Calcutta High Court (Appellete Side)
Sunil Kumar Mishra & Ors vs The Union Of India & Ors on 26 April, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 2016 W.P. 30360 (W) of 2015 Sunil Kumar Mishra & Ors.
-Vs-
The Union of India & Ors.
Mr. Subhabrata Datta, Mr. Debashis Sarkar ... for the Petitioners.
Mr. Ujjal Kumar Ray .... For the UOI.
Pursuant to the order dated February 17, 2016, a report has been filed by the Inspector General/ Director(Medical) of the Border Security Force.
It appears from such report that the petitioners will be suitably accommodated in the hospitals of the Central Armed Police Forces as nursing assistants after undergoing training. The petitioners were previously designated as ward-boys in BSF composite hospitals.
In view of such report, there is no basis to the petitioners' apprehension that the petitioners would be left in the lurch upon the posts occupied by the petitioners being abolished. It is hoped that the petitioners would complete their training course with due diligence so that the petitioners may immediately thereafter be taken in as nursing assistants in the Central Armed Police Forces Hospitals. WP 30360(W) of 2015 is disposed of without any order as to costs.
( Sanjib Banerjee, J.)