Calcutta High Court (Appellete Side)
The West Bengal Nursing Council & ... vs Elora Bisoi & Others on 15 May, 2018
Author: Arijit Banerjee
Bench: Arijit Banerjee
15.05.2018. F.M.A. 623 of 2017
Item No.2
Ct. No.1
dc.
The West Bengal Nursing Council & Another
versus
Elora Bisoi & Others
Mr. Ritwik Pattanayak,
Mr. Somnath Majumder ... For the Appellants.
Mr. Ekramul Bari,
Mr. Chittapriya Ghosh,
Ms. Tanuja Basak
... For the Writ Petitioner/Respondent No.1.
Mr. Gaurab Kumar Basu, Ms. Dipanwita Dey ... For the Respondent No.3.
The issue involved in this appeal has already been decided by our judgement delivered in MAT 596 of 2017 (Sonali Nandi Vs. The West Bengal Nursing Council & Ors.). The said judgement and/or order dated 12th January, 2018 will also govern the present appeal. The judgement and/or order delivered in the case of Sonali Nandi Vs. The West Bengal Nursing Council & Ors. has been accepted by the West Bengal Nursing Council and has been acted upon. Consequently, the present appeal stands dismissed.
The West Bengal Nursing Council is directed to grant registration to the respondent No.1 as applied for upon payment of prescribed fees, if such fees have not been paid already. If such fees have been paid, the registration shall be granted within two weeks from date.
(JYOTIRMAY BHATTACHARYA, Chief Justice) ( ARIJIT BANERJEE, J. )