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Calcutta High Court (Appellete Side)

Union Of India & Ors vs No. 87250608 Head Constable Raj Kumar & ... on 14 March, 2023

14.03.2023
Item No. 23
Crt.No.11
     b.r.                           FMA 1178 of 2019
                                            with
                     IA No. CAN 2 of 2018 (Old No. CAN 771 of 2018),
                    CAN 3 of 2019 (Old No. 6594 of 2019), CAN 5 of 2023.

                             Union of India & Ors.
                                      -vs-
               No. 87250608 Head Constable Raj Kumar & Ors.


                    Mr. M.M. Verma
                    Mr. Sunil Kr. Singhania
                    Ms. Twinkle Kaur
                                  ........ for the appellants.

                    Ms. Sucharita Roy
                    Ms. Trisha Saha
                                 ..... for the Respondent No.1.

Party/parties is/are represented in the order of their name/names as printed above in the cause title.

Heard.

Ms. Roy, Learned Counsel appearing for the Respondent No.1/in this appeal/the writ petitioner and also in support of CAN 5 of 2023, submits that the Respondent No.1/the writ petitioner be allowed to voluntarily retire from service during pendency of this appeal and subject to the final outcome of this appeal.

Ms. Kaur, Learned Advocate appearing for the appellants/the Union of India, seeks an opportunity to take appropriate instructions with regard to the prayer made by Ms. Roy.

Accordingly, let the matter appear next under the same heading "Mentioned Matters" by date on the 25th of March, 2023.

Parties to act in terms of the copy of the order downloaded from the official website of this Court. (Supratim Bhattacharya, J.) (Subrata Talukdar,J.)