Calcutta High Court (Appellete Side)
Re: Amitava Sen vs State Of West Bengal & Others on 23 April, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
23.4.13
W. P. S. T. No. 135 2013
Re: Amitava Sen
..Petitioner.
vs
State of West Bengal & Others
.. Respondents.
Mr. Supriyo Chattopadhyay, Ms. Anasuya Bhattacharya .. For the Petitioner.
Mr. Ashok Banerjee, Mr. Subrata Talukdar, Mr. Shyamal Sanyal .. For the Respondents.
The order challenged in the present petition has been passed by the Chairman of the West Bengal Administrative Tribunal, sitting singly. We have already held in the case of Mithu Mondal & others vs. State of West Bengal & others, reported in (2012) 1 WBLR (Cal) 917, that a single member of the Tribunal cannot decide matters of the West Bengal Administrative Tribunal.
The impugned order is, therefore, set aside. The Original Application No. 951 of 2012 is remanded to the Tribunal for hearing it afresh in accordance with law.
(Nishita Mhatre, J.) (Anindita Roy Saraswati, J.)