Calcutta High Court (Appellete Side)
Ashis Kumar Sinha & Ors vs Union Of India & Ors on 8 July, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
08.07.2015
(PP)
W. P. No.12137 (W) of 2015
Ashis Kumar Sinha & Ors.
Vs.
Union of India & Ors.
Mr. Baidurya Ghosal
.....for the petitioners.
Mr. Ashok Kumar Verma
....for the respondents.
On 1st July, 2015, after hearing the learned advocates for the parties, this Court had issued a specific direction upon the learned advocate representing the respondents to take instruction as to how the benefits under Central Government Health Scheme have been provided to one Kalu Das - said to be an employee of the National Book Trust of India at Kolkata - whereas similar benefits have not been extended to the petitioners at Kolkata.
Today, when the matter is taken up for consideration, learned advocate representing the respondents submits that Kalu Das cannot avail the benefits under Central Government Health Scheme after being transferred to Kolkata from Delhi. He ought to have surrendered his card, but he has not. The concerned authority of the National Book Trust of India at Kolkata shall take steps to confiscate the card from Kalu Das.
2Upon taking into consideration the stand taken on behalf of the respondents, there is no scope for the writ Court to issue any writ in the nature of mandamus, as prayed for, in the facts and circumstances of the instant case.
The writ petition is, therefore, liable to be dismissed and is accordingly dismissed.
(Biswanath Somadder, J.)