Supreme Court - Daily Orders
West Bengal Judicial Service ... vs Registrar General, H.C. Of Calcutta ... on 25 March, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.3 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 46 OF 2007
WEST BENGAL JUDICIAL SERVICE ASSOCIATION Petitioner(s)
VERSUS
REGISTRAR GENERAL, H.C. OF CALCUTTA &ANR Respondent(s)
(With appln(s) for directions,recalling the court’s order and office
report)
Date: 25/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Narasimha,Sr.Adv.
Mr. Amit Sharma,Adv.
Mr. Sudakshina Rathor,Adv.
For Respondent(s) Mr. Joydeep Gupta,Sr.Adv.
R.No.1 Mr. Raja Chatterjee,Adv.
Mr. G.S. Chatterjee,Adv.
Ms. Runa Bhuyan,Adv.
For R.No.2 Mr. Anip Sachthey ,Adv.
Mr. Mohit Paul,Adv.
...2/-
-2-
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. P.S. Narasimha, learned senior counsel appearing on behalf of the petitioner as well as Mr. Joydeep Gupta, learned senior counsel appearing on behalf of the respondents.
On going through the relief prayed in the writ petition and in the light of the various affidavit filed by the Registrar, High Court of Calcutta particularly the last one dated 8th July, 2011, we are of the view that no further adjudication is required in this writ petition. However, it is made clear that if the members of the association have any grievance individually including seniority etc., they are free to vindicate the same before the High Court.
With the above observation, the writ petition is disposed of.
Interim order granted by this Court on 07.03.2007 shall stand vacated.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar