Calcutta High Court (Appellete Side)
Saibal Mitra And Ors vs Union Of India And Anr on 10 January, 2020
Author: Dipankar Datta
Bench: Dipankar Datta
1 10.01.2020
KC(CL542) CAN 2506 of 2014 in W.P.C.T. 722 of 2007 Saibal Mitra and Ors.
-versus-
Union of India and Anr.
With CAN 2507 of 2014 In W.P.C.T. 723 of 2007 Gautam Biswas
-vs-
Union of India and Ors.
With CAN 3005 of 2014 In W.P.C.T. 53 of 2008 Shankar Kumar Singh and Ors.
-vs-
Union of India and Ors.
Mr. Kallol Bose, Mr. Bratin Kumar Dey, Mr. Pradip Pandey..................For the applicants in CAN 2507 of 2014.
Ms. Ananya Banerjee..................For the Railway Recruitment Board.
Mr. Debasish Chattopadhyay.........For the South Eastern Railway.
Re: CAN 2507 of 2014 in W.P.C.T. 723 of 2007.
CAN 2507 of 2014 is an application for appropriate order. It is at the instance of one of the petitioners in W.P.C.T. 723 of 2007. By filing such 2 application, the applicant seeks relief as extended to some other similarly situate applicants who had approached the Court.
Presently, the applicant is 49 years old. He had participated in a selection process held in 1997-98. We are not inclined to extend any benefit similar to the benefit extended by previous orders of co-ordinate Benches. We are of the considered opinion that if the applicant succeeds in having the order of the Central Administrative Tribunal, Kolkata Bench, Kolkata, impugned in the writ petition set aside, he may be granted appropriate relief that the Court may find him entitled to.
CAN 2507 of 2014 stands dismissed. There shall be no order for costs.
Mr. Bose, learned advocate for the petitioner in W.P.C.T. 723 of 2007 shall come prepared to argue the writ petition on next Friday (17.01.2020).
(DIPANKAR DATTA, J.) (PROTIK PRAKASH BANERJEE, J.) 3