Calcutta High Court (Appellete Side)
Shanti Ganatantra Samhati Mancha & Ors vs The Union Of India & Others on 5 March, 2021
Author: Arijit Banerjee
Bench: Arijit Banerjee
05/03/2021 Item No.32-34(a) Court No.1.
AB/S DE Through Video Conference W.P.A. 26162 of 2014 With W.P.A. 8033 of 2017 IA CAN 1 of 2018 (Old CAN 3763 of 2018) IA CAN 2 of 2021 With W.P.A. 9114 of 2014 Shanti Ganatantra Samhati Mancha & Ors.
Vs The Union of India & Others Mr. Bikash Ranjan Bhattacharya, Sr. Adv, Mr. Samim Ahammed, Ms. Saloni Bhattacharya ...for the Petitioners. Mr. Abhratosh Majumdar, Ld. AAG, Md. T. M. Siddiqui Mr. Avra Majumdar ...for the State. Mr. N. C. Bihani, Ms. Papiya Banerjee Bihani...for the PCB. Mr. Vipul Kundalia ...for the UOI. We have heard learned Counsel for the parties. We have gone through the Minutes of the Meeting held by the Committee constituted by the Court. It appears to be the conclusion of the Committee that the State Government has no policy as such for taking care of silicosis victims. In that case, such policy will have to be framed.
Learned Additional Advocate General requests for a fortnight's time to obtain better instructions from the concerned department. 2 List the matter on 19.3.2021. We expect that the State Government shall come up with some meaningful suggestion on that day so that till such time a proper policy is not framed, some aid and assistance can be made available to the victims of silicosis.
(Thottathil B. Radhakrishnan, C.J.) ( Arijit Banerjee, J.)