Supreme Court - Daily Orders
Dr. Tapas Kumar Mandal vs Dr. Sekhar Basu on 15 November, 2019
Bench: Arun Mishra, Surya Kant
ITEM NO.9 COURT NO.3 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28633/2019
(Arising out of impugned final judgment and order dated 21-06-2019
in CAN No. 5016/2019 29-03-2019 in CPAN No. 119/2018 passed by the
High Court at Calcutta)
DR. TAPAS KUMAR MANDAL Petitioner(s)
VERSUS
DR. SEKHAR BASU & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130148/2019-CONDONATION OF DELAY
IN FILING and IA No.131698/2019-PERMISSION TO APPEAR AND ARGUE IN
PERSON
OFFICE REPORT FOR DIRECTION)
Date : 15-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Petitioner-in-person
For Respondent(s)
The Court made the following
O R D E R
Delay condoned.
The remedy of the petitioner is to question the order denying him the promotion in an appropriate proceedings before an appropriate forum.
We are not inclined to interfere with the order passed by the High Court. The special leave petitions are, accordingly, dismissed.
Signature Not VerifiedPending application(s), if any, shall stand disposed of.
Digitally signed by NARENDRA PRASAD Date: 2019.11.16 12:49:19 IST Reason: (NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER