Calcutta High Court (Appellete Side)
Itisha Soren vs The Union Of India & Ors on 25 September, 2023
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
25.09.2023
Item No.
ADSL2
Ct. No.17
S.A.
WPA 22150 of 2023
Itisha Soren
-vs-
The Union of India & Ors.
Mr. Biswarup Bhattacharya
Mr. Raju Mondal
...for the petitioner
Mr. Somnath Ganguli, AGP
Ms. Priyamvada Singh
...for the State
Mr. D. N. Maiti
Mr. A. Santra
...for the respondent no.8
Mr. U. S. Menon Mr. Abhirup Chakraborty ...for the respondent nos.3 & 4 The Director of Medical Education is directed to appear personally before this court in respect of serious allegations made in this matter at 6 P.M. today.
It appears that despite one representation made by the West Bengal Scheduled Tribe Welfare Association vide page 31, 32 and 33 of the writ application, some serious allegations were made against some of the candidates alleging that they are non-Scheduled Tribe candidates and they have issued false documents as to their category.
I find from the submission of Mr. Ganguli, learned AGP that no instruction he has received from his client till date though the application was filed 2 and was moved for the first time on 14th September, 2023. The supplementary affidavit which has been filed and which has been accepted, has been served upon Mr. Ganguli on 15th September, 2023.
Mr. Ganguli, learned AGP is directed to communicate the gist of the order forthwith to the respondent no.7 .
At 6 P.M. the court will sit again.
(Abhijit Gangopadhyay, J.)