Calcutta High Court (Appellete Side)
Bibek Mondal vs The State Of West Bengal & Ors on 10 May, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
10-05-2022
ct no. 13
Sl. 42
sp
WPA 14928 of 2021
Bibek Mondal
-Versus-
The State of West Bengal & Ors.
Mr. Nilanjan Adhikari
....for the petitioner
Mr. Jishnu Chowdhury,
Mr. Raja Saha,
Mrs. Amrita Panja Moulick
.....for the State
Mr. Kunal Ganguly
...for the respondent nos. 12, 13 and 14
The petitioner complains that he is being prevented from attending his duties as an operator of a pump station under the control of the Public Health Engineering Department, Bolpur. The allegation is directed against the private respondents, who happens to be his cousin sister.
Learned counsel for the State submits that the petitioner or his father were never the employees of the PHE and may have been engaged casually by a contractor.
This Court notes that the dispute between the private respondents and the petitioner are purely civil in nature and the police have no role to play in this matter.
2In view of the above, WPA 14928 of 2021 shall stand dismissed.
There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)