Supreme Court of India
The State Of West Bengal & Ors vs Ajoy Kumar Banerjee on 27 August, 1998
Equivalent citations: AIR 1999 SUPREME COURT 185, 1998 AIR SCW 3507, 1998 SCC (L&S) 1693, (1998) 7 SUPREME 146, (1998) 5 SCALE 144(1), 1998 (6) SCC 628, 1998 ADSC 7 164, (1998) 6 JT 195(1) (SC)
Author: G.T.Nanavati
Bench: G.T.Nanavati
PETITIONER: THE STATE OF WEST BENGAL & ORS. Vs. RESPONDENT: AJOY KUMAR BANERJEE DATE OF JUDGMENT: 27/08/1998 BENCH: G.T.NANAVATI, . RAJENDRA BABU. ACT: HEADNOTE: JUDGMENT:
J U D G M E N T The learned counsel for the State of West Bengal wanted to raise some important questions of law in this appeal: but in view of the fact that there is only one post of Protocol Officer in the High Court and the additional financial burden likely to fall upon the State Government will be insignificant, we do not think it proper to decide those questions in this appeal. We therefore dismiss this appeal.