Calcutta High Court (Appellete Side)
In Re: Shri Asit Ranjan Chakraborty vs Union Of India And Others on 21 July, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
10 21.07.14
rpan Ct. No.17 W.P.C.T. No. 121 of 2014
In Re: Shri Asit Ranjan Chakraborty
- Petitioner
Vs.
Union of India and Others
- Respondents
Mr. Sandip Kumar De ... for the Petitioner Mr. Rajiv Lall ... for the Respondents Respondent No.5, the Registrar, Central Administrative Tribunal of the Calcutta Bench shall file an affidavit indicating the number of Judicial Members and the number of Administrative Members of the Calcutta Bench of the Central Administrative Tribunal, who are holding the office presently.
The affidavit to be filed within two weeks. The Registry is directed to communicate this order to the Registrar, Central Administrative Tribunal, Calcutta Bench.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.)