Calcutta High Court (Appellete Side)
Soumen Sardar vs The West Bengal Essential Commodities on 7 January, 2026
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
4.
(DL)
07.01.2026
Ct. No. 02
(ARPAN)
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
(Appellate Side)
W.P.A. 19316 OF 2025
W ITH
CAN 1 OF 2026
SOUMEN SARDAR
VS.
THE WEST BENGAL ESSENTIAL COMMODITIES
SUPPLY CORPORATION LIMITED & OTHERS
Mr. Sahasranqshy Bhattacharjee, Adv.
Mr. Suchindram Bhattacharjee, Adv.
...for the Petitioner
Mr. Sanjay Saha, Adv.
...for the WBECSC Ltd.
Mr. Gourav Das, Adv.
Mr. Sanatan Panja, Adv.
...for the State/Respondent No.6
1. Writ petition along with the connected application being CAN 1 of 2026 are taken up for consideration in view of urgency as it is submitted by Mr. Bhattacharjee, learned advocate representing the petitioner that last date for submitting necessary documents before the concerned authority of Indian Council of Medical Research (for short, 'ICMR') for recruitment in the post of Accounts Officer is 9 th January, 2026.
2. It is submitted on behalf of the petitioner that the writ petition was filed, inter alia, praying for release of salary from the month of July, 2025 which was abruptly stopped and for issuance of No Objection Certificate (for short, 'NOC') in favour of the petitioner by the concerned authority of West Bengal Essential Commodities Supply Corporation Limited 2 (hereinafter referred to as 'WBECSC Limited') which would enable the petitioner to offer his candidature before ICMR for being considered for the post of Accounts Officer.
3. It is further submitted on behalf of the petitioner that after filing of this writ petition salaries are being paid by WBECSC Limited but till date NOC has not been issued as a result whereof petitioner may lose chance for being considered for the post of Accounts Officer in ICMR as the date for submitting necessary documents is fixed on 9th January, 2026. Petitioner prays for direction upon the concerned authority of WBECSC Limited to issue documents in terms of letter dated 22nd December, 2025 preferred by the petitioner which is at page 11 of the connected application being CAN 1 of 2026.
4. Mr. Saha, learned advocate representing WBECSC Limited submits that due to pendency of the writ petition and connected application, steps could not be taken for issuing necessary documents in terms of the letter dated 22nd December, 2025 of the petitioner.
5. Having considered the respective submissions made on behalf of the parties, it is found that there is no proceeding pending against the petitioner as on date 3 at the instance of the concerned authority of WBECSC Limited as such Court finds there is no impediment in directing WBECSC Limited to issue documents in terms of the letter dated 22 nd December, 2025 of the petitioner which would facilitate the petitioner to offer his candidature before ICMR for being considered for the post of Accounts Officer.
6. As the date fixed for submitting documents before the concerned authority of ICMR is fixed on 9th January, 2026, General Manager (Personnel), WBECSC Limited being respondent no.3 or any authorized officer is directed to issue NOC, Experience Certificate, Vigilance Clearance and Integrity Certificate in favour of the petitioner by tomorrow, 8th January, 2026 before 4:00 PM.
7. In view of the submissions made on behalf of the parties, it is found that salaries payable to the petitioner have already been cleared by the concerned authority of WBECSC Limited.
8. Accordingly, writ petition and the connected application stand disposed of.
9. Concerned authority of WBECSC Limited is directed to issue documents to the petitioner in terms of the 4 aforesaid direction without insisting the petitioner to submit server copy of the order passed by this Court.
10. Leave is granted to the learned advocates representing the petitioner and WBECSC Limited to communicate this order to the concerned authority of WBECSC Limited without waiting for server copy of the order.
11. Urgent photostat certified copy of the order, if applied for, be given to the parties upon usual undertakings.
(SAUGATA BHATTACHARYYA, J.)