Calcutta High Court (Appellete Side)
Subhas Chandra Sil vs State Of West Bengal & Ors on 27 August, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 27.08.2015
(PP) W. P. No.7708 (W) of 2015 Subhas Chandra Sil Vs. State of West Bengal & Ors.
Ms. Susmita Dey (Basu), Mr. Paresh Nath Samanta ....for the petitioner.
Mr. Pradip Kumar Ray ...for the State.
Mr. Amal Kumar Sen, Mr. Sabyasachi Mondal ....for CSTC.
The issue sought to be raised in the instant writ petition is covered under the scheme for the retired employees of State Transport Undertakings (STUs) formulated by the State Government in terms of the directions contained in the order dated 30th June, 2015, passed in WP 11978 (W) of 2015 (Aloke Chakraborty Vs. State of West Bengal & Ors.).
As such, the instant writ petition is disposed of with the observation that this matter will be governed by the directions passed by this Court in WP 11978 (W) of 2015 (Aloke Chakraborty Vs. State of West Bengal & Ors.).
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.) 2