In Re: Ebtesham Khatoon vs Union Of India & Ors on 19 November, 2019

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Calcutta High Court (Appellete Side)

In Re: Ebtesham Khatoon vs Union Of India & Ors on 19 November, 2019

Bench: Tapabrata Chakraborty

                                             1

       19.11.19
       Item No.20
       Court No.15
       Krishnendu
                           W.P. No. 19903 (W) of 2019
 In re: An application under Article 226 of the Constitution of India filed on 01.10.2019;
                  And
In re: Ebtesham Khatoon
          - Versus -
      Union of India & Ors.

Mr. Bikash Ranjan Bhattacharya
Mr. Arup Nath Bhattacharyya
Ms. Sayani Das
Ms. Sreetama Biswas
                   For the Petitioner
Mr. Kumar Jyoti Tiwari
Mr. Tapan Bhanja
                    For the U.O.I.
Mrs. Indrani Chakraborty
                    For the Respdt. No.3
Mr. U.S. Menon
Mr. Avirup Chakraborty
                    For the Respdt. No.4
Mr. Ashim Kumar Ganguly
Mrs. Sukla Das Chanda
                    For the State
Mr. Supratic Roy
Mr. Debaki Nandan Maiti
                    For the W.B.U.H.S.
Mr. Hemanta Kumar Das
                    For the Respdts.11-16


      Heard Mr. Bhattacharya, learned senior advocate appearing for the petitioner.

      Mr. Tiwari, learned advocate appearing for the Union of India, is directed to avail

necessary instruction as to whether admission in Ayush and Unani Under Graduate

course was as per any panel prepared on the basis of the National Eligibility cum

Entrance Test (UG)-2019.

      The learned advocate appearing for the State respondents is also directed to

avail instruction as regards the process adopted for filling up the vacancies in Ayush and Unani Under Graduate course in the State of West Bengal. 2

Mr. Das, learned advocate appearing for the Colleges submits that there are existing vacancies in the said Colleges towards admission in Ayush and Unani Under Graduate course.

Mrs. Chakraborty, learned advocate appearing for the respondent no. 3 submits that a judgment was delivered by the High Court of Karnataka in a similar dispute against which a Special Leave Petition was filed and the Hon'ble Supreme Court has granted an interim stay of operation of the said judgment.

In view thereof, the matter stands adjourned.

List the matter for further consideration under the same heading in the daily supplementary list of this Court on 28th November, 2019.

(Tapabrata Chakraborty, J.)

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