Calcutta High Court (Appellete Side)
Sumita Mukherjee & Ors vs Union Of India & Ors on 17 November, 2014
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1
In The High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
17.11.14
(S.R.) WPCT No.84 of 2010
Sumita Mukherjee & Ors.
v.
Union of India & Ors.
Mr. Santanu Mukherjee
Mr. Tarun Kanti Chosh ... for the petitioners.
Affidavit of service has been field stating that fresh
notice given to the respondents in the WPCT has been
received by the respondents. However, none appears for the respondents. It appears that the disciplinary proceedings were initiated by the Chief Commercial Manager (Catg.) Eastern Railway, Calcutta.
Under the circumstances, we direct the Chief Commercial Manager (Catg.) to appear in person and explain why he is not giving necessary assistance to this court for disposal of this 2010 WPCT (originally the 2008 WPCT). We are unable to proceed with the hearing relating to disciplinary proceedings for the respondents' absence in spite of notice. The question of costs, if any, will be considered next day. List Thursday week for hearing. Certified xerox.
(Jayanta Kumar Biswas, J.) (Ishan Chandra Das, J.) 2