Calcutta High Court (Appellete Side)
In Re: Dhirendra Nath Mandal vs State Of West Bengal & Ors on 11 February, 2020
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
11.02.2020
Court No.15
Item No.187
Avijit Mitra
ML
W. P. No.19476 (W) of 2019
In re: Dhirendra Nath Mandal
-vs-
State of West Bengal & Ors.
Mr. Prahlad Ghosh
Mr. Sukumar Sarkar
For the Petitioner
Mr. Mrinal Kanti Ghosh
For the State
Affidavit of service filed by the petitioner be kept on record.
Drawing the attention of this Court to the order dated 25th September, 2018 passed by
the respondent no.1, Mr. Ghosh, learned advocate appearing for the petitioner submits that the
petitioner's claim was forwarded to the Finance Department, Government of West Bengal for concurrence. Thereafter, no further communication was received by the petitioner though he submitted a representation on 15th January, 2019.
Learned advocate appearing for the State respondents prays for an accommodation to avail necessary instruction.
List the matter for further consideration in the daily supplementary list of this Court on 4th March, 2020.
(Tapabrata Chakraborty, J.) 2