Calcutta High Court (Appellete Side)
Golam Mohiuddin Mondal vs The State Of West Bengal & Ors on 20 July, 2023
Author: Kausik Chanda
Bench: Kausik Chanda
20.7.2023.
ap 12 WPA 27275 of 2022 Golam Mohiuddin Mondal Vs. The State of West Bengal & Ors.
Mr. Ranojit Chatterjee Mr. Aniruddha Mitra ... For the petitioner.
Mr. Suman Dey ... For the University.
Ms. Sayantanee Bhattacharjee ... For the State.
In order to justify the pensionary benefits to be released in favour of the petitioner, the petitioner relies upon an order dated April 20, 2010 issued by the University as appearing at page 55 of the writ petition.
The University shall file an affidavit before this Court on the next date of hearing disclosing the following:
(a) Whether the posts mentioned on page 55 of the writ petition where the petitioner and similar circumstanced project employees were sought to be transferred are sanctioned posts;
(b) From which fund the petitioner's salary has been released by the University till his retirement.
List this matter on July 31, 2023 at 2-00 p.m. under the same heading.
(Kausik Chanda, J.)