Calcutta High Court
Pradip Kumar Nag vs The State Of West Bengal & Ors on 2 January, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
OD-2 ORDER SHEET
WP No.637 of 2018
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
PRADIP KUMAR NAG
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 2nd January, 2019.
Appearance:
Mr. Partha Ghosh, Adv.
..for Petitioner.
Mr. Niladri Bhattacherjee, Adv.
Mr. P.K. Basu, Adv.
Mr. Soham Bandopadhyay, Adv.
..for Respondent.
The Court:-Affidavit of service filed in Court today be kept with the record.
Leave is granted to the learned Advocate-on-record for the petitioner to correct the description of the respondent Corporation in the cause title of the writ petition.
The petitioner is an employee of the West Bengal Transport Corporation Ltd. (formerly The Calcutta Tramways Company (1978) Ltd.) He claims the benefits of the third career advancement scheme.
Learned Counsel for the Corporation submits that a similar point is involved in WP No.18298(W) of 2015 ( Amarnath Tiwary Vs. The State of West Bengal & Ors.) which is pending on the Appellate Side and is ready for hearing.
2
Let affidavit-in-opposition to the present writ petition be filed within ten days from date. Reply, if any, be filed within one week thereafter.
Let the present writ petition be listed under the heading "Hearing" within the first ten items along with the Appellate Side matter being WP No.18298(W) of 2015, after 3 weeks.
(ARIJIT BANERJEE, J.) nm