Calcutta High Court (Appellete Side)
Ranjit Chandra Mondal vs Union Of India And Others on 11 January, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
11-01-2021 ct no. 13 Sl.60 pk WPA 594 of 2021 Ranjit Chandra Mondal Versus Union of India and others Mr. Sounak Bhattacharjee, Mr. Debanjan Das ...for the petitioner Mr. Sudipta Majumder, Mr. Arijit Ghosh ... for the Union of India. Counsel for the petitioner expresses his extreme urgency. He submits that he is aggrieved by an order of transfer despite an opinion of the Medical Board stating that he was suffering from acute Asthma (COPD). He has been transferred from Sevok, North Bengal to Arunachal Pradesh. He further submits that he has only one and half years of service left.
Learned counsel for the Union of India seeks time to take instructions.
Let this matter stand adjourned for the day.
(Rajasekhar Mantha, J.)