ... For the State
Respondents
Affidavit of service filed by the petitioner be kept on record.
The instant writ application has been preferred challenging the inaction on the part of the respondents towards disbursement of the incremental benefits for the Ph.D degree obtained by the petitioner and the denial of the respondents to advance the benefits of promotion.
I have heard Mr. Chatterjee, learned advocate appearing for the petitioner and I have considered the materials on record.
In my opinion, the matter needs to be decided upon exchange of affidavits.
Accordingly, the respondents will be at liberty to file affidavit-in-opposition within three weeks from the date of communication of this order. Reply thereto, if any, be filed within a week thereafter.
Parties will be at liberty to mention the matter for hearing after expiry of the period fixed above towards exchange of affidavits.
The petitioner is also directed to intimate this order to the respondents in course of a week from date.
(Tapabrata Chakraborty, J.)