Calcutta High Court (Appellete Side)
Dr. Sumita Mandal vs The State Of West Bengal & Ors on 19 February, 2026
19/02 In the High Court at Calcutta
2026
Constitutional Writ Jurisdiction
AD-27/24
266312
NANDY
Appellate Side
(OP)
WPA 26066 of 2025
Dr. Sumita Mandal
Vs.
The State of West Bengal & Ors.
Mr. Mrinal Kanti Ghosh, Advocate
......for the Petitioner
Mr. Tapas Kumar Roy, Advocate
......for the State
Mr. Harisankar Chattopadhyay, Advocate
......for the Respondent Nos. 2 & 4
1. Affidavit of service, as filed, be kept with the record.
2. The respondent college is represented.
3. Mr. Chattopahdyay, learned Advocate representing the College submits that the provident fund due to the petitioner, has already been paid to the petitioner even though the service book is untraceable in their record.
4. The College will file a report disclosing the particulars and the mode of payment made to the petitioner on account of provident fund.
5. List the matter for further consideration on 17.03.2026.
(Reetobroto Kumar Mitra, J.) Page |2