Calcutta High Court (Appellete Side)
Ravi Chandra Singh Rana vs Union Of India & Ors on 22 July, 2011
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 22.07.2011.
W.P. No. 11581 (W) of 2011 Ravi Chandra Singh Rana Versus Union of India & Ors.
Mr. Debabrata Banerjee, Mr. K. Bhattacharya, Mr. Kazi Abraarullah.
...For the Petitioner.
Mr. Sanjib Kumar Bakshi.
...For the UOI.
Affidavit‐of‐service filed today by the petitioner be kept on record.
This writ application is directed against an order of termination dated January 1, 2005 as also an order dated November 16, 2005 passed by the statutory Appellate Authority against the petitioner.
Let affidavit‐in‐opposition be filed within four weeks, reply, if any thereto be filed one week thereafter.
Let this matter appear before appropriate Bench after six weeks.
The point of maintainability of this writ application is kept open.
srm ( Debasish Kar Gupta, J. )