Calcutta High Court (Appellete Side)
Nandita Sarkar (Basu Mallick) vs The State Of West Bengal & Others on 19 June, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
35 19.06.1015
rpan Ct. No.17
W.P.S.T. 149 of 2015
and
In the matter of: Nandita Sarkar (Basu Mallick)
- Petitioner
Vs.
The State of West Bengal & Others
- Respondents
Mr. Gouri Sankar De Mr. Rudranil De ... for the Petitioner Mr. Joytosh Majumder Mr. Pinaki Dhole ... for the State The petition has been filed against an order dated 22nd September, 2014 passed in OA - 578 of 2014. The grievance of the Petitioner was that despite the order passed by the Tribunal to consider the Petitioner's representation dated 3rd March, 2014 within four months of the date of the Tribunal's order, the State had not complied with the directions of the Tribunal.
Mr. Joytosh Majumder, learned Counsel appearing for the State places an order dated 17th June, 2015, passed by the Director of Health Services & e.o. Secretary to the Department of Health & F.W., Government of West Bengal indicating that the Petitioner is reinstated in service with immediate effect.
Therefore, the petition has become infructuous and is dismissed as such. There shall be no order as to costs.
In the event the Petitioner has any grievance about the order dated 17th June, 2015, she would be at liberty to agitate the same before the appropriate Forum.
(Nishita Mhatre, J.) (Asha Arora, J.)