Calcutta High Court (Appellete Side)
West Bengal State Electricity Board ... vs The State Of West Bengal & Ors on 8 July, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
08.7.2015.
ap
W.P. 14278 (W) of 2015
West Bengal State Electricity Board Engineers' Association & Ors.
Vs.
The State of West Bengal & Ors.
Mr. Soumya Mazumder
Mr. Sumanta Biswas
Mr. Supratim Laha
Mr. Arnab Sardar
... For the petitioners.
Mr. Lakshmi Gupta, Sr. Advocate,
Mr. Bhaskar Mitra
Mr. Sujit Sankar Koley
... For the respondent nos. 2-3.
Mr. Asis Guha Mr. Naren Ghosh Dastidar ... For the State.
Affidavit-of-service filed in Court today be kept on record.
On the prayer of the learned advocate for the petitioners, leave granted for the purpose of putting in deficit court fees with the department within Friday (10.7.2015), failing which the writ petition shall stand dismissed insofar as the writ petitioner nos. 2 to 3 are concerned and shall survive in respect of writ petitioner no.1, as the sole writ petitioner.
Having heard the learned advocates for the parties and upon perusing the instant writ petition, this Court directs the respondent nos. 2 and 3 to file their respective reports in the form of affidavit on or before the next date, stating therein specifically as to whether the allegations made in the writ petition have any basis or not.
Let this matter appear for further consideration under the same heading three weeks hence.
(Biswanath Somadder, J.)