Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Calcutta High Court (Appellete Side)

Dr. Santanu Suba vs The State Of West Bengal & Ors on 17 June, 2020

Author: I. P. Mukerji

Bench: I. P. Mukerji

17.06.2020
 Sl.No. 1
 Ct.No.11
Amalranjan
             IN THE HIGH COURT AT CALCUTTA
              CIVIL APPELLATE JURISDICTION
                     APPELLATE SIDE

                    WPST No. 58 of 2020
                           With
                     CAN 3159 of 2020
                            +
                     CAN 3186 of 2020

                     Dr. Santanu Suba
                             Vs.
                The State of West Bengal & Ors.


             Mr. D. N. Roy
             Mr. Biswarup Nandy
                                           ... for the petitioner

             Mr. Tapan Mukherjee
                                                  ...for the State


                  Re: CAN 3159 of 2020
                             +
                      CAN 3186 of 2020



                 This is a writ against an order of the West

             Bengal Administrative Tribunal dated 11th May,

             2020    directing   the   Director     of   Medical

             Education & Ex-Officio Secretary, Department

             of Health & Family Welfare, Government of

             West Bengal, Swasthya Bhavan, to dispose of

             the representations of the writ petitioner dated

             6th April, 2020 and 18th April, 2020 by 30th

             May, 2020.

                 Aggrieved by this order on or about 15th

             May, 2020 the writ petitioner filed this writ

             application before this court.
                  2




     Meanwhile, while the writ was awaiting

consideration by the court on 27th May, 2020

the Secretary, Department of Health & Family

Welfare, Government of West Bengal, passed an

order   rejecting    the    representation   of   the

petitioner.

     The writ petitioner has got employment in

the All India Institute of Medical Science

(AIIMS), Bhubaneswar.

     Under the Rules he needs the permission

of the West Bengal Government to join the post.

According to learned counsel for the petitioner

on joining the post in AIIMS, Bhubaneswar, he

would retain lien over his present post.

     Learned counsel submits that the tribunal

has abdicated its functions by directing the

Government of West Bengal to consider the

case of the petitioner when the tribunal was

required to do as itself.

     Learned counsel also submits that because

of this order dated 27th May, 2020 he is neither

able to retain the lien or join the new post.

     A substantial question has been raised and

this has to be gone into in the writ application.

The tribunal ought to have adjudicated upon

the matter.    This jurisdiction is vested in it.

The petitioner approached the tribunal because
                 3




he was aggrieved by the decision of the State

government.     These observations are prima

facie.

     Learned    counsel   for     the    respondents

submits that since the order has been passed on 27th May, 2020 the petitioner can no longer challenge the tribunal's order.

Prima facie we reject this argument on the ground that this appeal has been filed right after passing the tribunal's order and before the Government of West Bengal order dated 27th May, 2020.

In those circumstances, we pass an interim order directing the Secretary, Department of Health & Family Welfare, Government of West Bengal, to issue a provisional 'no objection certificate' to the petitioner within 48 hours of communication of this order, so that he can join AIIMS, Bhubaneswar.

Furthermore, we direct that the AIIMS, Bhubaneswar will be at liberty to employ the petitioner only on a temporary basis immediately irrespective of whether the provisional no objection is issued by the Government of West Bengal, or not. Further, temporarily the lien on that post will be 4 retained by the petitioner, subject to the result of the writ.

The appointment will be subject to the result of the writ. All questions including those regarding lien and issuance of a no objection certificate will also abide by the result of the writ application.

This writ is formally admitted. Let affidavits be exchanged according to the following directions:-

Affidavit-in-opposition by 3rd July, 2020. Affidavit-in-reply may be filed by 20th July, 2020.
This writ may be mentioned before the appropriate Bench in accordance with the procedure existing at that time.
Parties to act on the basis of website copies of this order.
Both the applications (CAN 3159 of 2020 and CAN 3186 of 2020) are disposed of.
( I. P. Mukerji,J. ) ( Abhijit Gangopadhyay,J. )