Calcutta High Court (Appellete Side)
Contractors Workers Union Of Bsnl & Anr vs Union Of India & Ors on 15 September, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
10 IN THE HIGH COURT AT CALCUTTA
15.09.2021 CONSTITUTIONAL WRIT JURISDICTION
sb
Ct23 APPELLATE SIDE
WPA 13280 of 2021
Contractors Workers Union of BSNL & Anr.
Vs.
Union of India & Ors.
Mr. Jamiruddin Khan,
Ms. Sayanti Sengupta
.... For the petitioners.
Ms. Tapasi Sinha Palit
... For Union of India.
Ms. Reshmi Ghosh,
Mr. Soumya Sankar Chini
... For the BSNL authorities.
Mr. Amal Kumar Saha,
Mr. Iresh Paul
... For the respondents no.12,
16 & 17.
Mr. Biswadeb Ray Chaudhuri, Mr. Saurav Chaudhuri ... For the respondent no.14.
Since an identical issue as in the instant writ petition is pending consideration before the Hon'ble Division Bench in MAT 228 of 2021 (Bharat Sanchar Nigam Limited and Ors. vs. BSNL - Nationalist Thika Workers' Congress and Ors.) arising out of an order dated 11th February, 2021 passed in WPA 9371 of 2020, this matter is adjourned sine die with liberty to mention after disposal and/or dismissal of the appeal, being MAT 228 of 2021.
(Arindam Mukherjee, J.)