Calcutta High Court
Chamakendu Sarkar vs State Of West Bengal & Ors on 20 December, 2010
Author: Indira Banerjee
Bench: Indira Banerjee
ORDER SHEET
W.P. No.1555 of 2010
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
Chamakendu Sarkar.
-Versus-
State of West Bengal & Ors.
Mr. A. K. Bera with Ms. A. Bera, Advocates,
... for the petitioner.
Mr. Chhabi Chakraborty, Advocate,
... for the state respondents.
Before The Hon'ble Justice INDIRA BANERJEE 20.12.2010 After hearing the learned Counsel appearing on behalf of the parties, the writ application is disposed of by directing the State Transport Authority to treat this writ application as representation of the petitioner and to take a decision on the representation in accordance with law within 60 days from the date of communication of this order or at its next board meeting, whichever is earlier.
Urgent certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(INDIRA BANERJEE, J.) K.Banerjee Assistant Registrar (C.R.)