Calcutta High Court (Appellete Side)
Association & Anr vs Union Of India & Others on 27 November, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
27.11.18
Item No.25
Court No.15
rpan
W.P. No. 23028 (W) of 2018
All India Postal SBCO Employees'
Association & Anr.
- Versus -
Union of India & Others
Mr. Asit Kumar Banerji,
Mr. S. N. Chattopadhyay,
Mr. Rudra Prasad Motilal
... for the petitioners.
Mr. Lokenath Chatterjee
... for the respondents.
The grievance of the petitioners is that though the authorities have completed the verification of membership for recognition of service association under CCS (RSA) Rules, 1993 in terms of the memo dated 4th March, 2015, the result has not yet been published.
Mr. Chatterjee, learned advocate appearing for the respondents prays for an accommodation to avail necessary instruction.
List this matter for further consideration on 17th December, 2018.
(Tapabrata Chakraborty, J.)